MANOJ SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The case of the prosecution in short is that the informant (brother of the deceased) has given a written report that marriage of his sister was solemnized with the appellant on 16/4/2014 and after living there for 4-5 days, she returned to her parents' house. His sister and brother-in-law stayed for 2-3 days there and returned. In the meantime, a motorcycle was demanded by this appellant/accused, for which the appellant has assaulted the deceased. It is further stated that when he was not sending her back to her matrimonial home, the brother-in-law of the appellant came to his house and on assurance on 4/6/2014 took her to her matrimonial home. On 9/6/2014 at 8:00 am in the morning, the informant received a call that dead body of his sister was lying in the Railway line. He got knowledge that his sister had been murdered due to non-fulfilment of demand of dowry.

(3.) On the basis of the 'fardbeyan' of the informant, the Police instituted First Information Report being Basal P.S. Case No.13 of 2014 under Sec. 304(B) of the Indian Penal Code against the appellant/accused.