KANDRA KHARIA, 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, Bhondi Khariain.

(2.) In Sessions Trial No. 77 of 2006, the appellant has been convicted and sentenced to R.I for life and fine of Rs.5000/- under section 302 of the Indian Penal Code.

(3.) John Kullu, the informant of this case is a co-villager. On the basis of his written report received by the police on 14.03.2006, Simdega P.S. Case No. 30 of 2006 was registered against the appellant under section 302 of the Indian Penal Code. After the investigation, a charge-sheet was submitted against the appellant and, as noticed above, he has faced the trial on the charge of committing murder of his wife.