SANTOSH RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 374 (2) of the Code of Criminal Procedure against the judgment of conviction dtd. 4/3/2020 and order of sentence dtd. 18/3/2020, passed by learned Additional Sessions Judge-VI, Garhwa in Sessions Trial No.15 of 2016, by which the appellant has been convicted under Ss. 498A and 302 of the Indian Penal Code and sentenced to undergo RI for three years and fine of Rs.5000.00 for the offence punishable under Sec. 498A IPC and has been sentenced to undergo imprisonment for life and fine of Rs.5000.00 for the offence punishable under Sec. 302 IPC and in default of payment of each fine to undergo simple imprisonment of three months for each default. Prosecution Case:

(2.) Prosecution case, as per fardbeyan of informant, Shankar Ram, the father of the deceased, is that the informant Shankar Ram has married his daughter Raj Kumari Devi with Santosh Ram (the appellant). After marriage Santosh Ram along with his wife started residing at the house of his maternal uncle at Gamhariya, P.S. Ramna, District-Garhwa.

(3.) It is further stated that on the direction of Adhina Ram (father of the accused/appellant) and Jagdish Ram (brother of the accused/appellant), appellant started demanding money after five years of her marriage. When his daughter used to refuse him (the accused/appellant), he used to assault her. He also pressurized her by connecting her illegal relationship with another person and used to threaten her that he would throw her out of the house.