SAMALU MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY a judgment dated 23rd April, 1988, in Sessions Trial No, 4? of 1987 the learned Sessions Judge of Hazaribagh has convicted the appellant under Section 302 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for life.

(2.) SHORT facts, Unfortunate Dulari Manjhiain, who is no more in this world of livings was wife of Samalu Manjhi, the appellant. She was earlier married to a person of village Tenughat and out of that wedlock a male child (P.W. 3) was born. Thereafter, on being deserted by her first husband, she came to her mother's place and was again married to the appallant and a female child was born, but the relationship between the two was happy.

(3.) IN course of investigation the INvestigating Officer (P.W. 9) visited the scene of the occurrence which was found to be a maize field, but no blod mark could be spotted as in the previous night there was heavy rains in that area. After the completion of investigation, in due course, the trial was taken up with the result as indicated.