ANIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellant has been convicted under Sections 304B and 498A IPC and sentenced to RI for seven years and three years respectively as also under Section 3 of Dowry Prohibition Act and sentenced to three months RI by the 1st Additional Sessions Judge, Bhojpur in S. Tr. No. 3/93 and 102/94 by a judgment dated 04.09.1995.

(2.) The case of the prosecution according to the informant, P.W. 8 is that his daughter was married to the Appellant on 05.05.1992 but she was tortured for ends of dowry by her in-laws and on 06.08.1992 he learnt that his daughter had died in the hospital and when he went there he learnt that she had been murdered and no information had been given to him.

(3.) The prosecution in all examined eleven witnesses out of whom P.W. 1 is the brother of the deceased and was on the point of torture of the deceased and the fact of her death in the hospital. He confirmed that the Appellant and his aunt were present in the hospital when he went there.