SHANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant, learned counsel appearing for respondent Nos. 2 to 8 as well as learned Additional Public Prosecutor for the State on I.A. No. 1 of 2019, I.A. No. 2 of 2019 as well as on the point of admission and perused the record along with Lower Court Records.

(2.) The appellant happens to be the mother of the deceased and, therefore, she has statutory right to prefer the appeal against the judgment of acquittal and, accordingly, I.A. No. 2 of 2019 stands disposed of.

(3.) The appellant happens to be informant of Phulwaria P.S. Case No. 49 of 2015 and she claimed that marriage of her daughter was solemnized with respondent No. 2 Rahul Chouhan five years ago but her daughter was subjected to cruelty and torture due to non-fulfillment of illegal demand of dowry and, lastly, she was killed by respondent Nos. 2 to 8.