PRATAP DEHURY Vs. STATE OF ORISSA

JUDGEMENT

(1.) - The appellant has been convicted under Section 302. I.P.C. for committing the murder of his wife and has been sentenced to imprisonment for life.

(2.) The case of the prosecution is that on a Thursday morning the appellant came to the house of his brother Mangulu Dehuri and disclosed before his mother brother, children and one Bhima Patra that in the previous night he killed his wife. He handed over the key of his house to his mother and requested her to take care of the children. The mother and the brother of the appellant and Bhima Patra came to the house of the appellant, opened the lock and found the deceased lying dead inside the house in a pool of blood with multiple injuries on her person. They further found blood on the ground in front of the house and two sticks lying nearby. Thereafter. Bhima Patra went to the police station and lodged the report and after investigation charge-sheet was submitted against the appellant.

(3.) The plea of the appellant is denial of the prosecution allegations.