BARSU KHILLA Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this appeal, the sole appellant-Barsu Khillar has assailed his conviction under Section 302 of the Indian Penal Code, 1860 (hereinafter referred to as "Penal Code" for brevity). This is a case of alleged uxoricide. The appellant has been convicted by the learned Addl. Sessions Judge, Malkangiri in Criminal Trial No. 51 of 2004 under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000/- (Rupees Five Thousand Only), in default of payment of fine, to undergo R.I. for a further period of six months.

(2.) The case of the prosecution is that on 05.06.2004 afternoon at about 4 P.M., the accused-appellant, Barsu Khilla returned home and asked his wife, Solai Khilla, the deceased to give him food (rice). Since the accused-appellant found that the deceased has not cooked rice, he assaulted the deceased on her chest and belly by the handle of a tangia and then he gave a blow on the backside of deceased's right leg. She sustained profuse bleeding injury and few minutes thereafter, she died.

(3.) The appellant in this case did not admit the prosecution case and at the time of charge, the appellant claimed for trial. Only two questions were put to him, in his accused statement, regarding the incident. In his statement under Section 313 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Code" for brevity), the learned Sessions Judge had asked the appellant and stated that, it transpires from the evidence of P.W.4, Iswar Golari that he confessed before him that while one goat was entering inside the varendah, the appellant threw a tangia, but it hit the leg of the appellants wife, hence she died. The learned Sessions Judge recorded his answer as "A:-(Murmurs) something which is in audible". Basing reliance upon this so called "indirect admission", a term coined by the learned Addl. Sessions Judge in the impugned judgment the conviction has been recorded.