SUKUN KISSAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant assails her conviction under Section

(2.) The case of the prosecution, bereft of all unnecessary details, is that the deceased Dutia Kissan was working in the house of Goura Kishore Patel at the time of occurrence. It is alleged that on 21.10.1999 around 12 p.m. the wife of P.W. 5 sent the deceased to Jharsuguda for procuring 'Mudhi' and other sundry articles. Since thereafter the deceased did not return to the house of the informant. Niranjan Kissan and others started enquiring regarding whereabouts of the deceased. In curse of such search, they found the dead body of the deceased lying in Dalki forest near village Kumudapalli with cut injuries on his head. The bicycle and other articles were lying nearby. Thereafter, P.W. 1 submitted an FIR in the Jharsuguda Police Station in writing. The investigation of the case was taken up and upon completion of investigation, the Investigating Officer laid charge-sheet against the present appellant for the offence under Section

(3.) The prosecution, in order to prove its case, examined 10 witnesses.' P.W. 1 is the informant of the case. P.Ws. 2 and 3 are the two witnesses before whom the accused had allegedly made extra-judicial confession regarding murder of Dutia Kissan. P.W. 4 'is another witness, who deposed to have seen the deceased leaving the house of the accused on a cycle being followed by the accused with a 'Budia' P.W. 5 is the person, in whose house, Dutia Kissan was working. P.W. 6 is a seizure witness and P.W. 7 is a witness regarding the conduct of the deceased on that day. Rest of witnesses is official witnesses. P.W. 8 is the doctor, who conducted post-mortem examination on the dead body of the deceased Dutia Kissan and P.Ws. 9 and 10 are the two Investigating Officers.