MOHINI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Ajay Mukherjee, the learned Advocate for the appellants and Mr. Abhimanyu Sharma, the learned APP for the State.

(2.) The appellants, who are the mother-in-law and the husband of the deceased, have been convicted under Sec. 304-B/34 of the Indian Penal Code vide judgment dtd. 18/7/2018 passed by learned FTC-I, Banka and by the order of the same date, they have been sentenced to undergo RI for life.

(3.) The mother of the deceased/ Radhiya Devi(PW-6) has lodged the fardbeyan on 23/4/2012 alleging that her daughter/ deceased was married to appellant No. 2 three years ago. However, she was not treated well in her matrimonial home on account of her bad looks and not bringing sufficient dowry. She was tortured and was threatened that appellant No. 2 would be remarried to another person. On 23/4/2012, appellant No. 2 informed the mother/ PW-6 that the deceased had died and that she and the family members should come immediately. On such information, she along with Kamli Devi, Shakuntala Devi, Naresh Yadav and Chaturgun Yadav went to the matrimonial home of the deceased and found her dead on a cot. On enquiry from the neighbourhood, it was learnt that that appellants had killed the deceased and they were making attempts that creating a situation so that it is understood to be case of self-hanging.