KARAM SINGH MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has challenged the judgment of conviction dated 23.11.2016 and the order of sentence of R. I for life and fine of Rs. 10,000/- under section 302 of the Indian Penal Code dated 30.11.2016 passed by the Sessions Judge, Khunti in Sessions Trial No. 125 of 2009.

(2.) The appellant is husband of Jasuwa Devi, the deceased. On the basis of fardbeyan of Sona Devi, sister of the deceased, which was recorded on 09.11.2008, a First Information Report was lodged on 14.11.2008 under section 302 of the Indian Penal Code. After the investigation, a charge-sheet was submitted and the appellant has faced the trial on the charge of committing murder of his wife.

(3.) During the trial, the prosecution has examined six witnesses; the informant is P.W.2.