MANU SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of conviction and order of sentence dtd. 24/3/2017 and 28/3/2017 respectively passed by Ld. Additional Sessions Judge-VI, Kaimur at Bhabua in Sessions Trial No. 68 of 2015 (Trial No. 152/2016) arising out of Ramgarh P.S. Case No. 69 of 2014 registered against three accused persons, including the Appellant herein, for the offences punishable under Sec. 304(B) read with Sec. 34 of the Indian Penal Code.

(2.) By the impugned judgment, the Appellant has been found guilty for the offence punishable under Sec. 304(B) and Sec. 3/4 of Dowry Prohibition Act and he has been sentenced to undergo life imprisonment and to pay a fine of Rs.20,000.00 under Sec. 304(B), and in case of default to pay the fine, to undergo additional simple imprisonment for six months, and to undergo simple imprisonment of one year and to pay a fine of Rs.5,000.00 under Sec. 3/4 of Dowry Prohibition Act and in case of default to pay the fine, to undergo additional simple imprisonment for three months.

(3.) The prosecution case, as unfolded by the fardbeyan of the informant Dinanath Sharma on 21/4/2014 at 18:10 O'clock at the house of the Appellant to the police officer is that he had married off his daughter Jyoti Kumari @ Rina to the Appellant/Manu Sharma three years back as per Hindu Rites and Customs. After the marriage, his daughter started living at her matrimonial home, but since then, the son-in-law/Appellant Manu Sharma and his elder brother Munna Sharma and wife of Munna Sharma started pressurizing his daughter to bring additional dowry i.e. golden chain and other items and on account of non-fulfillment of the same, she was subjected to harassment. On being informed by his daughter, the informant and other persons went to the matrimonial home of his daughter to persuade them not to do such things. But despite that, the people of the matrimonial home kept subjecting his daughter to torture. On the day of the fardbeyan, the informant got information at 5:00 O'clock in the evening that his daughter has been killed by his son-in-law Manu Sharma (Appellant) and his brother Munna Sharma and wife of Munna Sharma and they are preparing for her last rites. After this information, the informant along with his son and brother came to the matrimonial home of his daughter and found that his daughter Jyoti Kumari @ Rina has been killed and kept on a cot in the verandah and preparation was going on for her last rites. On seeing the dead body, he found that she was strangulated by rope to death. In his fardbeyan, he has claimed that his daughter Jyoti Kumari @ Rina has been killed by his son-in-law Manu Sharma (Appellant), his brother Munna Sharma and the wife of Munna Sharma.