RAM CHANDRA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsel for the State.

(2.) PROSECUTION case in brief is that the daughter of the informant (Bindeshwar Ram) was married with one Dilip Ram, son of the appellant on 07.05.1997. Sufficient dowry was given at the occasion of marriage as per informant 's status but demand of Television could not be fulfilled and after one year of the marriage accused persons started to torture the informant 's daughter. When the informant came to know about the cruelty, he went to her in -laws ' house and brought her back but again deceased 's husband took her back and demand of Television continued, ultimately, an information was received from informant 's niece that his (informant 's) daughter was killed and the dead body was disposed of by all the accused persons including this appellant. After concluding the trial, the appellant has been convicted and sentenced for the offence under Sections 304B rigorous imprisonment for 10 years, for the offence under Section 498A of the I.P.C. imprisonment for three years and for the offence under Section 201/34 of the I.P.C. imprisonment for three years. The validity has been questioned in the case and hence, this appeal.

(3.) ALTOGETHER 12 witnesses have been examined in the case. They are P.W. 1 Gunehshwar Ram, P.W. 2 Rajbali Ram, P.W. 3 Manto Devi, P.W. 4 Satyendra Prasad, P.W. 5 Dayanand Rai, P.W. 6 Kali Charan Ram, P.W. 7 Om Prakash Ram, P.W. 8 Rakhia Devi, P.W. 9 Raghunandan Ram, P.W. 10 Ajay Ram, P.W. 11 Mahesh Choudhary and P.W. 12 Bindeshwar Ram.