BHAGAWATI PRASAD SINGH @ SUDHIR KUMAR SINGH SON OF LATE SHALIGRAM SINGH RESIDENT OF VILLAGE : MAINA, POLICE STATION : MAHISHI, DISTRICT Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and the State.

(2.) The appellant is the informant of Saur Bazar P.S. Case No. 16/2005. He has filed this appeal assailing the judgment of acquittal, dated 01.04.2016, passed by learned Additional Sessions Judge-II, Saharsa, in Sessions Trial Nos. 115 of 2006/133 of 2006, by which the prosecution's case, as set out in the aforesaid Saur Bazar P.S. Case No. 16/2005, has been disbelieved and the private respondent Nos. 2 to 6 have been acquitted of the charges framed under Sections 304 (B)/34 and 201 of the Indian Penal Code.

(3.) The prosecution's case, based on the fardbeyan of the informant, is that the daughter of the informant, namely, Nikki Kumari, was married with respondent no.2, namely, Nishant Kumar Singh, on 6.07.2003. At the time of marriage, sufficient gifts and articles were given. After marriage, the respondents had been demanding a sum of Rs.50,000.00 and a Hero Honda Motorcycle. After 'Duragman', the demand continued for which the deceased was subjected to torture by physical assault and she used to communicate her grievance to her parents against accused persons. On 17.01.2005, the informant received information that her daughter was killed by putting her on fire and her in-laws cremated her dead body clandestinely. He rushed to the respondents' house and learnt that his daughter was killed in the night of 15/16 in Jan., 2005. He found that respondents were absent from their house.