GURA MUNDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant having been convicted for offences committed under Sections 302 and 201 of the Penal Code and having been sentenced to undergo imprisonment for life, has preferred this appeal.

(2.) THE case of the prosecution is that the occurrence took place during the night of 27 -10 -1992 in village Balita in the district of Keonjhar. The deceased is the grand -mother of the accused -appellant. Some days prior to the occurrence the son of the appellant was suffering from high fever and could not be cured. The appellant suspected the deceased to have practised witchcraft. On the date of occurrence the appellant committed murder of his grand -mother (deceased) by means of a Dauli (M. O. I.) and threw the dead body of the deceased in the paddy field of one Rain Kisan Munda. The further case of the prosecution is that after commission of the crime the appellant confessed his guilt before p. ws. 1, 2 and 3. On the basis of information lodged by p. w. 1, investigation was taken up and charge -sheet was submitted.

(3.) THE trial court on consideration of the extrajudicial confession made before p. ws. 1, 2 and 3 and other materials on record, found the appellant guilty of the offences and convicted him accordingly.