BHUNESHWAR GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the trial on the charge under section 302 of the Indian Penal Code for committing murder of his wife, namely, Kaushalya Devi.

(2.) In Sessions Case No. 307 of 2007, he has been convicted and sentenced to R.I for life and fine of Rs. 5,000/- under section 302 of the Indian Penal Code.

(3.) The informant of this case, namely, Pachhu Ganjhu is father of the deceased. On the basis of his fardbeyan which was recorded on 15.03.2007 at 11:30 hours at village-Kajri, Mandu (Charhi) P.S. Case No. 43 of 2007 was registered against the appellant under section 302 of the Indian Penal Code. During the trial the prosecution has examined 13 witnesses; the informant is P.W.11. His wife and two brothers have also been examined by the prosecution to prove the charge against the appellant.