PARAS RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. D.K. Sinha, learned senior counsel assisted by Mr. Pramod Kumar, learned counsel for the appellant, Mrs. Nivedita Nirvikar, learned senior counsel assisted by Mrs. Supragya, learned counsel for respondent Nos. 2 and 3 and Mr. Bipin Kumar, learned A.P.P. for the State.

(2.) The present criminal appeal has been filed against the judgment and order dtd. 5/4/2023 passed by learned Addl. District and Sessions Judge-I, Masaurhi in Sessions Trial No. 393 of 2020, (Arising out of Pipra P.S. case No. 47 of 2020, G.R. No. 761 of 2020) whereby the respondent nos. 2 and 3 have been acquitted of the charges by the learned Trial Court.

(3.) The prosecution case, on the basis of handwritten application of the informant dtd. 18/7/2020 addressed to the Officer-in-charge of Pipra police station, is that marriage of his daughter Rupa Kumari, aged about 22 years, was solemnized in February, 2019 with Mahesh Yadav of village Basiawa after giving dowry as per his capacity. After marriage, his daughter always used to tell that her sasural people insist for demand of Rs.five lakhs and one katha land as dowry and they also used to torture her. The informant further stated that many a times he talked to sasural people and make them understand. The informant further stated that father-in-law, mother-in-law, nanad and husband jointly killed her daughter. On 18/7/2020 at about 11.a.m., he got information that his daughter has been killed by sasural people by hanging. On receiving such information, he reached along with his family members at 1 p.m. at village Basiawa and saw dead body of his daughter lying on cot. The informant stated that for non-fulfilment of dowry, his daughter has been killed by father-in-law, mother-in-law, nanad and husband jointly by hanging herself.