BIRENDRA KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Gagan Deo Yadav, learned counsel for the petitioner and Mr. Ajay Kumar No. 2, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Marauna PS Case No. 20 of 2020 dated 05.02.2020, instituted under Sections 304B/201/34 of the Indian Penal Code.

(3.) The petitioner, who is the husband of the deceased, is accused of killing her and burning the body due to nonfulfillment of demand of dowry.