SUSHILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Code') for the following relief:

(3.) The allegation against the petitioner and eight others is of torture, assault and demand of dowry and also conspiracy to kill the opposite party no. 2-complainant.