RAJA LAL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These two appeals have been filed against the common judgment and order dated 20.10.2005 of the Jharkahand High Court in Criminal Appeal Nos. 769 and 974 of 2003.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The facts of the case are that an FIR being Baghmare P.S. Case No. 229/2000 was registered under Sections 304-B/34 of the Indian Penal Code against the three aforesaid appellants on the basis of the information given by Dashrath Singh (PW5), wherein it was alleged that his daughter Gayatri Devi (the deceased) aged about 19 years, was married to the appellant Raja Lal Singh on 24.4.2000 and he had given dowry according to his capacity. His daughter came back after three months of her stay at her in-laws place and told him that her husband Raja Lal Singh, her brother-in-law Pradip Singh and her sister-in-law (Gotni) used to harass her for the demand of a Palang (Bed) and a Godrej Almirah. The informant assured his daughter to fulfill those demands in January, and then his daughter went to her in-laws place. It was further alleged that subsequently when he went to see his daughter at her in-laws place, she again told him about the aforesaid demand of Palang and Godrej Almirah by the appellants and then the informant talked to his son-in-law, and his brother as well as his wife had promised them to fulfill the demand in January.