INDER SINGH Vs. THE 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 Manju Kumari and Sunita Devi, under section 307 of the Indian Penal Code for attempting to murder his children and under section 309 of the Indian Penal Code for attempting to commit suicide.

(2.) In Sessions Trial No. 249 of 2006, he has been convicted for the aforesaid offences and inflicted punishment of R.I. for life and fine of Rs. 10,000/- under section 302 IPC. For the offences under Section 307 of the Indian Penal Code, he has been sentenced to undergo R.I. for seven years and under section 309 of the Indian Penal Code, S.I. for six months.

(3.) On the basis of the fardbeyan of Devi Rai, the father of Sunita Devi, which was recorded on 19.11.2005, Bengabad P.S. Case No. 178 of 2005 was registered under sections 302, 307 and 309 of the Indian Penal Code against the appellant. During the trial, the prosecution has examined ten witnesses. The informant and Kripali Mahto were examined as the court witnesses.