SRIKANTA PATTANAIK Vs. STATE

JUDGEMENT

(1.) BY the impugned judgment and order dated 30.11.2002 passed by the learned Additional Sessions Judge(F.T.C.), Bolangir in S.C.No.49 -B/1 of 2002, appellant has been convicted and sentenced to imprisonment for life under Section of the I.P.C. for having committed murder of deceased Basanti Singh @ Pattanaik.

(2.) DECEASED was married to one Sambhu Singh. They had a son P.W.1 and a daughter P.W.2. However, said Sambhu Singh deserted the deceased since 8 to 9 years prior to the occurrence after which he was not heard of. Appellant kept the deceased as his wife. Both of them lived together in a hut in front of which they were running an egg shop. P.Ws. 1 and 2 used to take their food with the deceased but resided with deceased's father informant P.W.4 and mother P.W.3. P.Ws. 5,6 and 7 are deceased's brothers.

(3.) APPELLANT took the plea of denial.