BRAJNANDAN CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) After having heard Shri Ajay Kumar Thakur, learned Counsel for the appellants, one of whom, namely, Ram Naumi Chaudhary being dead and also after having heard Sushri Shashi Bala Verma, Additional Public Prosecutor and after considering the citations placed before us by Shri Thakur, we propose to pass the following order. Before we do that, we think it appropriate that the facts of the case should be stated briefly.

(3.) A written report was filed by P.W. 9, Ashok Kumar Choudhary, who happened to be the brother of late Janaknandani Kumari, the deceased in the present case, stating therein that his sister was married to the appellant Sudhir Kumar Choudhary according to Hindu rites and rituals on 16.4.1984. Janaknandani went to her matrimonial house and according to prevailing customs, one of the servants of the informant Chanarik Paswan, P.W. 3, went with some customary presets to the house of the appellant. The deceased requested P.W. 3 to convey the informant that on account of not getting the tape recorder which was demanded by the accused persons, they were ill treating her in various ways, besides assaulting her off and on.