LAKHAN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellant has been convicted Under Section 323 I.P.C. and sentenced to R.I. for three months by a judgment dated 9.7.1996 passed by the Sessions Judge, Munger in Sessions Case No. 804 of 1989.

(2.) The Appellant along with nine other accused persons were put on trial for offences Under Section s.307 and 379 I.P.C., but eight of the accused persons were acquitted of all the charges and the sole Appellant was convicted as mentioned above.

(3.) The case of the prosecution according to Lalita Devi wife of accused Umesh Thakur is that her husband and family members used to abuse and assault her for demand of dowry and on 14.3.1989 her in-laws had assaulted her and she was forcibly being taken to her father's place. On the way they further assaulted her and snatched her clothes and ornaments, in course of which the present Appellant was apprehended while the rest fled away.