GAURI SHANKAR GHANSI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Sole appellant is before this Court in appeal against the judgment of conviction and sentence under Sec. 302 of the IPC. Informant is the mother of the deceased, who was married to the appellant in 1999 two years before the incidence.

(2.) As per FIR, she used to be assaulted by the appellant and in-laws and at times, the matter was settled by their intervention. On 7/6/2015 at 1 O"clock in the night, the informant received telephonic information that her daughter had died in accidental fall. When she went there, she found her lying dead. Informant suspected that she had been bitten up resulting in her death. On the basis of the written report, Patratu (Bhurkunda) P.S. Case No.127/15 was registered under Sec. 302/34 of the IPC against the appellant, his brother and mother. Police on investigation submitted charge sheet against the appellant who was put on trial for offence under Sec. 302 of the IPC.

(3.) Altogether six witnesses were examined and the relevant documents including the written report and post mortem report have been adduced into evidence and marked as exhibit.