SONIA MUDULI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 10.3.2003 passed by the learned Ad hoc Additional Sessions Judge, Jeypore in Criminal Trial No.50 of 2002/SC 67/01 convicting the appellant for commission of offence under Section 302 of the Indian Penal Code (for short 'the I.P.C') and sentencing him to imprisonment for life.

(2.) THE case of the prosecution as revealed from the F.I.R. and the evidence of the witnesses examined during trial is that the deceased is the wife of the appellant. On 7.5.2000 the daughter of the appellant namely, Jamuna (PW4) came to the house of her uncle Basu (PW3) and reported that her mother, the deceased is lying dead in the house. PW3 alongwith others, immediately came to the house of the appellant and found the deceased lying dead inside the room with bleeding injury on her neck. On their enquiry, the appellant disclosed before them that the deceased used to quarrel and go frequently to her parents' house and on that night also she quarrelled with the appellant and was proceeding to her parent's house. THE appellant therefore got annoyed and killed her. THEreafter, PW3 along with his brother went to the police station where the oral report was reduced into writing and the case was registered. After completion of investigation," charge sheet was filed against the appellant for commission of offence under Section 302 of the I.P.C.