MANGALA KIRSANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The order of conviction and sentence passed against the appellant under section 302, Indian Penal Code, in Sessions Case No. 13 of 1994 by the learned Sessions Judge, Koraput, Jeypore, has been assailed in this appeal.

(2.) The skeletal picture of the prosecution story as unravelled during trial is as follows : The deceased was the mother-in-law of the appellant. It is stated that she was ill-treating the appellant prior to the incident. On 16.4.1993 night the appellant being armed with a bow and arrow came to the house of the deceased. At that time P. W. 1, the son of the deceased, was standing in the front court-yard of their house and the deceased was also found in his company. The appellant shot an arrow which pierced into the abdomen of the deceased and clung to it. She was thereafter taken to the hospital, but on the following day succumbed to her injuries in the Headquarters Hospital, Koraput.

(3.) The plea of the accused before the trial court was of complete denial of the occurrence.