RAJEEV KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Ajay Kumar Jain, learned Counsel for the appellant, and Mr. D.K. Sinha, learned Additional Public Prosecutor, appearing for the State.

(2.) The appellant is the informant of Sankarpur P.S. Case No. 24/2013. He has filed this appeal assailing the judgment of acquittal, dated 19.03.2016, passed by the Additional Sessions Judge-III, Madhepura, in Sessions Trial Nos. 253/2013, and 253A/2013 by which the prosecution case, as set out in the aforesaid Sankarpur P.S. Case No. 24/2013, has been disbelieved and the private respondent Nos. 2 to 6 have been acquitted of the charges under Sections 304 (B)/34, 302/34 and 201/34 of the Indian Penal Code.

(3.) The prosecution case, in brief, is that the sister of the informant, namely, Nibha Devi was married to accused-respondent, Ganesh Kumar Singh, in the month of Dec., 2009. The accused persons started torturing the deceased just after the marriage by raising demand for dowry. The informant, though had weak financial status, had to give sufficient dowry including land having an area of 1 Katha 6 dhurs apart from ornaments and cash. On 3.04.2013, at about 11:00 A.M., the informant received a mobile call from the deceased regarding torture and threat to her life by the accused persons. Upon this information, when the informant was ready to proceed, he received the information that his sister had suffered burn injuries. When, he reached his sister's matrimonial house, he was informed that the accused persons had taken her to Saharsa. Thereafter, when he reached Saharsa, he received information that they had proceeded with his sister to Patna. Thereafter on 7.04.2013, her dead body was disposed of at Patna.