CHHOTE KISHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant having been convicted under Section 302, IPC and sentenced to undergo rigorous imprisonment for life by the learned Sessions Judge, Sundargarh in S.T. No.183 of 1993 has preferred this appeal from jail.

(2.) THE case of the prosecution is that on 21.07.1993 the appellant dealt a Falsia blow on the chest of the deceased Mana Kishan causing injury to his vital organs like heart, liver and other parts of the body, as a result of which the died at the spot. THE incident took place in presence of the deceased's wife (P.W.1), Sitaram Kishan (P.W.7) and others. On being reported by the deceased's wife Rohini Kishan, the police took upinvestigation and after its completion submitted charge-sheet against theappellant under Section 302, IPC.