MD. KAMARUDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellants have been convicted under Section 304(B) IPC and sentenced to RI for ten years by the Additional Sessions Judge, F.T.C. -II, Sitamarhi in S.Tr. No. 24/1993/97/2002 by judgment and order dated 14.03.2002.

(2.) THE case of the Informant is that his daughter, Nazma Khatoon was burnt by her in -laws. On this information he with his cousin brother, Abdul Latif, Nayeem and Jamshaid proceeded to the village and found his daughter injured. She stated that her husband was demanding Rs. 3,000/ - for a cycle and a radio at the time of marriage. On her refusal he threatened her and then her in -laws poured kerosene oil on her and set her on fire. Some villagers arrived who put off fire but the accused did not give any medical aid on account of which she was in much pain. While he was making a report of this his daughter allegedly died.

(3.) DURING trial the prosecution examined eleven witnesses out of whom P.W. 2, Md. Jamshed, P.W. 3, Amirul Haque, P.W. 4, Roze Mohammad, P.W. 8, Abdul Latif, P.W. 9, Md. Daud and P.W, 10, Md. Nayeem have not supported the prosecution case and hence declared hostile.