MUKRU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal appeal is directed against the Judgment of conviction dtd. 27/4/2017 and order of sentence dtd. 29/4/2017 passed by Sri Dinesh Rai, the learned Addl. Sessions Judge-III, West Singhbhum at Chaibasa in Session Trial No. 203 of 2013, whereby and whereunder, the appellant having been found guilty of charge under Sec. 302 of Indian Penal Code, has been sentenced to undergo imprisonment for life and fine of Rs.5,000.00 and in default of making payment of fine, the appellant shall serve further S.I. of six months.

(2.) The case of the prosecution, as per the informant (P.W. 1) , namely Nanguri Bodra is that on 27/11/2012, an altercation took place between her son Mukru @ Kondo Bodra and daughter in-law Jema Bodra, due to which, her son committed the murder of his wife in the night by cutting her neck with sickle on her bed. At the time of occurrence, informant was sleeping in her house and hearing the cry of her daughter-in-law, she went into the house of the deceased where her son Mukru told her that her wife used to quarrel with him, therefore he has committed her murder by cutting her neck with sickle. Thereafter her son fled away. She informed this incident to village Munda (P.W. 4) and Dakua (P.W. 3).

(3.) In order to prove the charges against the accused, the prosecution has examined altogether seven witnesses, who are as follows; P.W.-1, Nanguri Bodra, the informant of this case, has deposed that Mukru @ Konda Bodra is her son, but she did not know why he is in jail. She deposed that the police did not take her statement in in this case. She had given no fardbeyan regarding the murder of her daughter-in-law before the police, thus, she has been declared hostile.