DIGESHWAR RANA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and order of sentence, passed by Shri Sudarshan Upadhaya, Addl. Sessions Judge, Chatra in S.T. No. 10/93, whereby and whereunder, the learned Sessions Judge convicted the appellants for the offences under Sections 498 -A and 304. -B of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for a period of ten years each.

(2.) ONE Juglal Rana submitted a written report before the police alleging therein that his daughter Guli Devi was married with Digeshwar Rana (appellant No. 1) in the year 1985 and there was no demand of dowry at the time of marriage. But, after marriage, the appellants started demanding a sum of Rs. 2,000/ -as dowry, failing which they will kill the deceased. It is further alleged that on 6.1.1992, one Nirmal Rana informed him that his daughter, Guli Devi is missing from her house. On this information, the informant went to the village/sasural and came to know that the dead body of his daughter was floating in the well of Kisun Rana. It is claimed that all the appellants threw the dead body of his daughter in the well after committing murder. On the basis of the said written report, (the FIR) was lodged against all the appellants for the offences under Sections 498 -A and 304. -B, IPC. The police investigated into the case and submitted the charge -sheet against all the appellants.

(3.) THE witnesses have been examined in the lower Court. After considering the evidence on record, the learned trial Court convicted and sentenced the appellants in the manner as stated above.