TRIVENI KUMAR BARNWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant is before this Court against the judgment of conviction and sentence passed under Ss. 302, 307, 324 and 326 of the IPC.

(2.) Informant of the case is the deceased whose statement was recorded on 7/7/2014 at 9.30 at RIMS, Ranchi during the course of her treatment. As per the FIR, on 6/7/2014 at 1.30 pm when she was at home with her family, appellant, who happens to be the brother-in-law (Dewar), entered into her house and inflicted injuries with knife to her husband and also injured her and her child. She died during course of treatment. The genesis of offence has been stated to be old family dispute.

(3.) On the basis of the fardbeyan, Ranchi Kotwali P.S. Case No.599/14 was registered under Sec. 326/307 of the IPC against the appellant, and after the death of the informant, Sec. 302 of the IPC was added.