- (1.) THE appellant was tried for charge under Section 304B of Indian Penal Code. By the impugned judgment, appellant has been found guilty and convicted under Section 304B I.P.C. and has been sentenced to undergo life imprisonment.
(2.) THE prosecution was lauhched on the basis of the fardbeyan of the informant -Surthu Thakur -father of the deceased (P.W.6). The prosecution case, in brief, is that the appellant was married to the informant's daughter -Nirmala Devi. After marriage, Nirmala Devi used to reside with her husband at Village -Brinda. On 23.3.1995 one Ganga of Village -Brinda informed him that his daughter was burnt. On hearing the same, he alongwith Ganga went to Sadar Hospital, Gumla where her daughter was admitted. He found that her daughter having burn injuries above was. It is alleged that Nirmala Devi told to the informant (father) that her husband burnt her. It was stated that there was quarrel between her (wife) and the appellant (husband) whereupon the appellant assaulted her and sprinkling Kerosene oil, set fire with a match stick, which caused her burn injuries. The occurrence took place on 15.3.1995 at Village Brinda and since then the girl was in the hospital, who ultimately succumbed to injury on 25.3.1995.
(3.) ON the basis of the said fardbeyan, police registered a case and after conclusion of trial, submitted charge -sheet under Sections 302 and 304B I.P.C.;