RAMAKANT RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the appellants namely Ramakant Ram, Ramchandra Ram, Shyamlal Ram and Urmila Devi have been found guilty for an offence punishable under Section 304B of the I.P.C. as well as Section 201 of the I.P.C. vide judgment of conviction dated 14.01.2016 and Ramakant Ram has been sentenced to undergo R.I. for ten years under Section 304B of the I.P.C., R.I. for two years as well as fined appertaining to Rs.2000/- and in default thereof, to undergo S.I. for three months, additionally, under Section 201 of the I.P.C. while remaining appellants namely Ramchandra Ram, Shyamlal Ram and Urmila Devi have been sentenced to undergo R.I. for seven years under Section 304B of the I.P.C. and R.I. for two years as well as to pay fine appertaining to Rs.2, 000/- and in default thereof, to undergo S.I. for three months, additionally, under Section 201 of the I.P.C. and further, all the sentences to run concurrently vide order of sentence dated 20.01.2016 passed by the Sessions Judge, Bhojpur at Ara in Sessions Trial No.113 of 2013.

(2.) Pw-6, Gorakh Ram, brother of deceased Sobha Devi filed written report on 26.07.2012 divulging the fact that his sister Sobha Devi was married with Ramakant Ram, son of Shyam Lal Ram, village-Hetampur, P.S.-Tiyar, District-Bhojpur in the month of Jeyeshtha of Year 2010. At the time of marriage, they have gifted according to their means. After marriage, his sister had gone to her sasural and soon thereafter, returned back. Her Gauna has been effected on 25.05.201 While staying at her sasural after Gauna, his suster used to telephonically inform her mother that her husband Ramakant Ram, mother-in-law Gagri Devi, Bhasur Ramchandra Ram were insisting upon motorcycle as well as golden chain and for that, they were threatening that they will not allow her stay or will be murdered. On 16.07.2012, his sister during course of conversation had disclosed that she is being physically tortured by her sasuralwala. Her Gotni, wife of Ramchandra Ram and father-in-law Shyamlal Ram were threatening that as her father failed to oblige them by way of providing motorcycle, golden chain, therefore, she will be murdered and then, her husband will be remarried. Today, i.e. on 26.07.2012, somebody belonging to village-Hetampur informed over phone that her sister has been murdered by her sasuralwala and then, her dead body has been disposed of. After receiving such information, he along with his mother, brother, elder brother-in-law along with others rushed to village-Hetampur where found the house of his sister closed, lock was hanging, all the family members were absconding.

(3.) On the basis of the aforesaid written report, Tiyar P.S. Case No.39 of 2012 was registered under Section 304B/ 201/34 of the I.P.C. followed with an investigation. After completion of investigation, chargesheet was submitted under the aforesaid Sections whereunder cognizance had also been taken.