JANESHWAR PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have assailed the order of conviction and sentence passed by the 2nd Additional Sessions Judge, Bhojpur at Ara, rendered in Sessions Trial No. 146 of 2000. THE appellants were convicted for the offences under Sections 304B and 201 of the Indian Penal Code and they were sentenced to undergo rigorous imprisonment for seven years and one year respectively. THE sentences were directed to run concurrently.

(2.) THE prosecution case originated on the written report (Ext. 1) of the brother of one Asha Devi, who was married to appellant No. 2 Ram Kumar Pandit on 11.5.1999. On 12.5.1999 the informant (P.W. 4) went to the house of the father-in-law of his sister, appellant No. 1, Janeshwar Pandit, with "Kalewa", Janeshwar told this informant that he will not allow him (the informant) to meet his sister because the materials agreed to be supplied at. the time of marriage were not supplied (T.V. Golden ring etc.). However, after much persuasion, the informant was allowed to meet his sister. THE deceased told the informant that she was being harassed and tortured for non-fulfillment of the dowry demands made at the time of marriage. THE informant returned to his village on the next day, but after two months again visited the house of appellant No 1 when he met his sister, the latter was found weeping and intimated him that her husband, father-in-law and mother-in-law, were demanding Colour T.V., Golden ring etc. and they had also threatened her that if the aforesaid materials were not supplied, she will be killed. THEre was a further complaint that she used to be assaulted and tortured in various other ways on account of non-supply of those materials. THEn the informant wanted to take her back to her "Maika", but he was not allowed to take her away, However, on the intervention of one Kishun Thakur of Mukundpur, the appellant No/1 agreed to send the deceased to her fathers' place on 27.9.1999. When the informant came to Mukundpur village on 26.9.1999 in the evening he was informed by Kishun Thakur that the deceased was done to death on 25.9.1999, by poisoning her and her dead-body was cremated stealthily. On 27.9.1999 the informant went to the police station where he was asked to come on 28.9.1999. When he again visited the police station on 28.9.1999, he was chastised and his case was not registered by the Police Officer. THE informant then filed a written complaint before the S.P. Bbojpur and at his direction the case was registered and investigated and this is how on submission of the charge-sheet, the appellants were tried and convicted as stated above.

(3.) I have already stated the substance of the evidence of P.W. 3 and 4. So far P.W. 5 is concerned, although he denied that he informant had come to his police station on 27.9.1999, his statement cannot be given any credence because the informant was levelling an allegation against him and it was only at the instance of Superintendent of Police that the case was registered. So it was quite natural for this witness to deny the allegation made against him. So the delay in instituting the case well explained. So far the D.Ws. are concerned, their evidence is that there was no demand of dowry etc. from the appellants and that there was ho case of poisoning of the deceased. Since, the demands of dowry etc. are made by the in laws and the husband of the deceased and they are directed to the parents of the deceased, it cannot be supposed or imagined that the demands will be made in presence of any body outside the family members of both the parties. None of the D.Ws stated that they had gone to the house of the accused and had examined the condition of the deceased in order to give an opinion that she was suffering from bowel pain and that on account of this pain, she died. Co the evidence D.Ws. was neither here nor there.