ANAND KUMAR DANGI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Death Reference on behalf of the State and the Criminal Appeal preferred on behalf of the appellant arise out of the judgment and sentence passed in Sessions Trial No.162 of 2019, whereby and whereunder the appellant has been convicted and sentenced to death along with fine of Rs.10,000.00 under Sec. 302/34 of the IPC. He has also been convicted under Sec. 315 of the IPC and sentenced to RI of ten years, fine of Rs.5000.00, and in default SI of six months.

(2.) Prosecution case is about cold-blooded murder of a pregnant lady and her infant child allegedly done by the appellant, who happens to be husband of the deceased lady.

(3.) Informant is the father of the deceased. As per the FIR, deceased Angira Kumari was married to the appellant- Anand Kumar in 2014. There was normal conjugal relationship for some time and thereafter, she was subjected to cruelty in reference to dowry demand. In the meantime, her husband developed intimacy with some other girl which was opposed to by the deceased. As a result, she was assaulted and she returned to her parental home. After much persuasion, she went back to her matrimonial home. For last two years, father of appellant, Suresh Dangi had developed illicit relationship with one Rangina Devi and when this was opposed by her, she was extended life threat. On the date of incidence on 13/12/2018 at 7 O' clock in the evening, deceased had telephonically informed that Rangina Devi had abused and threatened her. On 14/12/2018 at 1.15 a.m. on, her brother-in-law (Devar) informed the informant on mobile that deceased was missing. In the morning at 9 a.m., when they reached there, she saw her dead body lying. The dead body of her infant child (15 months old), was found in the nearby well.