GIRIVARDHARI DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Sole appellant is before this Court in appeal against the judgment of conviction and sentence under Sec. 302 and 201 of the IPC.

(2.) Informant of the case is the father of the deceased, who was married to the appellant two years before the incidence. As per the FIR dtd. 2/1/2007, deceased was at her parental home and the appellant took her from there on 27/12/2006 at 5.30 in the morning on the pretext of getting her treated. At that time, his daughter was carrying a pregnancy of four months. On 1/1/2007, it was rumored that his daughter's dead body was in a well in Village Manjhigama. The dead body was in a decomposed condition. It was suspected that the appellant had committed her murder and thrown the dead body in the well.

(3.) On the basis of the fardbeyan, Manjhiyaon P.S. Case No.02/07 was registered under Ss. 302, 201/34 of the IPC against the appellant. Police on investigation, submitted charge sheet and the appellant was put on trial. Altogether nine witnesses have been examined on behalf of the prosecution and relevant documents including post mortem examination report and FIR, have been adduced into evidence and marked as Exhibit 1"7.