STATE OF HIMACHAL PRADESH Vs. BAHADUR SINGH

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the learned Additional Sessions Judge, Mandi in Sessions trial No. 32 of 1998 decided on 30.11.1999 whereby the accused was acquitted of having committed an offence punishable under Section 302 IPC.

(2.) BRIEFLY stated, the prosecution case is that accused Bahadur Singh was married to deceased Krishna Devi some time in the year 1992. Out of this wedlock, one daughter PW -7 Bhima Devi and two sons were born. According to the prosecution for about three years after the marriage the relations between husband and wife were good but thereafter the relationship soured. It is further alleged that accused used to beat his wife with cruelty and that on 23.5.1998 the accused returned home after work and started treating his wife with cruelty on the ground that she had not cleared the chaff from the fields. It was further alleged that due to this he started beating her and some time in the mid of the night he again beat her and she died as a result of the beatings.

(3.) WE have heard Shri Vivek Thakur, Addl. Advocate General of the State and Shri Dharamvir Sharma, Advocate, for the accused. We have also gone through the entire record.