KARU MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Sri Awanish Ranjan Mishra, learned counsel for the appellant and Ms. Priya Shrestha, learned Spl.P.P for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dtd. 17/5/2016, (sentence passed on 20/5/2016) passed by Sri Alok Kumar Dubey, learned District and Additional Sessions Judge, Ghatshila, East Singhbhum, in connection with S.T. No. 25/2010, arising out of Musabani P.S. Case No. 56/2009, Corresponding to G.R. No. 354/2009, holding the appellant Karu Murmu guilty of offence under sec. 302 of the Indian Penal Code for committing the murder of his wife and thereby sentencing him to undergo rigorous imprisonment for life alongwith a fine of Rs.10,000.00, in default of payment of fine, he was further directed to undergo S.I. for six months.

(3.) As per the prosecution case, on 19/8/2009, wife of the appellant, namely Rani Murmu was found murdered in her matrimonial home. A dagger, which was said to be the murder weapon was found lying there.