BASIR MIAN AND ANOTHER Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. S. K. Samanto, learned counsel appearing for the petitioners and Mr. Shekhar Sinha, learned A.P.P. for the State.

(2.) This revision application is directed against the judgment dated 31-8-2005 passed by the learned Vth Additional Sessions Judge, Giridih in Criminal Appeal No. 34 of 2000 by which the judgment and order of conviction and sentence dated 20-5-2000 passed by the learned IInd Assistant Sessions Judge, Giridih in Sessions Trial No. 87 of 1991 convicting the petitioners for the offence punishable under Section 306 of the Indian Penal Code and sentencing them to undergo rigorous imprisonment for four years and to pay a fine of Rs. 1,000/- has been affirmed.

(3.) The prosecution story in brief is that the daughter of the informant was married with the petitioner No. 1. It is alleged that there were complaints made that the deceased used to wet her bed. A Panchayati was held but the allegations were found to be baseless. The Panchayti had directed the accused to keep the deceased with them pursuant to which the deceased started residing in her matrimonial home. It is alleged that ill-treatment once again started although before the Panchayat assurance was given by the accused persons that the deceased shall be properly treated. It is alleged that on 20-8-1989 informant came to know that his daughter had died on account of burn injury and when he went to the matrimonial house of his daughter he found her dead body.