BHIM HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the trial on the charge under section 302 IPC for committing murder of his wife, namely, Marangmai Murmu.

(2.) In S.T. Case No. 33/2008 the appellant has been convicted and sentenced to RI for life under section 302 IPC.

(3.) The informant of this case is the brother of Marangmai Murmu. On the basis of his fardbeyan, which was recorded on 29.09.2007, Boarijore (Lalmatia) P.S. Case No. 120/07 has been lodged against the appellant under section 302 IPC. During the trial, the prosecution has examined five witnesses; the informant, namely, Babu Chand Murmu is PW-3.