GOVIND JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and sentence passed in Sessions Trial No.187 of 2012 wherein the appellants have been convicted and sentenced under Sec. 302 of Indian Penal Code.

(2.) The deceased is the first wife of the appellant no.1 ' Govind Jha and appellant no.2 ' Rani Jha is his second wife.

(3.) Informant is the brother of the deceased and as per the FIR, on 22/2/2012 in the forenoon, she was set on fire by dousing with petrol by the appellants which resulted in her death. On earlier occasions also, it is alleged that they had plotted to commit her murder and complaint regarding this was sent to the National Human Rights Commission on 23/3/2006 by the deceased. She had also filed an informatory petition before the court being Miscellaneous Case No.46 of 2006 against her husband. When the informant of the case came to Tata (Jamshedpur), he came to know that the deceased was immolated in the courtyard and from the newspaper, he received information that tongue of the deceased was protruded.