NANDA PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS jail criminal appeal is directed against the judgment and order dated 25.09.2000 passed by the Sessions Judge, Dhenkanal -Angul, Dhenkanal in S.T. Case No.115 D of 1998 convicting the appellant under Section 302, IPC and sentencing him to undergo imprisonment for life.

(2.) APPELLANT is the younger brother of deceased's father. After the death of her husband, the deceased along with her daughter was residing with the appellant since her parents died earlier. On 06.04.1998 at about noon, there was a quarrel between the appellant and the deceased, for which the appellant gave two blows to the head of the deceased by means of a wooden plank (M.O.I.). As a result, the deceased died at the spot having sustained bleeding injuries. Many villagers gathered at the spot in whose presence the appellant confessed that he assaulted the deceased for which she died. The villagers called the Grama Rakhi in whose presence the appellant again confessed his guilt. P.W.1 Akrura Pradhan, a co -villager, orally reported the incident to the Officer in -Charge of Hindol Police Station (P.W.7), who reduced the same to writing, registered the case and took up investigation. After completion of the investigation. P.W.7 laid charge sheet against the appellant.

(3.) IN order to prove its case, the prosecution examined as many as seven witnesses and exhibited thirteen documents. In support of its case, defence examined one witness.