SAROJINI GIRI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of sentence dated 18.08.2005 passed by learned Additional Sessions Judge(F.T.C.), Baripada in S.T. Case No.26/65 of 2005 convicting the appellant Sarojini Giri under Sections 302/201/34, I.P.C. and sentencing her to suffer imprisonment for life and to pay fine of Rs.1,000/ - in default to suffer imprisonment for six months more for the offence under Section 302, I.P.C. and to suffer R.I. for one year and to pay fine of Rs.500/ - in default to sufferR.I. for three months more for the offence under Section 201, I.P.C. with direction for both the sentences to run concurrently.

(2.) A compendium of the prosecution case is as follows : -

(3.) PROSECUTION has examined fourteen witnesses to prove the charge. P.W.1 is the informant, who is Gramarakhi under Jharpokhoria P.S. P.Ws.2, 3 and 5 are witnesses, who had seen the deceased last on 16.12.2004 and out of them P.W.5 had seen the deceased in the company of appellant Sarojini Giri in the night of 16.12.2004 near Baripada - Kolkata bus. P.W.4 is the widow of deceased Jiten Hansda. P.W.6 is the witness on whose production the camera containing nude photographs of Sarojini Giri was seized. P.W.9 is a constable and he is a witness to certain seizures. P.W.10 is a witness to the inquest over the dead body of the deceased. P.Ws.11 and 12 are mother and father respectively of deceased Jiten Hansda. P.W.14 is the Medical Officer, who examined the appellant Sarojini Giri on police requisition. P.W.7 is the Medical Officer, who conducted post -mortem over the dead body of the deceased. P.W.8 is the Scientific Officer, who collected the bloodstained earth scrapping, etc. from the house of the appellant Sarojini Giri. P.W.13 is the Investigating Officer.