CHANI MUNDAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant has been convicted under Section 302 of the Indian Penal Code, on the charge of committing the murder of her husband (Basai Kandolna) and sentenced to undergo rigorous imprisonment for life by the impugned judgment and order dated 27.11.1990 in S.T. No. 174 of 1989 passed by Sri J.P. Verma, the then Judicial Commissioner, Ranchi.

(2.) Briefly stated, the prosecution case, as made out in the fardbeyan (exhibit 4) is as under :

(3.) The case was ultimately, committed to the Court of Session by Sri J.K. Singh, the then Judicial Magistrate, Khunti on 30.3.1989.