FAGUNI THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The appellant has filed this appeal against the judgment of acquittal dtd. 13/12/2019 passed by the learned District and Additional Sessions Judge- VIII, Giridih in ST No. 212 of 2015, arising out of Ahilyapur PS Case No. 26 of 2014, GR No. 1772 of 2014 whereby and whereunder the respondent Nos. 2 to 4 have been acquitted for the offence under Sec. 304B/34 and 302/34 of the Indian Penal Code.

(3.) The prosecution case as per written report of the informant PW-3 Faguni Devi is that her daughter Laxmi Devi was married to Pradeep Thakur five years ago and lived happily for some days. But, thereafter, her husband, mother-in-law and father-in-law started assaulting and torturing her daughter for dowry. Accused persons demanded Rs.2.00 lakhs cash and ornaments and threatened that if demand is not fulfilled, they will not allow her to live in the matrimonial house. Informant further stated that suddenly on 8/6/2014, in the evening at 5 p.m. accused persons came to her home with her daughter and told that her daughter fell into the well. Informant further stated that daughter was taken to the doctor, but doctor declared her dead.