LAXMAN MANGALI Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 1.11.2002 passed by the learned Additional Sessions Judge, Nabarangpur in S.C.No.3 of 2001 convicting the appellant for commission of murder and sentencing him to undergo imprisonment for life under section 302 of the I.P.C..

(2.) APPELLANT is deceased's husband. Informant P.W.5 is deceased's brother. Occurrence took place on 6.8.2000 at about 12 noon in the cattle shed belonging to P.W.4 in village Barandipara.P.W.13 is P.W.4's daughter. The deceased after her marriage, which took place about 18 years prior to the occurrence, was residing in the house of the appellant in the occurrence village.

(3.) PROSECUTION case is that there used to be frequent quarrel between the appellant and the deceased. About 15 days prior to the date of occurrence deceased left the appellant and came to the house of her brother informant P.W.5 situated in the Indira Awas Colony due to quarrel between her and the appellant and assault on her by the appellant.