AKHILESH KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has been convicted and sentenced to R.I for life and fine of Rs. 5000/- under section 302 of the Penal Code, 1860 for committing murder of his wife, R.I for life and fine of Rs. 5000/- under section 304-B of the Penal Code, 1860 for committing dowry death of his wife, R.I for Seven years and fine of Rs. 5000/- under section 201 of the Penal Code, 1860 for causing disappearance of the dead body of his wife, namely, Sangita Devi and R.I for Three years and fine of Rs. 3000/- under section 498A of the Penal Code, 1860.

(2.) The informant of this case, namely, Dipak Kumar Mishra is brother of the deceased. On the basis of his written report dated 21.10.2008, Chandrapura P.S. Case No. 98 of 2008 was lodged against the appellant under sections 498A, 302 and 201 of the Penal Code, 1860. In his written report, the informant has stated that on 20.10.2008 he has received a call from father-in-law of his sister that she was not keeping well. On such information he proceeded for village-Upperbandha in the night and when he reached there father-in-law of his sister informed him that she has passed away. The marriage of his sister was solemnized with the appellant on 26.04.2007 and soon after her marriage she informed that her husband is a drunkard and he has illicit relationship with several other women.

(3.) During the trial, the prosecution has examined eight witnesses; the informant is P.W.2. His other family members have also been examined during the trial to prove motive, harassment and torture to Sangita Devi and her dowry death.