MADHU NOOK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant has been convicted under Section 302 of the Indian Penal Code (for short, 'I.P.C.') and sentenced to suffer rigorous imprisonment for life for having committed the murder of his wife Alima by pouring kerosene on her person and setting her aflame.

(2.) CASE of prosecution as emerging from the F.I.R. and the evidence on record is as follows:

(3.) IT is not disputed that the deceased was the wife of the appellant who died having sustained bum injuries on 6 -9 -1991 at 4.55 a.m. while undergoing treatment at District Headquarters Hospital, Koraput, P.W. 1 deposed that the deceased was brought to the hospital with extensive burn injuries on her person. At 6.50 p.m. on, 5 -9 -1991 he admitted her in the hospital as an indoor patient and sent a written report to the Officer -in -charge. Koraput Town P.S. After her admission into the hospital, he found the following injuries as per injury report Ext -2.