LAWS(JHAR)-2011-2-147

SON A MAHTO Vs. STATE OF JHARKHAND

Decided On February 01, 2011
Son A Mahto Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The Appellant on being found guilty for committing murder of his wife Tara Devi was convicted under Section 302 of the Indian Penal Code and was sentenced to undergo imprisonment for life.

(2.) The case of the prosecution is that the deceased Tara Devi had been married to this Appellant in the year 1996. In the marriage, dowry had been given but still the Appellant and other members of in-laws' family were subjecting her to torture with a view to have more dowry. At several occasions, the matter was taken to Panchayati but it did not deter the accused persons from ill-treating Tara Devi .

(3.) On 22.11.2000 two persons of village Banpura came to Budhi Mahto, the informant (P.W12) and disclosed to him that his daughter has been killed. On hearing this, the informant along with other villagers including Prem Chand Mahto (P.W.4) , Gobardhan Mahto (P.W.2) came to village Banpura and saw the dead body of his daughter lying under a cot. They also noticed injuries on the person of the deceased. There the informant and others came to know that in the intervening night of 21st and 22nd of November, 2000, there was much hue and cry near the house of the Appellant on account of deceased being murdered. Therefore, they suspected the hands of this Appellant (husband of the deceased), father-in-law, Jagdish Mahto and mother-in-law, Smt. Radha Devi. A written report to that effect was submitted before the Officer-in-Charge, Bagodar Police Station, upon which a case was registered.