SHIBU RAVIDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Order of framing alternative charge under Ss. 306/34, 304-B/34 and 302/34 of the Indian Penal Code passed by the learned Additional Sessions Judge- III, Dhanbad in S.T. Case No. 50/2019 is under challenge in the instant criminal revision petition.

(2.) As per the F.I.R. lodged by the mother of the deceased, Anita Kumari was married to petitioner No. 1- Shibu Ravidas on 30/4/2015. It is alleged that three months after the said marriage, the husband of the deceased and her in-laws used to assault her in reference to dowry demand.

(3.) On 3/6/2018 in the evening at 7 o"clock, accused No. 1 on telephonic call, the informant and her elder daughter were abused and a demand of Bullet motorcycle was made and accused no.1 also threatened to kill her daughter. Next morning, she received information regarding death of her daughter. The informant expressed apprehension that her daughter had been done to death by her in-laws and thereafter, had been hanged.