KESHWAR MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and order of sentence dated 13.01.1994 passed by the learned Sessions Judge, Nalanda, Biharsharif by which all the Appellants were found guilty of committing offences under Sections 304B IPC and 498A IPC and each of the Appellants was directed to suffer rigorous imprisonment for eight years and three years respectively on the above two counts.

(2.) Undisputedly, Sujanti Devi the deceased was married to Appellant Surendra Prasad two years prior to the occurrence. It was stated in the FIR (Ext-2) that at the time of the marriage the accused persons 2 demanded a television and Rs. 10,000/- in cash but the informant Ramdeo Prasad (P.W.5) showed his inability in fulfilling the demand. The deceased was married and went to her Sasural where she was tortured and illtreated on account of non-fulfilment of the demand aforesaid by the Appellants.

(3.) It was stated by P.W.5 in Ext-2 that on 12.6.1989 he was informed through a man by the deceased that she was being badly illtreated and harassed upon which he came with the same man to the house of the Appellants and requested the Appellants not to torture her and further stated that he was not in a position to give anything further and came back home.