SURENDRA NATH SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has challenged the judgment of conviction under section 302 and 201 IPC and the order of sentence of R.I for life, both dated 24.04.2010, in Sessions Trial No. 129 of 2007 passed by the Additional Sessions Judge, Fast Track Court No. IV, Dhanbad.

(2.) The appellant is the husband of the deceased lady namely, Surajmani Manjiyan. On 25.08.2006, the fateful day, he proceeded for his home with his wife from his in-laws' place (sasural), however, in the evening at about 5 p.m his father informed the informant namely, Bodi Manjhi that his daughter has not reached home. The informant has stated that thereafter he started search for his daughter and on 27.08.2006 dead body of his daughter was found floating in the well of one Durjan Manjhi. The police was given information and on the basis of fardbeyan of Bodi Manjhi recorded by the Sub-Inspector of Police at the house of Bodi Manjhi at about 13.30 hrs. on 27.08.2006, Baliapur P.S. Case No. 57 of 2006 was registered under section 302/201/120-B IPC against the accused-appellant.

(3.) During the trial, the prosecution has examined altogether 18 witnesses to prove the charge under section 302/201 IPC framed against the accused-appellant vide order dated 31.05.2007. The informant has been examined as P.W.16 and Dr. Shailendra Kumar, who has conducted post-mortem examination over the dead body of Surajmani Manjiyan is P.W.17. Two brothers of the deceased namely, Mantosh Murmu and Sujit Murmu were examined as P.W.4 and P.W.5 respectively. The prosecution has also examined mother of the deceased as P.W.14. These witnesses have been examined to prove the last-seen-together circumstance against the accused-appellant.