- (1.) This criminal appeal is directed against the judgment of conviction dated 12.07.2007 and order of sentence dated 13.07.2007 passed by Sri Birendra Prasad Singh, learned Additional Sessions Judge, (F.T.C), Koderma in Sessions Trial No. 81/2005 whereby, the appellants having been found guilty of offence under Section 304B I.P.C, have been sentenced to undergo imprisonment for life.
(2.) The case of the prosecution, in brief, is that the daughter of the informant, namely, Manju Devi had been married with Umesh Rabidas, son of Babun Rabidas in May, 2004. It has been alleged that after marriage, Umesh Rabidas, his father Babun Rabidas and his mother Bundia Devi started demanding colour T.V and motorcycle as dowry and in order to fulfil the dowry demand, the husband, father-in-law and mother-in-law of Manju Devi started ill treating and torturing the informant's daughter. It has been further alleged that the son-in-law of the informant ousted the informant's daughter and left for Delhi. Later on the informant came at Nimadih and tried to make solution with the in-laws of his daughter and assured them to fulfil the demand. It has been further alleged that on 02.10.2004 at about 8.00 A.M Babun Rabidas came at Jehnadih and told the informant that he has been called by his daughter. When the informant reached the house of his daughter, he found that his daughter was lying dead on a cot. He also found cut injuries on her neck and a blood stained knife by the side of the cot on the ground.
(3.) On the basis of the written report of the informant, Markacho P.S. Case No. 59 of 2004 was registered for the offence under Sections 304B/120B IPC against the five accused persons including the appellants.;