BIRENDRA CHAUHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) All the appellants stand convicted under Sections 304B/34 of the Indian Penal Code and sentenced to undergo R.I. for ten years.

(3.) The prosecution case as stands from the FIR lodged by Singheshwar Prasad before Sri Lalan Singh, I/C Revilganj Police Station that about two years prior his daughter Sanju Devi was married with Birendra Chauhan son of Bhikhari Chauhan as per the hindu rites and customs and thereafter, a daughter was also borne and he had also given gifts as per his capacity. It is also the case that about five months prior, he brought his daughter Sanju Devi on Bidai and she told that husband and in-laws are torturing her stating that she has given birth to a daughter as such bring dowry of Rs.20, 000/- to be kept in the name of the daughter; otherwise she would be killed, in the meantime, her daughter suffered from some lady disease and her husband came for bidai; on which he told that her treatment is going on but appellant no.1 had taken her forcibly on 25.5.1998 and on 29.5.1998 in the evening he came to know through relatives that on 27.5.1998, husband, in-laws and others have killed her by burning and his family members have not been informed.