MUNGESHWAR PRASAD CHAURASIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Three persons were convicted under Sections 304-B, 201 read with Sections 34 and 498-A of the Indian Penal Code. The present appellants were sentenced to RI for seven years each for the first count and RI for two years on the second count while no separate sentence was awarded for the third count. As for the remaining convicted person the sentence awarded on the first count was RI for nine years (Ram Pukar). All the convicted persons appealed before the High Court and the conviction as well as sentence were confirmed. The present appellants are A1-Mungeshwar Prasad and A3-Devanti Devi. Their son Ram Pukar is the remaining convicted person who has not challenged the verdict of the High Court. So we are dealing with this appeal only in respect of the present appellants before us.

(3.) Sudama Devi was married to the son of the appellants-Ram Pukar sometime during 1992. She died of unnatural circumstances on 24-1-95. The convicted persons are alleged to have subjected her to harassments with the demand for dowry and after her death she was hurriedly cremated. The trial Court convicted the three accused in the aforesaid background.