KUNWAR GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Sole appellant is before this Court against the judgment of conviction and sentence passed under Sec. 302 of the IPC.

(2.) Informant is the brother of the deceased who was married to the appellant ten years ago. As per the FIR, there was a history of wife abuse and the appellant under influence of liquor used to assault the deceased. One year before the incidence, he had broken her hand and had also inflicted tangi blow over her head. On 13/11/2015 at about 3O"clock in the morning doused his sister with boiling water and caused her death. On receiving the information, when the informant came to his sister's house, he found her dead body with marks of burn injuries.

(3.) On the basis of the written report Manoharpur P.S. Case No.76/15 was registered under Ss. 326 and 302 of IPC against the appellant. After investigation, charge sheet was submitted and the appellant was put on trial for the offence under Sec. 302 of the IPC.