BABU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal portrays the woes of a young lady who was allegedly strangulated in her-in-law's house whereupon the learned Addl. Sessions Judge convicted each of them under Ss. 498(A)/34 and 302/34, IPC and sentenced each of them to undergo rigorous imprisonment for 2 years and on pay a fine of Rs. 500.00 for the offence under S. 498(A)/34, IPC and to undergo imprisonment for life under Section 302/34, IPC.

(2.) Undaunted by the judgment of the learned Addl. Sessions Judge, Sambalpur the appellants have preferred this appeal.

(3.) The skeletal picture of the prosecution story as narrated in course of trial is as follows :