CHAITAN PARAJA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS Jail Criminal Appeal is directed against the judgment dated 27.08.2002 passed by the learned Ad hoc Additional Sessions Judge, Jeypore in Criminal Trial No. 7 of 2002 convicting the appellant for commission of offence under Section 302, IPC and sentencing him to undergo imprisonment for life.

(2.) THE case of the prosecution, as narrated in the F.I.R. (Ext.1), is that on 20.01.2000 the Sarpanch of Godapodar Gram Panchayat (P.W. 1) lodged a report at B.Singhpur Police Station that on 20.01.2000 at about 11:00 AM the appellant had murdered his wife by means of a Tangia due to sudden quarrel. It is further alleged in the F.I.R. that the appellant made an extra judicial confession before P.Ws.2 and 5.

(3.) IN order to prove its case, prosecution examined as many as eleven witnesses including the doctor and the I.O. and exhibited eleven documents. The defence examined none.