KAMESH PANJIYAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Marriages are made in heaven, is an adage. A bride leaves the parental home for the matrimonial home, leaving behind sweet memories therewith a hope that she will see a new world full of love in her grooms house. She leaves behind not only her memories, but also her surname, gotra and maidenhood. She expects not only to be a daughter-in-law, but a daughter in fact. Alas! the alarming rise in the number of cases involving harassment to the newly wed girls for dowry shatters the dreams. In-laws are characterized to be outlaws for perpetrating terrorism which destroys the matrimonial home. The terrorist is dowry, and it is spreading tentacles in every possible direction.

(3.) Appellant calls in question legality of the judgment rendered by a learned single Judge of the Patna High Court upholding his conviction for offences punishable under Section 304-B of the Indian Penal Code, 1860 (in short the IPC), while reducing sentence to seven years rigorous imprisonment from ten years imprisonment as was awarded by learned Sessions Judge, Sitamarhi.