KAMAKHYA BISWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS jail criminal appeal is directed against the judgment and order dated 7.8.1999 passed by the learned Sessions Judge, Kalahandi -Nuapada, in Sessions Case No.43 of 1998 convicting the appellant under section 302 of the Indian Penal Code ( for short, the I.P.C.) and sentencing him to undergo imprisonment for life for committing murder of deceased Harapriya Pradhan.

(2.) APPELLANT is deceaseds husband whereas informant P.W.1 is deceaseds father, P.W.3 is appellants mother and P.Ws.2 and 4 are appellants brothers. Occurrence took place on 12.2.1998 at about 2.30 P.M. in appellants village.

(3.) APPELLANT took the plea of denial. In course of cross -examination of witnesses it was also suggested by the defence that appellant was of unsound mind at the time of occurrence.