SASHI JENA Vs. KHADAL SWAIN

JUDGEMENT

(1.) The appellants were convicted by trial Court under Section 302 read with Section 34 of the Penal Code and sentenced to undergo imprisonment for life. On appeal being preferred, their conviction and sentence have been upheld by the High Court.

(2.) The short facts are that on 4-5-1986 at 5.30 p.m. one Trinath Behera, who was Gramrakhi of Village Golabandha, submitted a report at Buguda Police Station disclosing therein that on the same day at 12.30 p.m. one Sarasu Jena alias Salu, wife of appellant No. 2-Prasana Kumar Jena, committed suicide by hanging herself in her house. On the basis of this written report, Unnatural Death Case No. 3 dated 4-5-1986 was instituted, but subsequently, after a few days, on receipt of post-mortem report of the dead body of Salu, a case under Section 302 of the Penal Code was registered against unknown persons. The police, after registration of the case, took up investigation, examined witnesses and upon completion thereof, having found the instant case to be one of suicide and not homicide, submitted final report in favour of the accused persons on 27-10-1986 whereafter on 29-4-1987 Khadal Swain (PW-2), father of deceased Salu, filed a complaint in the Court of learned Sub-Divisional Magistrate for prosecution of the appellants.

(3.) Case of the prosecution, as unfolded in the complaint petition, in short, is that appellant No. 1-Sashi Jena, is the mother-in-law of Salu, appellant No. 2-Prasana Kumar Jena, her husband and other two appellants, namely, Sarat Kumar Jena and Rabindranath Jena, are full brothers of appellant No. 2. Salu was given in marriage by PW-2 to appellant No. 2 in the month of Baisakh in the year 1985 and at the time of marriage PW-2 gave dowry worth Rs. 20,000/-, but in spite of that the accused persons were not satisfied and demanded a further sum of Rs. 5000/- and on its non-fulfillment, Salu was ill-treated by her husband and also subjected to torture by all the accused persons. On 4-5-1986 in the morning Salu met Madan Swain (PW1) and requested him to inform her parents about demand of further amount of Rs. 5000/- by her in-laws and she had expressed before him that in case the said amount was not paid, she would be done to death. PW-1 assured Salu that he would convey the news to her parents, but before he could do so, the same day in the afternoon at 12.30 p.m., when PW-1 was in the house of his in-laws, who were next door neighbour of the appellants, on hearing cries coming from the house of the appellants, he went there and found that Salu was lying on the floor and appellants Nos. 1 and 2 were pressing a crowbar on her neck till her death while appellants Nos. 3 and 4 were holding her legs. PW-1 thereafter immediately rushed to the village of PW-2 and narrated him the entire incident whereupon PW-2 along with his wife-Rohini Swain (PW-4), PW-1 and Narayan Swain (PW-5), co-villager of PWs-2 and 4, went to the house of the appellants, but appellant No. 1 stopped them from entering the house by holding out a Kati (Sword). PW-1 was said to have also narrated the incident to PW-4, Kirtan Nayak (PW-3), a co-villager of the accused persons, and PW-5.