- (1.) Heard learned counsel for the parties.
(2.) Petitioner is the informant and father of the deceased, Gudiya Devi, aggrieved by acquittal of accused-husband/opposite party No. 2 vide judgment dated 15th July, 2017 rendered by District and Additional Sessions Judge-VIII, Giridih in Sessions Trial No. 315 of 2010 (G.R. No. 1089 of 2010).
(3.) As per the informant's case based on written report submitted on 17th May, 2010 leading to institution of Giridih (Town) P.S. Case No. 137/2010 on 16th/17th May, 2010, the informant got information from his son-in-law-opposite party No. 2 that his daughter had taken poison and was admitted in Sadar Hospital, Giridih. On reaching there, he saw that his daughter was lying on veranda and on being inquired, she told that her husband and mother-in-law administered her poison. She died at about 2:00 am. She further stated that her mother-in-law was demanding Rs. 50,000/- cash and a Motorcycle and was threatened that she will be killed if the demand was not made. She got married in the year 2009 in the month of Baishakh with Hindu Rites and Rituals.;