RAMCHANDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Appellants have been convicted under Sec. 498A/34 of the IPC and appellant Vijay Ram @ Vijay Singh is separately convicted under 307 of the IPC. Judgment of conviction and sentence under Ss. 307 and 498/34 of the Indian Penal Code is under challenge in this criminal appeal. Appellant no.1- Ram Chandra Ram @ Ram Singh is father-in-law, appellant no.3- Vijay Ram @ Vijay Singh is the husband of the informant Paira Devi who lodged FIR on 25/12/2008.

(2.) As per the FIR, she was married to Vijay Ram six years ago. It is alleged that since the time of her marriage, she was being subjected to cruelty in reference to unlawful dowry demand of T.V. On 23/12/2008 at about 8 O' Clock in the night, she had an altercation with her mother-in-law (since deceased) with regard to demand of dowry. In the meantime, her husband came there and he tied her to the pillar and later on, she was assaulted by Ajay Ram, Sanjay Ram and Maya Devi with Danda resulting in injury in her both hands and on her right leg. On hulla, neighbors collected there and rescued her. A Panchayti was held in this regard on 25/12/2008 and there she and her father were assaulted by hammer and iron rod resulting in profuse bleeding.

(3.) On the basis of fardbeyan of victim recorded at Sadar Hospital on 25/12/2008, Pathargama P.S. Case No.216 of 2008 was registered under Ss. 341, 342, 323, 307, 498A of the Indian Penal Code. Police on investigation, found the case true and submitted charge sheet under Ss. 341, 323, 307, 498A, 342/34 of the Indian Penal Code and Ss. 3/4 of the Dowry Prohibition Act against Ajay Ram and other family members who were put on trial for committing offence under these Ss. .