DABUI BURH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant was named as accused by Chambari Gope, wife of Benta Gope, in her fardbeyan recorded on 03.05.2006, on the basis of which Sonua P.S. Case No. 28 of 2006 was registered under section 302 IPC against him.

(2.) In her fardbeyan, the informant has stated that in the afternoon of 02.05.2006 Dabui Burh, the accused, came to her house and accompanied her husband to market. When they came back they started quarreling and before she could understand the real cause, Dabui Burh assaulted her husband with a Tangi on his head. The informant has claimed that her husband has died on the spot.

(3.) During the trial, the prosecution has examined seven witnesses; the informant is P.W.1. The village Munda and Manki were also examined during the trial.