AINUL KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Appellant is the husband of the deceased and has been convicted for committing murder of his wife. Informant is the father of deceased. As per the FIR, he received information that his daughter was seriously ill in her matrimonial home. He rushed to her matrimonial home which was situated in Village Asro, where he found the dead body of his daughter with blood oozing from her mouth and nose. There was black injury over the chest and back side of the dead body. Deceased was the second wife of the appellant and there used to be usual altercation with his first wife, for which she used to be assaulted by the Appellant.

(3.) On the basis of the fardbeyan, Bero P.S. case No.39/2002 was registered under Sec. 302 of the IPC against this appellant. After investigation, charge sheet was submitted and he was put on trial for committing murder of his wife.