PRASANT KUMAR MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present appeal is directed against the judgment dtd. 20/12/2021 passed by the learned Addl. Sessions Judge, Nimapara in S.T. Case No.79/256 of 2016-15 sentencing the Appellant for the offence under Sec. 302 IPC and sentencing him to undergo life imprisonment and pay a fine of Rs.5,000.00 and in default to undergo rigorous imprisonment for six months.

(2.) At the outset, it is required to be mentioned that although the accused was charged also for the offence under Sec. 498A IPC, he was acquitted of that offence by the trial Court.

(3.) The case of the prosecution is that the Appellant accused got married to the deceased at Kakatpur in January, 2006. A son was born to them. According to Bijay Kumar Das (PW 10), who is the informant and father of the deceased, the accused did not allow the deceased to visit her parents' place.