RANJIT RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Ranjit Ram, Jaydhar Ram and Balmanti Devi were put on trial for committing the offence under Sec. 498-A and 302 read with Sec. 34 of the Indian Penal Code.

(2.) By an order dtd. 29/7/2015 an alternative charge under Sec. 304-B of the Indian Penal Code was also framed against them.

(3.) Kuru PS Case No. 1 of 2011 was lodged against Ranjit Ram who is the husband, Shankar Ram who is the brother-in-law, Jaydhar Ram who is the father-in-law and Balmanti Devi who is the mother-in-law of Sumanti Devi @ Balak for committing her murder in furtherance of common intention and for causing harassment and torture in relation to demand of dowry.