KURUPA BEHRA, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the trial on the charge under section 304-B of the Indian Penal Code for committing dowry death of his wife, namely, Jayanti Devi and under section 3/4 of the Dowry Prohibition Act. In Sessions Trial No. 124 of 2008, the appellant has been convicted and sentenced to RI for life under section 304-B of the Indian Penal Code and RI for six months and fine of Rs.3000/- under section 4 of the Dowry Prohibition Act.

(2.) The informant of this case, namely, Duryodhan Warik is father of the deceased. His fardbeyan was recorded on 22.02.2008 at around 11:30 hrs. at TMH police post, on the basis of which Gua P.S. Case No. 17/08 was registered against the appellant. During the trial, the prosecution has examined ten witnesses; the informant is PW-8.

(3.) The prosecution witnesses, namely, Diwakar Behra PW-1, Madhusudan Behra PW-2 and Soka Bari PW-3 have been declared hostile.