PRAFULLA DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE three appellants related as father and sons aged about 72 years, 51 years and 37 years respectively, have been convicted under Section 302 read with Section 34 of the Indian Penal Code for committing murder of Charulata Das, wife of Rabindra Das, who is the son of appellant No. 1 Prafulla Das. in furtherance of their common intention by pouring Kerosene and setting fire on her body. The learned Sessions Judge, Mayurbhanj in S. T. Case No. 3 of 1996 held the accused persons guilty and convicted them thereunder and sentenced each of the accused persons to undergo rigorous imprisonment for life. The said order is impugned in this appeal.

(2.) BEREFT of all unnecessary details, the short facts as unfolded by the prosecution, are as follows :

(3.) IN order to substantiate the case, the prosecution examined as many as 11 witnesses. P.W. 1 is the husband of the deceased, P.Ws. 2 and 3 are the co villagers, P.W.4 is the doctor who conducted the post mortem examination, P.W.5 is the Sarpanch, P.W.6 is the Lady doctor of Baripada Hospital, P.W.7 is the mother of the deceased, P.W.8 is the sister of the deceased, P.W.9 is the father of the deceased and P.Ws. 10 and 11 are the investigating officers.