STATE OF BIHAR Vs. RAM CHANDRA RAM

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Prosecution case initiated on written application of one Jaichand Gupta, in brief, is that his daughter Rajani Kumari was married with Krishna Prasad @ Tunna. After the marriage, she went to her in-laws. She was living with her husband with love and affection but accused nos. 1 to 7 were causing torture to her for demand of dowry of Rs. 1,00,000/- from her father. Torture is specified that they (in laws) were causing assault to her and not providing meal. This much was being informed by her. They were giving threatening to set her on fire in case of non-fulfillment of demand of dowry.

(3.) Informant went and asked as why they were causing torture to the deceased, reply was that until Rs. 1,00,000/- was paid in dowry that would continue. Rajani Kumari gave birth of three children, one female and two male. Further, it is said that on 05.10.1996 informant received a letter (postcard) about death of Tunna's wife (deceased) on 30.09.1996 with request to join the different ceremonies. Family members along with witnesses proceeded for deceased's sasural. After getting down from train, two persons met them and told that informant's daughter was killed by accused persons after throttling and her dead body was burnt with help of only 20 kg. wood and one tin kerosene oil. They further told that her tongue was outside of her mouth. Accused persons were asked as to why they had killed the informant's daughter but a threatening was given for similar consequences.