TARA MUNI DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The appeal arises out of the judgment of conviction dated 02.04.2015 and order of sentence dated 06.04.2015 passed by Sri Bishwanath Singh, the learned 5th Additional District and Sessions Judge, Bhojpur, Arrah in Sessions Trial No. 81 of 2012 (arising out of Bihiya P.S. Case No. 185 of 2010) by which the appellants have been convicted for offence under Section 304 B of Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years. Further the appellants have been convicted for offence under Section 201 read with Section 34 of Indian Penal Code and sentenced to undergo rigorous imprisonment for one year and payment of fine of Rs. 5000/- each for offence under Section 201 read with Section 34 of Indian Penal Code and for non-payment of fine further sentenced to simple imprisonment for six months. Further ordered all the sentenced were run concurrently.

(3.) The prosecution case as alleged in the First Information Report by the informant, Suresh Yadav, that he had solemnised marriage of his daughter Lila Devi with Ramesh Yadav in the year 2009. At that time of marriage, he had gifted clothes, jewelleries as per his ability. Further case is that his daughter after one year of marriage, she came to the house of the informant. Then she disclosed to the informant that sasural people used to demand buffalo and golden chain. The informant disclosed that sasural people of her daughter tortured her for demand of dowry. Then. informant anyhow manages to sasural people of her daughter. Further case is that the victim disclosed to her sasural people that her parents are very poor and whatever they had paid/spent everything in the marriage and they are unable to pay anything. On which the husband of the daughter, Ramesh Yadav, further-in-law Langtu Yadav, mother-in-law Tara Muni Devi all residents of Village-Kalyanpur, P.S. Bihiya, District-Bhojpur used to assault and torture her by various means. On the said information, the informant disclosed his daughter that he will go to her sasural and will make them understand. Further case is that in the month of Jaisth, the son-in-law of the informant came to his house and took the daughter of the informant after Bidai and keeping her for some days. Thereafter, all the accused persons subjected to her cruelty for non-fulfilment of demand of dowry. On 15.09.2010 at about 6.00 P.M., the informant learnt that his daughter had been done to death for dowry and after committing murder the dead body was burnt. On the said information, the informant along with co-villagers went to Village-Kalayanpur, the sasural of his daughter, then saw that house of sasural of his daughter was lock and key and all the inmates of the house were absconding and infer that all the accused persons in pursuance of common intention murdered Lila Devi, the daughter of the informant.