PRAMODH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) THESE appeals are being disposed of by a common judgment since both these appeals have been preferred against the judgment dated 26.2.2001 passed by the Additional Sessions Judge (I), Kangra at Dharmshala, District Kangra, H. P. in Sessions Case No. 252 -P/98 under Sections 498 -A, 306 read with Section 34 of the Indian Penal Code.

(2.) THE criminal appeal preferred by the State has come up for consideration after the grant of leave to appeal under Section 378(3) of the Code of Criminal Procedure against the judgment dated 26.2.2001 passed by the Additional Sessions Judge (I), Kangra at Dharmshala, District Kangra, H. P. in Sessions Case No. 252 -P/98 acquitting accused Promodh Chand under Section 306 of the Indian Penal Code and convicting him under Section 498 -A of the Indian Penal Code whereas, remaining accused namely Chhotto Ram and Anita Devi were also acquitted for the offences under Sections 306 and 498 -A read with Section 34 of the Indian Penal Code.

(3.) IN order to prove its case, the prosecution has examined as many as eleven prosecution witnesses, whereas, the accused through their statements under Section 313 Code of Criminal Procedure denied the prosecution case.