PRAMILA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vijay Kumar Roy, learned counsel for the appellant and Mr. Pankaj Kumar, learned P.P. for the State.

(2.) This appeal is directed against the judgment of conviction dtd. 4/9/2017 and order of sentence dtd. 7/9/2017 passed by Sri Arvind Kumar Pandey, learned District and Additional Sessions Judge IV, Civil Courts, Giridih in S. T. No. 35 of 2013 whereby and whereunder the appellant has been convicted for the offence punishable under Sec. 302 of Indian Penal Code and has been sentenced to undergo imprisonment for life along with a fine of Rs.2,000.00 and in default of payment of fine to undergo simple imprisonment for three months.

(3.) A written report was submitted by Raju Yadav to Officer Incharge, Birni Police Station wherein it has been stated that on 31/7/2012 at about 2:00 P.M., he was working in his agricultural field when he heard some commotion and the villagers had informed him that someone had committed the murder of his child Sonu Yadav. On hearing this, he rushed to his house and found his son dead. It has been alleged that earlier threats were given by Suleman Mian, Lekho Baitha, Islam Mian and Pramila Devi that within one week his son will be eliminated and he was of the belief that these persons had committed the murder of his son.