LAWS(HPH)-2013-6-70

STATE OF HIMACHAL PRADESH Vs. JAGDEEP KUMAR

Decided On June 25, 2013
STATE OF HIMACHAL PRADESH Appellant
V/S
Jagdeep Kumar and Others Respondents

JUDGEMENT

(1.) Respondents were acquitted of the offences punishable under Section 498-A and 306 Indian Penal Code by the learned trial Court, as such State felt aggrieved by their acquittal and filed the present appeal.

(2.) In short, the prosecution case, as emerges from the evidence on record, can be stated thus. Anjana Kumari was daughter of PW13 Joginder Singh, who was working in Abudhabi for the last about 23 years. Beside his daughter Anjana (deceased), he had two other daughters. Anjana Kumari was married to respondent Jagdeep Kumar on 23.11.1999. After the marriage, on 6.12.1999, Joginder Singh father of the deceased left for Abudhabi.

(3.) On 20.2.2000, Anjana Kumari consumed aluminum phosphide, an insecticide and died.