SINU @ SUSHIL NAG Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant, having been convicted under Section 302I.P.C. and sentenced to undergo imprisonment for life, has preferred this appeal fromjail.

(2.) THE case of the prosecution is that on 07.06.1997 evening, the wife of theappellant picked-up quarrel with one Sukarmani Singh. Deceased Amar Singh wentnear the house of the appellant and advised them to stop unnecessary quarrelling withothers or else they would drive them out of the hutting. At this, the appellant gotannoyed, went inside his house and came out holding a Dauli. He dealt a blow on theneck of the deceased by means of the said Dauli, as a result of which the deceased felldown with severe bleeding injury on his neck and succumbed to it. THEreafter, theappellant left the spot throwing the Dauli there. On the same day, informant JyotilalSingh orally reported the matter to the OIC of Koida Police Station, who reduced thesame to writing and treated it as F.I.R., proceeded with the investigation and ultimatelyfiled charge-sheet against the appellant under Section 302, IPC.