TIKELAL KHARSEL Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment and order dated 9.12.1999 passed by the learned Sessions Judge, Kalahandi-Nuapada, Bhawanipatna in Sessions Case No. 51 of 1998 convicting the appellant for commission of offences under Sections 302 and 324 of the Indian Penal Code (for short 'the I.P.C.') and sentencing him to undergo imprisonment for life.

(2.) The case of the prosecution as stated in the F.I.R. is that while a marriage feast was going on 4.2.1998 in village Badibahal under Sinapali Police Station, the appellant, who was gossiping with his wife Dushila, suddenly dealt knife blows to her thereby causing her death. The F.I.R. was lodged by the father of the deceased P.W.8 and investigation was taken up. After completion of investigation, charge-sheet was submitted against the appellant under Sections 302 and 324 of the I.P.C.

(3.) The prosecution in order to prove the charge has examined as many 13 witnesses but none was examined on behalf of the appellant. The plea of the appellant was complete denial of the prosecution allegation.