CHANDRA KANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the appeals arise out of the common judgment and order, they have been taken up together and are being disposed of by this common judgment.

(2.) Appellants Chandrakant Jha, Sita Devi in Cr.Appeal (SJ) No. 91 of 20013 and appellant Sanjay Kumar Jha in Cr.Appeal (SJ) No. 98 of 2003 have been convicted under Section 304B of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years vide judgment dated 4.2003 and order dated 5.2003 passed by Sri S.M.I.I.F. Alam, the then Presiding Officer, Additional Court-I, F.T.C., Begusarai in Sessions Trial No. 124 of 1994.

(3.) Prosecution case as per written report of Shakuntala Mishra (PW 6) , mother of the deceased Anita lodged at the Town Police Station, Begusarai on 18.1993 at 6 P.M. is that her daughter Anita was married with appellant Sanjay Kumar Jha in the year 1988 and she went to her "sasural" after seven days of her marriage. It is alleged that her daughter was ill-treated in her sasural by her in-laws as demand was made for refrigerator, motorcycle, V.C.P., etc. and when the demand was not fulfilled she was subjected to cruelty.