SHREE CHANDRASHEKHAR,J. - (1.) The sole appellant has faced the trial on the charge under section 302 of the Indian Penal Code for committing murder of Balika Rajwar, his wife.
(2.) In Sessions Trial No.347 of 2008, the appellant has been convicted and sentenced to R.I for life and fine of Rs.10,000/- under section 302 of the Indian Penal Code.
(3.) On the basis of the fardbeyan of Pabia Rajwar which was recorded on 29.01.2008 by Sita Ram Prasad, Sub-Inspector of Police, Chas P.S, at Muskan Hospital, Chas and which was sent to the Officer-in-Charge of Chirkunda P.S through a requisition (daak), Chirkunda (Panchet) P.S. Case No.19 of 2008 has been lodged against the appellant on 01.02.2008. After the investigation a charge-sheet was filed against the appellant and he has faced the trial on the charge of committing murder of his wife.;