RAM JIWAN SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel for the appellants, learned Counsel for the State and learned Counsel for the informant.

(2.) The instant I.A. has been filed for grant of bail to the appellant No. 2, Umesh Sahu, who is the husband of the deceased, Rita Devi. Lower Court Records was called for which has been received. Perused the Lower Court Records.

(3.) From perusal of the Lower Court Records, I find that the A.S.I. who was making inquiry into the U.D. case, has clearly stated in his self statement i.e., exhibit 7 on the basis of which FIR was drawn, that from the beginning stage of the inquiry the relatives and the parents of the deceased were suspicious of having hand of her-in-laws and her husband in committing her murder. But, the said A.S.I. had asked them to have patience. Finally when he was convinced, FIR was lodged. The explanation given by the accused persons about the death of Rita Devi that she died for taking some pills to get rid her pregnancy as she was pregnant, but it has been found incorrect. Exhibit 5, the postmortem report and exhibit 5/1, the reports submitted by the doctor, show that there were numbers of ante-mortem injuries on the body of the deceased and she was not pregnant also. Therefore, the death of Rita Devi was not under normal circumstance.