AMIT PURTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant is before this Court in appeal against the judgment of conviction and Sentence passed under Sec. 302 of the IPC.

(2.) This is yet another case where the homicidal death of a lady took place within the confines of her home and the appellant is none other than her husband.

(3.) Informant is the brother of the appellant. As per the fardbeyan, appellant and his wife had returned home in the evening at 6 O'clock on 26/10/2014 after watching the football match. After their return, altercation started between them over some trivial issue. Hearing the commotion, when Saraswati who happens to be the daughter-in-law of the informant, and resident of the neighborhood, came there she was scolded and driven out by the appellant. After some time, she heard the cries for help of the deceased and on it, when she went there, the appellant fled away. She found her dead body in a pool of blood. She has marks of injury on her neck, head and body.