BHARAT RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Cr. Appeal is directed against the Judgment of conviction and order of sentence dtd. 6/2/2014 and 10/2/2014 respectively passed by the Sessions Judge, Jamtara in S.T.No.01 of 2013, arising out of Nala (Bindapathar) P.S. Case No. 60 of 2012, whereby and whereunder the appellant has been convicted and sentenced to undergo imprisonment for life for the offence committed under Sec. 302 of the Indian Penal Code.

(2.) The prosecution case as it appears from the fardbayan of P.W.No.9-Mangli Marandi, who is the mother of deceased that on 25/6/2012 in the evening she received information from unknown source that her daughter has been murdered by this appellant. She stated that this appellant and her daughter were in live-in relationship since last 20 years. The appellant used to assault the deceased in the influence of liquor and on the fateful evening by giving blow with sharp cutting object, on the neck of the deceased, the appellant committer her murder. She further stated that as it was evening, she could not go to the village where the deceased was residing with the appellant. On the next day she went there and saw the dead-body of her daughter in the house of this appellant with the cut mark on the neck. Thus, she got the F.I.R. registered.

(3.) On the aforesaid information Nala P.S. Case No. 60 of 2012 dtd. 26/6/2012 was registered under Sec. 302 of I.P.C. The Police took up the investigation and on completion of the same filed charge-sheet under Sec. 302 of I.P.C. against the appellant to which the appellant pleaded not guilty and claimed to be tried.