VIRENDER SINGH,.J. - (1.) VIDE our short order dated 07.05.2015, the instant appeal stands allowed. The detailed judgment follows now.
(2.) ALL the three appellants (hereinafter to be referred to as 'accused') preferred this appeal against impugned judgment of learned Additional Sessions Judge F.T.C. II, Hazaribagh whereby and whereunder learned Additional Sessions Judge found and held all the three accused guilty for the charge of Section 302 IPC and under Section 3/4 D.P.Act and sentenced them to undergo imprisonment for life for the charge of Section 302 IPC and R.I. for one year for the charge of Section 4 of D.P.Act with the rider that both the sentences shall run concurrently.
(3.) AS appellant No.2 Sahdali Mian died on 08.08.2015 while on bail, the instant appeal stand abated against him. The father of deceased PW -4 Buton Mian, who came to know from his nephew Kamruddin that his daughter Jamila Khatoon died, went along with his all family members to the matrimonial house of his daughter and saw that his daughter was lying dead on a cot. He noticed swelling on her face and neck. He also noticed fracture on her leg. It is alleged that the informant came to know from the neighbouring people that all the three accused persons viz Jamal Mian (husband), Sahdali Mian (father -in -law) and Amna Khatoon (mother -in -law) had killed his daughter last night and spread a rumour that Jamila committed suicide. The genesis of occurrence and motive behind crime has been stated as the in -laws of deceased had demanded cash Rs.5000/ - from informant's daughter on the eve of Id this year but informant could not fulfill their demand whereupon they had given death threatening to his daughter for which a panchayati was convened, as a result of which, the in -laws of his daughter had become annoyed with deceased, who ultimately killed her after eight years since marriage.;