SUNDAR MOHAN NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 28/1/2006 passed by the Sessions Judge, Mayurbhanj in S.T. Case No.110 of 2005 convicting the Appellant for the offence punishable under Sec. 302 IPC and sentencing him to rigorous imprisonment for life.

(2.) This appeal was admitted on 19/11/2007. As per the report dtd. 19/3/2021 of the OIC Badasahi Police Station (PS), the Appellant continues as a life convict at Baripada Circle Jail.

(3.) The case of the prosecution is that on 28/1/2005 at around 10.15 AM, the deceased Makari Naik returned to her house in village Bada-Raikali from the house of her parents situated in village Tulasibani and sat on the verandah of her house near the informant (P.W.1), who is the sister of the mother-in-law of the deceased, and who was preparing Sabai rope in the verandah. The husband of the deceased (P.W.4) was taking food inside the house. The husband's brother-Chandra Mohan Naik (P.W.5) was also present in the verandah.