RABIYA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence under Sec. 302, 201 and 369 and of the IPC.

(2.) On 20/5/2014, minor daughter of the informant aged about 4 years went to be missing from her home. The informant and her family searched for throughout the night and when she could not be found, a frantic search was made and around 10 O"clock in the morning, her dead body was found in a well in Rahmat Nagar. Her dead body was taken out from the well and her silver anklets and gold earring were found missing. There were multiple injuries over her face. The informant suspected the appellant as she was seen with the child and after the incidence, her house was locked and she was not there.

(3.) On the basis of written report, Sisai P.S. Case No.104/14 was registered under Ss. 364/302/201 of the IPC against unknown. Police on investigation, submitted charge sheet against this appellant, who was put on trial and convicted for the offence.