DEWA PAHADIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Dewa Pahadia and Rupa Pahadia were named as the assailants of her husband by the informant in her fardbeyan which was recorded early morning on 23.12.1998. On the basis of her fardbeyan, Bourijore P.S. Case No. 97 of 1998 was registered under section 302/201/34 IPC against them.

(2.) In Sessions Case No. 50 of 1999/61 of 2001, the appellants were convicted and sentenced to R.I for life and fine of Rs. 10,000/- under section 302 IPC for committing murder of Munshi Soren in furtherance of common intention and R.I for 7 years and fine of Rs. 5,000/- under section 201 IPC for causing disappearance of the dead-body of Munshi Soren.

(3.) During the trial the prosecution has examined 11 witnesses; the informant is P.W.7.