NIRANJAN MALLICK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant has been convicted Under Section 302. IPC committing murder of his wife Neelabati Mallick and has been sentenced to imprisonment for life.

(2.) THE prosecution case is that on 24.2.1993 at about 10 a.m. the appellant picked up quarrel with his wife Neelabati in their house in course of which he inflicted blows on the head of Neelabati. as a result of which she fell down and died. On the same day Kubera Mallik who is The brother of the appellant informed about the said incident to the Grama Rakshi, P.W.I before whom the appellant confessed his guilt. Thereafter the appellant was taken to Phiringia Police station, and FIR was lodged.

(3.) THE plea of the accused is complete denial of his involvement in the alleged offence.