SATRUGHAN RAJWAR @ CHHOTU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and the learned counsel for the State.

(2.) The appellant is aggrieved by the Judgment of conviction dated 09. 03. 2007 and Order of sentence dated 1 03. 2007, passed by the learned Additional Sessions Judge, F. T. C. -IV, Bokaro, in S. T No. 396 of 2005, whereby, the sole appellant, who is the husband of the deceased, has been found guilty and convicted for the offence under Section 302 of the Indian Penal Code. Upon hearing on the point of sentence, the appellant has been sentenced to undergo R. I. for life.

(3.) The prosecution case was instituted on the basis of the fardbeyan of the informant, Dileshwar Rajwar, who is the uncle of the deceased, recorded on 04. 07. 2005 at about 11:00 P. M at Hanuman Nagar in the district of Bokaro. According to the fardbeyan, Sadhani Rajwar @ Chhoti, the niece of the informant, was married to the accused Satrughan Rajwar @ Chhotu, in the same year and after the marriage, they used to live at Hanuman Nagar. As the brother of the informant had given a house to his daughter in his village Dhobani, they were also living in the said village. It is alleged that on 0 07. 2005 the accused took his wife to Hanuman Nagar stating that they were going to bring some articles. On the next day at about 9:00 a. m. , a boy from Hanuman Nagar came and informed that Sadhani Rajwar had been murdered by her husband Satrughan Rajwar. Since the father of the deceased was ill, this informant along with his nephew went to the place of occurrence, which was near a kiln, and found the dead body of the deceased with incised injuries on the dead body. He was informed by the villagers present there that there was some quarrel between the husband and the wife in the night, and in the morning the villagers had seen the dead body of the deceased. The accused was covering the dead body by a Saree, but when the people started assembling, he fled away. Alleging that the deceased had been killed by the accused, the fardbeyan was given by the informant, on the basis of which Bokaro Steel City, Sector-XII, P. S. Case No. 216 of 2005, corresponding to G. R. No. 716 of 2005, was instituted for the offence under section 302 of the Indian Penal Code, against the accused Satrughan Rajwar @ Chhotu, and investigation was taken up. After investigation, the police submitted the charge-sheet in the case.