LAWS(JHAR)-2024-7-37

MANOJ SINGH Vs. STATE OF JHARKHAND

Decided On July 22, 2024
MANOJ SINGH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence under Ss. 302 and 498A of the Indian Penal Code passed in Sessions Trial No.7 of 2003 by learned Additional Sessions Judge, Fast Track Court-III, Daltonganj at Palamau.

(2.) Informant of the case is father of the deceased on whose statement, the case has been registered on 26/11/2001. As per the FIR, he had married his daughter (deceased) to Manoj Singh (appellant) in 1995. After the marriage, a demand of Maruti Car was made in dowry, which he was unable to meet due to poor financial condition. It is alleged that the appellant threatened to enter into second marriage and his daughter used to be assaulted by the appellant and her in-laws. One month before the incidence, granddaughter of the informant namely Priyanka Kumari, aged seven years, had gone to live with her daughter. In the night on 25/11/2001, the appellant and in-laws assaulted his daughter, resulting in the death of his daughter at Japla where his son-in-law was working. On the very same night, she was brought from Japla to Tendwa Kala. He received information and went there and found his daughter to be dead.

(3.) On the basis of the fardbeyan, Chhatarpur, Hariharganj P.S. Case No.73 of 2001 was registered under Ss. 498A, 304B of the Indian Penal Code and Ss. 3 and 4 of Dowry Prohibition Act against Manoj Singh (appellant), Ram Pravesh Singh (father of appellant) and elder son of Ram Pravesh Singh.