LALITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 7983 of 2016. Heard learned counsel for the appellants and the State on the plea of suspension of sentence made through I.A. No. 7983/2016.

(2.) Both the appellants have been convicted for the charge under sections 302/201/34 of the Indian Penal Code and sentenced to undergo imprisonment for life with a fine of Rs. 5,000.00. They have further been sentenced to undergo rigorous imprisonment for five years with fine of Rs. 1,000.00 for the offence under section 201 of the Indian Penal Code. Both the sentences to run concurrently.

(3.) Appellant no. 1 is the wife of the deceased while the appellant no. 2 is the father-inlaw. As per the prosecution case advanced by the father of the deceased, his son Mansu Manjhi married with the appellant no. 1 in May 2010, had gone to his matrimonial house to celebrate the festival of 'Sohrai' on 09.01.2011. However, he got information on 101.2011 that he (deceased) had fallen in a well in the night and died. On reaching the house of the appellants, he found the dead body lying on a cot covered with a cloth. On uncovering the dead body, injuries were found on his forehead and cheek which were bleeding. There were injuries on the back of the deceased also. Based on these allegations, FIR was lodged.