ONKAR PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) It is an appeal against the finding of holding the accused/appellant guilty of committing an offence punishable under Section 304-B of IPC and sentencing him to undergo imprisonment for life.

(2.) It is not in dispute that Smt Sunita Sahu was married to the accused/appellant within seven years of her suicidal death. It is also not in dispute that Daulal Sahu (PW 2) is the father and Smt Budda (PW 5) is the mother of the deceased Smt. Sunita Sanu.

(3.) Prosecution case is that at the time of marriage the accused/appellant demanded a Motor Cycle or in its lieu Rs. 15,000/- (fifteen thousand) in dowry of his marriage. As Daulal Sahu was extremely poor and was not in a position to pay the said amount, he could not give either motorcycle or the said demanded amount to the accused/appellant.