(1.) The Appellant has been convicted under Section 498A Indian Penal Code and sentenced to rigorous imprisonment for three years and a fine of Rs.1,000/- in default of which a further imprisonment for three months and under Section 201 Indian Penal Code, sentenced to rigorous imprisonment for one year and a fine of Rs.500/- in default of which further two months imprisonment, by the Presiding Officer, Additional Court No. 1, Fast Track, Bhabua, by a Judgment and order of conviction dated 7/8.3.2002 in Sessions Trial No. 109 of 1991/220 of 2001.
(2.) The case of the Informant Jaibodhan Singh is that his daughter Nirmala Kumari was married with the present Appellant on 29.4.1990 but she was tortured for ends of dowry and, thereafter, burnt to death by her in-laws. The Appellant along with his family members were charged for the offence under Section 304B Indian Penal Code but even while all the accused persons were acquitted under Section 304B Indian Penal Code since the death of the daughter of the Informant could not be established, the sole Appellant was convicted as mentioned above.
(3.) PW-7 Jeobodhan Singh is the Informant who stated that when he went along with PW-8 and PW-9 to the village of his daughter, they learnt that his daughter had been burnt for reasons of dowry. However, they did not disclose the source of such knowledge.