NUNMANI RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has been convicted and sentenced to RI for life under section 302 IPC on the charge of committing murder of his wife in the intervening night of 08/09.02.2007.

(2.) The informant of the case is father of the deceased, namely, Shila Devi. In his written report dated 09.02.2007, the informant has stated that his daughter who was married to the appellant about 15 years back has been killed by her husband and her father-in-law. Her husband was not providing necessities of life to his daughter and about 10 months prior to the incident he had thrown her out of her matrimonial home. However, on intervention of some people, she was taken back home by her husband. The informant has stated that on inquiry from the villagers in village- Simaria he was informed by them that his daughter has been killed by her husband and the family members.

(3.) During the trial, the prosecution has examined 10 witnesses; the informant, namely, Nakul Rawani is PW-9. Brothers of the deceased, namely, Devendar Rawani PW-5, Mahendar Rawani PW-6 and her cousin, namely, Paresh Rawani PW-8 have also been examined during the trial.