SARAT CHANDRA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Jail Criminal Appeal is directed against the judgment and order dated 12-9-2000 passed by the learned Additional Sessions Judge, Angul in S.T. No. 38-A of 1995/10 of 1998 convicting the appellant under Section 302, IPC and sentencing him to undergo imprisonment for life.

(2.) Case of the prosecution is that on 3-1-1995 at about 1.45 p.m. the deceased was going with her brother to the school. On the way, the accused-appellant chased them and while running away the deceased fell down. The accused-appellant caught hold of her, assaulted her made her naked and ultimately threw her into the well. Getting information, the father of the deceased reached at the well, but he failed to save her daughter. Then fire brigade came and brought out the dead body of the deceased from the well. The police on being reported registered a case, took up investigation and alter its closure filed charge-sheet against the accused-appellant under Section 302, IPC.

(3.) Plea of the accused is of complete denial of the allegation levelled against him.