JAYAKRUSHNA SENAPATI Vs. STATE OF ORISSA

JUDGEMENT

(1.) FOR having committed murder of his wife deceased Debaki and daughter deceased Pratima, by the judgment and order dated 12.12.2002 passed by learned Additional Sessions Judge (I), Dhenkanal in Sessions Trial No.309 of 2001 the appellant stands convicted and sentenced to undergo rigorous imprisonment for life under Section of the Indian Penal Code (for short 'the I.P.C.').

(2.) PROSECUTION case, in brief, is as follows:

(3.) IN order to substantiate the charge, prosecution examined eight witnesses. All the P.Ws. except P.W.5 have already been introduced in course of narration of the prosecution case. P.W.5, a constable attached to Bhapur Outpost assisted the investigating officer. Prosecution also relied upon documents marked Exts.1 to 13 and material exhibits M.Os.I to V.