ARUN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Sri Hemant Kumar Shikarwar learned counsel for the appellant and Mr. A.K. Tiwari learned A.P.P for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dtd. 27/08/2014, (sentence passed on 28/08/2014) passed by Sri J. P .N. Pandey, sessions Judge, Chatra in connection with S.T. No. 101/2011, arising out of Rajpur P.S. Case No. 52/2010, Corresponding to G.R. No. 935/2010, holding the appellant Arun Kumar Singh @ Arun Singh guilty of offence under Sec. 304B/120 B of the Indian Penal Code and thereby sentencing him to undergo imprisonment for life.

(3.) Prosecution case was instituted on the basis of written report dtd. 06/11/2010 of the informant Ram Swaroop Singh, alleging therein that his daughter Pushpa Devi was married to the appellant Arun Kumar Singh @ Arun Singh in 2008. Their marriage was solemnized at Bhadrakali Mandir as per Hindu rites and customs. After one year of marriage appellant started demanding Hero Honda motorcycle as additional dowry and to enforce the demand Pushpa Devi was tortured. It is further alleged that on 02/11/2010 informant had gone to matrimonial house of his daughter where the appellant reiterated his demand for motorcycle and threatened that if his demand was not met by Diwali, Pushpa Devi would not live till the day of Diwali. Informant has alleged that on 05/11/2010 his daughter Pushpa Devi was immolated to death by the appellant and co-accused persons in her matrimonial home.