NANHU MISTRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the three appellants have been convicted under Section 304-B read with Section 34 of the Indian Penal Code, on the charge of murdering Bijali Devi @ Janaki Devi for non-fulfilment of the dowry demand, and sentenced to life imprisonment by judgment and order dated 13.7.1989 in S.T. No. 303 of 1987 passed by Sri Paras Nath Sinha, the then 3rd Additional Sessions Judge, Giridih.

(2.) Briefly put, the prosecution case, as made out in the fardbeyan (Exhibit 2), is as under :

(3.) The case was, ultimately, committed to the Court of Session by Sri S. Singh, Judicial Magistrate 1st Class, Giridih.