AMAR RANJAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State. 1. The instant Criminal appeal is directed against Judgment of conviction dtd. 14/1/2015 and order of sentence dtd. 15/1/2015, passed by learned Addl. Sessions Judge-II, Hazaribagh, in Sessions Trial No.501 of 2011 (arising out of Sadar P.S. Case No.212 of 2011 and G.R. No.929 of 2011), whereby the sole appellant has been convicted for the offence under Sec. 304B of the Indian Penal Code and sentenced him to undergo rigorous imprisonment of 10 years.

(2.) Informant is the father of the deceased and Hazaribagh (Sadar) P.S. Case No.212 of 2011 under Ss. 304B IPC and under Ss. 3 /4 of the D. P. Act against the appellant and three others (in-laws) was registered on the basis of written report lodged by him .

(3.) Daughter of the informant was married to the appellant on 6/6/2010 and the normal conjugal life lasted only for 2-3 months. After the appellant (husband) lost his job and in order to start a business, he asked his daughter to make demand of Rs.4.00 Lakhs from him. This was intimated to him by his daughter, to which he expressed his inability. It is alleged that the accused persons started subjected the deceased to cruelty in reference to dowry demand. On 13/4/2011, he received information regarding death of his daughter.