ARUN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) NO one appeared on behalf of the appellant.

(2.) HEARD the learned counsel for the State.

(3.) THE prosecution case as alleged that the victim -deceased, Leelavati Devi, was married with Arvind Kumar on 24.04.1987 and went to sasural on 28.02.1988, after rukhsati. There is allegation of demand of scooter as dowry from the date of negotiation of marriage. The informant was not economically sound to meet the demand and so Leelavati Devi was being vexed and tortured on account of non -fulfillment of demand. The, further, allegation is that used to assault black and blue as a result she become unconscious and so was brought to labour ward where she was undergoing treatment and on 11.08.1988 she breathed her last and the informant got information, went to hospital and found her dead.