KANDRA ALIAS KANKA MAJHI Vs. THE STATE

JUDGEMENT

(1.) THE Appellant stands convicted under Section 302, Indian Penal Code for having committed the murder of his wife Parbati Majhiani and has been sentenced thereunder to R.I. for life.

(2.) THE prosecution case in short is that the Appellant 's wife Parbati on 23.4.1967 had gone to sell Kendu fruits at Bahalda hat along with p.ws. 1, 3, 4 and 5. While returning from the said hat they all halted at village Assna to see a Chhau dance in that village. While witnessing the Chhau dance it rained, and so they all came to the house of p.w. 18 and slept there in the night.

(3.) P .W. 8, the then Medical Officer at Rairangpur Hospital, held the post -mortem examination on 26 -4 -1967 and found the following external injuries on the dead body of Parbati: