KUMA Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this appeal, the sole appellant has challenged his conviction U/s.302/34 of the Indian Penal Code, 1860 (herein after referred as "I.P.C." for brevity) and sentence to undergo imprisonment for life vide judgment dtd.26.06.2010 passed by learned Addl. Sessions Judge, Malkanagiri in C.T. Case No.71 of 2009.

(2.) Tersely put, the prosecution case is that on 16.07.2009 at 12 P.M. midnight in village Potrel while the informant along with her husband (deceased) and children was sleeping in their house, the accused came and called the deceased. The deceased came outside. His wife, informant and son followed him. Accused dragged him to the backside of the house. A Dibiri light was burning. Three to four unknown persons waiting there, hacked the deceased and fled away. The deceased succumbed to his injuries. Accused also ran away. Hearing haullah the villagers gathered. The deceased was found lying dead at the spot. On the next day morning a village meeting was held at the instance of the informant. The accused confessed his guilt. Thereafter a written report, scribed by P.W.8, was lodged by the wife of the deceased. The said report was registered as Orkel P.S. Case No.21 dtd.17.7.2009 U/s.302/34 I.P.C. Investigation was taken up by P.W.9. During course of investigation inquest was made, post mortem was conducted by the doctor (P.W.10). The accused was arrested and forwarded to Court on 19.07.2009. After completion of investigation, charge-sheet was submitted and learned S.D.J.M., Malkanagiri took cognizance in G.R. Case No.134 of 2009 and committed the case to the Court of Sessions. Accused faced charge U/s.302/34 I.P.C.

(3.) The plea of defence was denial simplicitor.