SANJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under section 304 B of I.P.C. and sentenced to undergo R.I. for five years respectively by a judgment and order dated 25.7.1994 passed by the Sessions Judge, Buxar, in Sessions Trial No.20 of 1993.

(2.) THE case of the prosecution is that daughter of the informant was married with appellant no.1 and she has been killed for dowry.

(3.) THE prosecution examined in all three witnesses out of whom P.W.1 is the informant whereas P.W.2 is a formal witness and P.W.3 is investigating officer.