SUSHIL MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) The petitioner has been made accused for the offence under Sections 302, 201 and 34 of the Indian Penal Code, in connection with Tandwa P.S. Case No. 16 of 2011 corresponding to G.R. No. 199 of 2011.

(3.) The case relates to murder of the son of the informant and the informant was informed that his son, who was living in the village had been murdered, whereupon, the informant came to the village and he was informed by the villagers and his grandson that wife of the deceased and this petitioner, with whom she had affairs, had committed the murder of the deceased.