CHINTA DEVI Vs. STATE OF BIHAR
LAWS(PAT)-2017-11-179
HIGH COURT OF PATNA
Decided on November 27,2017

CHINTA DEVI Appellant
VERSUS
STATE OF BIHAR Respondents


Referred Judgements :-

STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]


JUDGEMENT

Aditya Kumar Trivedi, J. - (1.)Appellants, Chinta Devi, Rekha Devi have been found guilty for an offence punishable under Section 304 Part II/34 of the IPC and they each have been sentenced to undergo S.I. for three years vide judgment of conviction as well as order of sentence dated 03.12.2014 passed by Additional Sessions Judge, III, Katihar in Sessions Trial No.256/2009.
(2.)Pw.4, Most. Renu Devi gave her fardbeyan on 24.12.2007 at about 06:00 PM disclosing therein that Chinta Devi, wife of Lauki Sah and Rekha Devi daughter of Lauki Sah pushed her husband Arun Mandal at her Darwaja whereupon, her husband fallen down as a result of which, he sustained internal injury and died. She had further disclosed that seven years passed after her marriage out of which, she had begotten a daughter who is aged about one and half years old. The motive for occurrence had been shown as accused persons were claiming courtyard of her house to be their land. She had been allotted Indira Awas Yojna whereunder she has procured brick. Since thereafter, accused persons indulged in quarrel relating to the land.
(3.)On the basis of the aforesaid fardbeyan Kadwa P.S. Case No.214/2007 was registered whereupon, investigation commenced and concluded by way of submission of charge sheet which happens to be basis for trial, which met with the conclusion, subject matter of instant appeal.


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