LUKMAN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In Jasidih PS Case No. 180 of 2007 which was lodged on the basis of fardbeyan of Firoz Ansari, the appellants, namely, Lukman Ansari @ Lukman Mian, Ajhola Bibi @ Ajhola Khatoon, Kalim Ansari @ Md. Kalim Ansari and Jamir Mian were named as the accused persons who have committed dowry death of Tamanna Bibi. After the investigation a charge sheet was submitted and the accused persons have faced the trial on the charge under Sec. 304-B IPC.

(2.) In Sessions Case No. 271 of 2008, the appellants have been convicted and sentenced to imprisonment for life under Sec. 304-B IPC.

(3.) The case of the prosecution is that Tamanna Bibi was married to Jamir Mian on 15/7/2006 and immediately after the marriage Jamir Mian, Lukman Ansari who is the father-in-law, Ajhola Bibi who is the mother-in-law and Kalim Ansari who is the brother-in-law, started demanding colour TV, motorcycle etc. and in connection to the demand of dowry they harassed and tortured Tamanna Bibi and finally on 16/7/2007 she was murdered and her dead body was set on fire by them.