DOLATI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Appellants are before this Court in appeal against the judgment of conviction and sentence under Sec. 304B/34 of the IPC.

(2.) Appellants are the father-in-law and mother-in-law and they have been convicted for committing dowry death.

(3.) As per the fardbeyan, daughter of the informant was married to Mukesh Paswan in 2013. After the marriage, his daughter commenced her normal marital life in her matrimonial home. It is alleged that after some time, her in-laws and husband started harassing her for a motorcycle. This was complained by the deceased to her parents. It was more than two years after marriage, and insinuations were made against her for failing to bear a child. On the eve of marriage of the daughter of appellants, a demand of Rs.10,000.00 was made. It is alleged that for the demand of motorcycle, his daughter was done to death by her husband and in-laws.