CHAMCHAM DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is accused in connection with Dugda P.S. Case No.43 of 2012, corresponding to G.R. Case No.933 of 2012, pending in the Court of learned Additional Chief Judicial Magistrate, Bermo at Tenughat.

(3.) It reveals from the fardbeyan of the deceased that the petitioner and other accused, who are named in the F.I.R., poured some inflammable liquid on her body and set her on fire. In course of treatment the informant died.