GOPAL RABIDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant appeal is directed against the judgment of conviction and order of sentence dtd. 15/9/2003 and 16/9/2003, respectively, passed by learned Additional Sessions Judge-XI, Dhanbad corresponding to S.T. No.101 of 2002, whereby the appellant has been convicted for the offence under Sec. 306 of the IPC and sentenced to undergo R.I. for a period of Four years with a fine of Rs.500.00 and in default of payment of fine, further to undergo S.I. for two months.

(3.) The brief fact of the case is that the marriage of informant's sister, Musari Devi-deceased was solemnized with the appellant in the year 1985 and two children were born out of their wed lock. On 19/2/2001, the appellant in order to kill his sister Musari Devi set fire on her and escaped. On hearing hulla, villagers came there and admitted her in the Central Hospital, Seraidhela where she died on 20/2/2001 during treatment.