BINOD CHANDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted under Section 498A IPC and sentenced to RI for two years by the 9th Additional Sessions Judge, Patna in S.Tr. No. 375/95 by a judgment dated 20/23.09.1996.

(2.) THE prosecution case is that the appellant was married to the sister of the informant about nine years ago and there were constant demands of dowry and on account of non-fulfilment of the same she was tortured. THE appellant had also threatened that he would get married to another girl with whom he was having an extra marital relation. On 25.03.1994 the informant received a telephonic call that his sister was dead and he went there whereupon the present case was instituted. Charges were framed under Section 302/34 IPC but the appellants were acquitted of the charges and were only convicted under Section 498A IPC.