(1.) The sole appellant has suffered imprisonment for life and a fine of Rs.10,000.00 under Sec. 302 of the Indian Penal Code for committing murder of his wife Suraj Muni Murmu. The order of sentence dtd. 20/12/2017 follows a default stipulation of SI for six months to be undergone by the appellant.
(2.) Barhait PS Case No 48 of 2012 has been registered on the basis of the fardbeyan of Ravan Murmu who is the father of Suraj Muni Murmu. The fardbeyan of Ravan Murmu was recorded on 27/6/2012 by Garib Das who was the officer-in-charge of Barhait Police Station at Primary Health Center, Barhait. The informant is not an eyewitness to the occurrence as on the previous night he had gone to village Paharpur to attend a marriage ceremony. There he received an information about murder of his daughter whereupon he came back home and took his daughter to the hospital where his statement was recorded by Garib Das.
(3.) In his fardbeyan, Ravan Murmu has stated that his daughter came home on 20/6/2012 and two days thereafter his son-in-law also came at Khairwa,Teeta Tola and joined his wife in his house. He has further stated that when he came back home at Khairwa, Teeta Tola he found his daughter drenched in blood, her hands and legs were tied by a plastic rope and there were injuries on her neck and right fingers. On the basis of the materials collected in course of the investigation, a charge under Sec. 302 of the Indian Penal Code was framed against the appellant on 19 th September 2012. The prosecution has produced ten witnesses to prove the charge of murder against the appellant, out of whom PW1 Kandini Marandi is the mother-in-law of the appellant.