STATE OF BIHAR Vs. MD RAHMAN

JUDGEMENT

(1.) Prosecution case initiated on Fardbeyan of Ajiwan Bibi, in brief, is that she was married with accused respondent no.1. Her father was dead and the marriage was arranged by her maternal uncle. She lived with all O.K. and gave birth of a female child after a year of marriage. Thereafter it is said that accused respondent nos.1 to 6 started to make demand of Rs. 30,000/- on the pretext that the same would be deposited for marriage of her daughter further by saying that no dowry was given at the occasion of marriage. So, the amount should be paid.

(2.) Further it is said that she (informant) was abused, assaulted and even ousted from the matrimonial home. She narrated the whole story to her family members. A Panchaiti was conducted on the instance of her maternal uncle but without any result.

(3.) The trial is ended in acquittal of all the accused respondents. In all seven witnesses are examined on behalf of prosecution and two on behalf of Respondents.