- (1.)This appeal is directed against the judgment of conviction dated 28.3.2003 and order of sentence dated 29.3.2003 passed by 3rd Additional Sessions Judge, Chaibasa in Sessions Trial No. 102 of 2001, whereby and whereunder he convicted the appellant under Section 302 of the I.P.C. for committing murder of her husband Bamia Sundi and sentenced her to undergo imprisonment for life. The case of prosecution lies in a narrow compass. It is stated that on 4.7.2000, informant received information from the Village-Dakua that his son Bamia Sundi had been killed in his in-laws house. Thereafter, he went there and found the dead body of his son in front of the door of his in-laws house. It is also stated that wife of deceased namely Basi Deogam (appellant) was sitting by the side of dead body. On query, she disclosed that she killed the deceased. It is further stated that Village-Munda also arrived at the place of occurrence. Thereafter informant (P.W. 1) went to the police station alongwith Village-Munda (P.W. 2) and Dakua and informed the police about the occurrence.
(2.)On the basis of aforesaid information, Chaibasa Muffasil P.S. Case No. 48 of 2000 dated 4.7.2000 instituted under Section 302 of the I.P.C. and police took up investigation. During investigation, police prepared Inquest Report. Thereafter sent the dead body of deceased for post mortem examination. It also appears that in course of investigation, police seized an axe and prepared Production-cum-seizure list (Ext.-5). The Investigating Officer (I.O.), after completing the investigation, submitted charge-sheet against the appellant under Section 302 of the I.P.C. Accordingly, cognizance taken and the case committed to the Court of Sessions for trial.
(3.)After receiving the record, the present Sessions Trial instituted and the case record transferred in the Court of 3rd Additional Sessions Judge, Chaibasa for trial, who vide order dated 21st June, 2001 framed charge against the appellant under Section 302 of the I.P.C., to which she pleaded not guilty and claimed to be tried.