BHUNESHWAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant criminal appeal has been preferred against the judgment of conviction and order of sentence dtd. 12/6/2003 and 13/6/2003, respectively, passed by learned 9thAdditional Sessions Judge, Hazaribag corresponding to S.T. No.257 of 97, whereby the appellant was convicted for the offence under Sec. 304 B of the IPC and sentenced to undergo R.I. for a period of Eight years.

(3.) The prosecution case in short is that the marriage of Padma Devi, niece of the informant was solemnized, with Taleshwar Mahto and at the time of marriage Rs.30000.00 with household articles were given. After the marriage, the appellant (Fufa Sasur) harassed the victim with a direction to bring Rs.20000.00 as balance of dowry otherwise he would murder her. The victim whenever came to the parental house has complained about the harassment made with her in her sasural. This affair continued after marriage and on 14/11/1996 all the accused persons administered poison with the intention to kill her. Thereafter, she was taken to the RMCH for treatment where she died on the same day.