KAILASH NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant sands convicted under Section 302 of the Indian penal Code for having killed his wife Saba Dei and sentenced to undergo imprisonment for life.

(2.) The case of the prosecution is that on 4.4.1993 at about 7 a.m. while Saba Dei (hereinafter referred to as 'the deceased') was husking maize in her kitchen, the appellant came with an axe and dealt blows on her neck and other parts of the body, resulting in her instantaneous death.

(3.) The plea of the appellant was one of denial.