JITENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Appellant and learned Counsel for the State

(2.) The Appellant has been convicted for offence under Section 304B of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and further convicted for offence under Section 201 Indian Penal Code and sentenced to undergo rigorous imprisonment for two years. However, both the sentences shall run concurrently.

(3.) The prosecution case as alleged by Neelam Devi, P.W.10 that at about one and quarter years early she has married her daughter Chanda Kumari, deceased with Jitendra Singh accused at the time of marriage Rs. 40,000/- was fixed as 'Tilak' but Rs. 38,000/- was given and Rs. 2,000/- was remained to be paid for which her son-in-law used to vex and threatened that if rest amount is not paid then he will marry with another lady. After marriage, her daughter went to Sasural and after nine days she again came to Naihar and keeping her daughter in her house. The informant went to Katihar at her husband service place. In the meantime, accused Jitendra Singh demanded Rs. 25,000/- from her unmarried daughters and son, Punam Singh, P.W. 7, Babli Singh P.W.9 and Santosh Kumar Singh, P.W. 8 for business otherwise he will not keep their sister and took her wife, Chanda Kumari, deceased to his house at Nautan. Again her daughter came to her Maika and three days prior to the occurrence he brought her daughter and kept her in a hut at Balughat and when her daughter Punam went to meet the victim on 26.10.1994, then she disclosed about subjecting cruelty and in between 26/27. 10. 1994 at about 4 A.M. Jitendra Singh done to death and close her and set on fire of the hut and kill.