SRIKANT CHAUHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned APP for the State.

(2.) The case of prosecution, in brief, as per fardbeyan of informant Sonia Devi, (mother of deceased) is that the marriage of her daughter Jyoti Devi was solemnized with Shrikant Chouhan (appellant) in the month of Fagun 2010. Good marital relation lasted only for few days after the marriage, thereafter appellant and his mother Sonia Devi started subjecting her to cruelty and harassment in reference to dowry demand of Rs.45,000.00. It is alleged that on 14/10/2013 after Durga Puja, appellant after quarrelling with her daughter, took her from her maike and due to non- fulfilment of dowry demand, in the night of 23/24/10/2013 at about 2:30 AM appellant, and his mother Sonia Devi set her on fire by sprinkling kerosene oil. On 24/10/2013 at about 5:30 AM having received the information of death, informant came and found her daughter in burnt condition.

(3.) On the basis of the fardbeyan of the informant, the Police instituted First Information Report being Jharia P.S. Case No.445 of 2013 under Sec. 304B/34 IPC against the appellant and his mother.