- (1.) By Court: Mr. B. K. Dubey learned counsel for the appellants did not press this appeal on behalf of appellant Natho Rana saying that he has died during the pendency of this appeal. 2. Both these appeals arises out of common judgment dated 23.03.2002 and order of sentence dated 01.04.2002 passed by Sri Ravindra Prasad Ravi, 8 th
(2.) Additional Sessions Judge, Hazaribagh in Sessions Trial No. 201 of 2000 convicting the appellants under Section 304 - B of I.P.C. and sentencing them to undergo R.I. for seven years and they have been further convicted under Section 498-A of I.P.C. and have been sentenced to undergo R.I. for two years. Both the sentences were to run concurrently.
(3.) The proseuction case in short is that Sunita Devi aged about 19 years was married with the appellant Suresh Rana one year ago prior to the occurrence. After the marriage, the accused persons started demanding Rs. Ten thousand as dowry on the pretext that at the time of marriage less dowry was given. It was further alleged that if the said amount is not satisfied, the life of Sunita will be at stake. The informant Munshi Raha who is the father of Sunita shown his inability to meet the said demand on account of poverty. On 19.06.1999, accused Dhanu Rana (Bhaisur of Sunita Devi) came to the house of the informant and informed the family members that Sunita is suffering from vomitting and her condition is very serious. On such information, the family members of the informant rushed to the matrimonial home of the Sunita and found her dead. It was found that blood was oozing out of her nose. On enquiry made from the villagers about the cause of the death, none of the villagers disclosed anything about it. It was alleged that Sunita was tortured and killed for non-fulfillment of demand of dowry.;