RABISWAR MARANDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The accused persons were put on trial for the offence under Sec. 302/34 of the Indian Penal Code and for alternative charge under Ss. 109/34 and 306/34 of the Indian Penal Code. The appellants were acquitted for the charge under Ss. 302/34 of the Indian Penal Code and convicted under Ss. 306,109/34 of the Indian Penal Code, which is under challenge in the instant criminal appeal.

(2.) As per the written report lodged by the brother of the deceased-Manodi Murmu she was married to appellant no.1 in 2002. She was not blessed with any child. On 11/12/2010, in the morning, at 10 O' Clock, he received information that his sister had been killed by her husband and in-laws. Appellant No.3 informed that his sister was in a critical condition. On this information, he along with his family members went to see his sister and saw that she had been killed. It is alleged in the FIR that one month before the incidence while she was coming to her natal home, there had been quarrel between the husband-appellant no.1 and deceased. There used to be quarrel of the in-laws with the deceased.

(3.) On the basis of written report, Jamtara, Nala (Bindapathar) P.S. Case No.113/10 was registered under Ss. 302/34 of the Indian Penal Code against the appellants and one Mantu Marandi.