ANIRUDH MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BOTH these criminal appeals i. e Cr. Appeal No. 335/2001 filed by appellant, Anirudh Manjhi and Cr. Appeal No. 184/2001 filed by appellant, Ram bilash Manjhi, Ram Prit Manjhi and Bigni devi arise out of the same impugned judgment of conviction and sentence passed by sri Rameshwar Tiwari, 1st Additional Sessions Judge, Palamu at dlatonganj in Sessions Trial No. 34/97 by which judgment he convicted all the appellants under Sections 304b/201/34 of the Indian Penal Code and they were sentenced to undergo R. I. for 10 years under Section 304b of the Indian penal Code and R. I. for 2 years for charges under Section 201 of the Indian Penal Code. However, both the sentences were directed to run concurrently.

(2.) THE prosecution case was started on the basis of the first information report given by Satyendra Manjhi (P. W. 9) on 4-7-1996 at 10. 30 a. m. In his written complaint, the informant has stated that his sister was married to Anirudh Manjhi son of Kailash manjhi, whenever she used to go to her house she used to complain that her father-in-law, mother-in-law and Devar used to torture her and used to say that she is black coloured and she also should bring a she-buffalo in dowry. It is stated that her husband. Anirudh Manjhi and father-in law. Ram Bilas Manjhi also demanded a she-buffalo from the informant. On 2-7-1997 witness, Govind Paswan (P. W. 6)come and informed the informant and his father that his sister is hospitalized. Then his father went to Panki on bicycle with the informant. From panki his father went to Udaypura on foot. He saw the accused persons are trying to burn his sister. They were convinced, that the accused persons have committed the murder of his sister and are burning the dead body without informing the informant and his father.

(3.) ON the basis of the said F. I. R. police registered a case under Section 304b read with Section 201/34 of the Indian Penal code as also under Section 3/4 of the Dowry prohibition Act.