RAM NATH THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Suraj Narayan Yadav, the learned Advocate for the appellant and Mr. Abhimanyu Sharma for the State.

(2.) The appellant, who is the husband of the deceased has been convicted for the offences under Ss. 302/201 of the Indian Penal Code vide judgment and order dtd. 10/11/2016 passed by the learned 13th Additional Sessions Judge, Muzaffarpur in Sessions Trial No. 20 of 2016, arising out of Paroo P.S. Case No. 74 of 2013, and has been sentenced to undergo R.I. for life, to pay a fine of Rs.10,000.00 and in default of payment of fine, to further suffer imprisonment for two months and R.I. for four years under Sec. 201 of the IPC. The sentences have been ordered to run concurrently.

(3.) The FIR has been registered by Baichu Thakur (PW-4), who is the father of the deceased on 22/5/2013, alleging that his daughter was married to the appellant on 8/4/2001 as per Hindu rites and customs. However, since the beginning of the marital life, the deceased was troubled in various ways by the appellant and members of his family. The intercession by PW-4 did not bear any fruit and his daughter had to come back to her parental home. Vexed by this, the deceased had to file a case against the appellant, which was pending consideration before a Court of law. Under the orders of the Court, the deceased had gone to join the appellant in her matrimonial home and within one month, she was killed by the appellant and several others whose names have been stated in the FIR and the dead body was disposed of stealthily without informing the PW-4 or any other members of the family of the deceased about such death.