AMRENDRA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant Amrendra Ram has been found guilty for an offence punishable under Section 304B/ 34 of the I.P.C. and sentenced to undergo R.I. for seven years, Section 201/34 of the I.P.C. and sentenced to undergo R.I. for three years as well as to pay fine appertaining to Rs.10,000/- and in default thereof, to undergo S.I. for three months, additionally, with a further direction to run the sentences concurrently by the 2 nd Additional Sessions Judge, Gopalganj in Sessions Trial No.262 of 2015 arising out of Uchkagaon P. S. Case No.288 of 2014 vide judgment of conviction dated 18.01.2017 and order of sentence dated 21.01.2017.

(2.) Salhanta Kunwer (PW-6) filed written report on 10.12.2014 disclosing therein that her daughter Reena Devi, since deceased, was married with Amrendra Ram about four years ago as per Hindu rites and rituals and since thereafter, she was residing at her sasural. Even having gifted according to means at the time of marriage, the husband and other family members persistently continued with demand of Rs.50,000/- as dowry and for that, they used to threat that in case of non- payment of the aforesaid amount, she will not be allowed to stay. Anyhow, on 28.11.2014, she had transferred Rs. ten thousand to the account of Amrendra Ram bearing A/c No.11817506767. Even then, Amrendra Ram, his elder brother Murari Ram and wife of Murari Ram continued with torturing her in the background of the fact that why such meager amount has been deposited. All of a sudden, neighbour of her daughter informed over mobile on 10.12.2014 disclosing death of Reena Devi, whereupon they all rushed. After arrival, they found dead body of her daughter had already been burnt.

(3.) After registration of Uchkagaon P. S. Case No.288 of 2014, investigation commenced and after concluding the same, chargesheet has been submitted only against the appellant on the pretext of being under judicial custody keeping investigation pending against Murari Ram as well as his wife, facilitating the trial, meeting with the ultimate result, subject matter of instant appeal.