RAMJAN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the appellant, Md. Razaullah Ansari and learned counsel for the State, Mrs. Priya Shrestha.

(2.) The instant criminal appeal is directed against the conviction of the sole appellant under Sec. 302 of the Indian Penal Code vide judgment of conviction dtd. 7/2/2017 and order of sentence dtd. 9/2/2017, whereby he has been sentenced to undergo rigorous imprisonment for life and fine of Rs.5,000.00.

(3.) Challenging the judgment, learned counsel appearing on behalf of the appellant submits that this appellant has been convicted solely on the basis of the statement of P.W.-11, who is the child witness, aged about 7 years on the date of occurrence. He contends that as per the prosecution, this appellant who is the father of the witness and the husband of the deceased had assaulted the deceased mercilessly and administered poison, as a result of which, she died. He further submits that all the other material witnesses are only on the point of marital discord and there are no other materials to implicate this appellant, save and except the fact that the deceased died in the house of this appellant. On this ground, he prays that this appeal be allowed.