CHALAKA MUNDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant was charged under Sec. 302 of the I.P.C. for committing cruelty and murder of his wife, namely, Gagei Munda on 9/3/2012 by the Sessions Judge, Keonjhar on 12/5/2015 and on conclusion of the trial, he has been convicted under Sec. 302 of the I.P.C.

(2.) It has been observed by the Sessions Judge, Keonjhar as follows:

(3.) On a keen reading of the said judgment, it further appears that the Appellant admitted the death of the deceased in his house, but he has given no explanation how the injuries were suffered by his wife. No attempt is made to explain or clarify the incriminating circumstances by the accused, his case is a case of total denial. Thus, the accused not only lost the opportunity to exculpate him, but also stood self-condemned.