OMLAL ORAWN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has been convicted under section 302 IPC and sentenced to undergo RI for life in Sessions Trial No. 13 of 2000.

(2.) The appellant, namely, Omlal Orawn has been granted bail by this Court vide order dated 12.04.2002.

(3.) Informant of this case is husband of Budhani Urawin, the deceased. The fardbeyan of Shano Urawan was recorded at about 06:30 hrs. on 10.11.1998 at village Gilingda. A First Information Report was registered vide Kuchai P.S. Case No. 26 of 1998 under section 302 IPC against the accused-appellant. The informant has alleged that last evening when his wife did not return from work at about 5:00 p.m. he went in search for her. He says that when he reached about 200 yards near the field in villageMahulbad he noticed the appellant running away from the field. He has found the dead body of his wife drenched in blood and a sickle and spade were lying near her dead body. He has stated that there was previous enmity with the appellant who had threatened to kill his wife.