SHUBH NARAIN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellant No. 1 has been convicted under Section 304B IPC and sentenced to RI for ten years as also under Section 498A and 201 IPC and sentenced to RI for three years and two years respectively and he has further been directed to pay a fine of Rs. 5,000/ - in default of which further RI for one year. The Appellant No. 2 has also been convicted under Section 304B IPC but sentenced to RI for seven years and no separate sentence has been passed under Sections 201 and 498A IPC by the 1st Additional Sessions Judge, Sitamarhi in S.Tr. No. 317/95/5/01 by judgment and order dated 16.03.2002.

(2.) THE case of the Informant, P.W. 4, Shailendra Kumar Jha is that his sister was married to Appellant No. 2 in June, 1987 and killed by her in -laws on 27/28.02.1994 for reasons of non -fulfilment of dowry.

(3.) DURING trial the father of the deceased i.e. P.W. 6 stated in cross -examination that his daughter was not tortured by the in -laws during her stay in the matrimonial home.