LAXMI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under Sections 304B IPC and sentenced to RI for ten years passed by the 9th Additional Sessions Judge, Nalanda in S.Tr. No. 606 of 1994 by a judgment dated 26.09.1995. THE appellants of Cr. Appeal (SJ) No. 221 of 1995 are the cousin parents-in- law. THE appellants of Cr. Appeal (SJ) No. 228 of 1995 are the unmarried "Dewar" and mother-in-law respectively. THE appellant of Cr. Appeal (SJ) No. 239 of 1995 is the husband of the deceased whereas the appellant of Cr. Appeal (SJ) No. 240 of 1995 is the father-in-law of the deceased.

(2.) THE prosecution case is that the daughter of the informant was married with appellant Ranjit @ Tapeshwar Prasad about five years back and her roskadi had been performed one year after the marriage after which she was living with her parents-in-law. Even though adequate dowry has been given to the in-laws of the deceased there was an additional demand of Rs. 50,000/- for business purposes and if the demand was not given the threat would suffer dire consequences. THE younger daughter of the informant was also married in the same village as the deceased and she had reported about ill-treatment meted out to the deceased on 09.08.1993 and that her death had been caused.