RAJ KUMAR 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 498 A of Indian Penal Code and sentenced to undergo rigorous imprisonment for two years and fine of Rs. 5,000/-.

(3.) The prosecution case as alleged in the complaint petition that the marriage of the victim Kasmira Devi was solemnised some days prior to the occurrence and at the time of marriage the accused persons, the husband and her in-laws demanded golden chain. Since the complainant was unable to afford the golden chain so accused persons were unhappy and after 'Bidai' took the victim and subjected her cruelty. The son of the complainant met the victim several times, she disclosed about demand and subjecting cruelty for non- fulfillment of demand.