KAILU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE sole appellant has been convicted under Section 302 of the Indian Penal Code and sentenced to rigorous imprisonment for life.

(2.) ONE Khedu Singh of village Roshna Deshi tolo P.S. Pranpur DistrictKatihar made a fardbeyan before the Sub -Inspector of Police of Pranpur Police Station on 12.1.95 at 9.00 A.M. that his daughter Jhuro Devi was married with the appellant about eight months ago. Jhuro used to have altercation with her mother -in -law and sister -in -law on account of household matters, and sometimes she used to come to his house. On persuasion, she would return to her Sasural. On 10.1.95 at 3.00 P.M. she again came and stated that she had been abused by her mother -in -law Sukhiya Devi, husband Kailu Singh i.e. the appellant herein, sister -in -law Patani Devi and others. She stayed in the night and returned to her sasural. On 11.1.95 at 7.00 P.M. Devi Charan Singh -elder brother of the appellant who was put on trial but acquitted -informed him that she had committed suicide.

(3.) WE have heard counsel for the appellant, Shri Rajendra Prasad Sah and Shri Lala Kailash Bihari Prasad on behalf of the State. We are of the view that this is a case of no evidence and there was nothing to justify the appellants conviction.