DAUD HANS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE Appellant Daud Hans was tried for the charge under Section 302 I.P.C for killing his own infant female child by dashing her against a big stone. He has been convicted under Section 302 I. P.C. and sentenced to undergo rigorous imprisonment for life by the impugned judgment passed by Additional Judicial Commissioner, Khunti in S.T. No. 219 of 1999.

(2.) THE case was instituted on the fardbeyan of the wife of the Appellant Haliani Purti (P.W. -5).

(3.) 06.1998 at about 4:30 p.m., while the informant was feeding milk to her ailing daughter aged about six months, the Appellant asked her to accompany him and go to is village. Since the daughter was ailing the informant denied to a company his husband. The Appellant became enraged by the informant's denial to go with him and forcibly snatched away the baby - Sangilan Hans from the lap of the informant and dashed her against a big stone in the courtyard, due to which her head broke into pieces and she succumbed to death. 4 The police on investigation submitted charge sheet under Section 302 I.P.C.