ROVIN MANDAL Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Sole appellant has challenged the judgment of conviction under Ss. 302 and 201 IPC dtd. 3/7/2001 and order of sentenceto undergo RI for life under Sec. 302 IPC and RI for 5 years under Sec. 201 IPC dtd. 7/7/2001 passed by the learned 2ndAdditional Sessions Judge, Dumka in Sessions Case No. 183 of 1998.

(2.) Wife of the appellant, namely, Sumitra Devi was reportedly killed by him, as informed by two co-villagers to the motherof Sumitra Devi. On the basis of fardbeyan of Baul Gope recorded on 24/2/1998, Nala P.S. Case No.07 of 1998 was registered against the appellant on the allegation that he has killed his wife. Aftertheinvestigation, charge-sheet was submitted and charge under Ss. 302 and 201 IPC was framed vide order dtd. 24/3/1999. During the trial, the prosecution has examined 9 witnesses; the informant is PW-6 and the Doctor who has conducted autopsy over the dead body of Sumitra Devi is PW-9. The Investigating Officer has examined himself as PW-8.

(3.) The Doctor has found the following injuries on Sumitra Devi: