SAVITRI DEVI, GULAB SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the Appellant and the State.

(2.) The Appellant has been convicted under Section 306 of the Penal Code and has been sentenced to undergo rigorous imprisonment for three years.

(3.) The prosecution case as alleged in the fardbeyan that on 10.02.1982 at about 12.30 p.m., the informant got information that his younger sister has died at once and then he along with his father proceeded to village Fakrabad, but, in the way at village Darauli met with a jeep bearing registration No. PHA 605 on which the sasural people of the deceased were carrying the dead body and they disclosed that she died out of the abdominal pain. The informant doubted and reported the matter to the Officer-in-Charge, Bhabhua, and the said fardbeyan forwarded to Officer-in-Charge, Chainpur Police Station for instituting a case and then Chainpur Police Station under the district of Rohtas lodged the first information report for offence under Sections 302, 210 and 328 of the Penal Code.