REJESH LAL PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against the judgment of conviction and order of sentence dtd. 12/5/2003 and 13/5/2005, respectively, passed by the learned XI Judicial Commissioner, Ranchi in Sessions Trial Case No. 270/2001; whereby the appellant was convicted under Sec. 498A and 304B IPC and sentenced to undergo rigorous imprisonment for seven years for the offence u/s 304B IPC and for two years u/s 498A IPC and both sentences were ordered to run concurrently.

(3.) The prosecution story in brief as per the informant, who happens to be brother of the deceased, is that the sister of the informant married the appellant on 8/5/1997. His brother-in-law used to assault her sister physically and often told her to bring money from her father. His sister was fed-up with the appellant-Rajesh Paswan. The father-in-law of deceased always tried to solve the dispute but his son did not obey the command of his father. On 20/8/2000 at about 6 p.m. father-in-law of deceased met with the informant and told him that Sarita committed suicide by burning. The informant went to the house of appellant and found his sister dead due to burn. He had suspicion that appellant has burnt his sister.