SANKARI MASOMAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LAXMAN Rana, the husband of the petitioner No. 2, was undergoing sentence as a life convict in the District Jail, hazaribagh. Another convict Jai Nandan rajwar who was also undergoing life imprisonment, was lodged in the same jail and in the same ward. In the morning of 20-6-2004, Laxmana rana suffered unnatural death while under jail custody, due to assault made by Jai nandan Rajwar. F. I. R. regarding the murder of the deceased convict Laxman Rana was lodged by the Head Warden of the jail.

(2.) THE deceased left behind his widow namely the petitioner No. 2 and the widow mother (Petitioner No. 1) and four minor children.

(3.) THE petitioner No. 2 had claimed compensation from the respondent State for the premature death of her husband which had occurred on account of alleged negligence on the part of the jail authorities to provide safety and protection to the life and person of the deceased inside the jail.