SAJO BIBI AND ORS Vs. STATE OF JHARKHAND
LAWS(JHAR)-2013-6-193
HIGH COURT OF JHARKHAND
Decided on June 19,2013

Sajo Bibi And Ors Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) It reveals that petitioners have been prosecuted for causing torture and treating the complainant with cruelty for want of more dowry.
(3.) It is submitted that the petitioners are motherinlaw and brotherinlaw (Bhainsur) and they have been implicated with general and omnibus allegation of demand of dowry and torture.;


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