STATE OF ODISHA Vs. DILIP DAS

JUDGEMENT

(1.) For the reasons stated, the application is allowed. Accordingly, the delay in filing the CRLLP is condoned CRLLP No.94 of 2011

(2.) The State seeks leave to appeal against the judgment dtd. 17/2/2011 passed by the Additional Sessions Judge, Rourkela in Sessions Trial Case No.101 of 2010 acquitting the Opposite Party accused of the offences under Sec. 498-A, 302 and 201 of the IPC. The accused was charged with having committed the murder of his wife on 12/4/2010 by pressing a fridge on her only because she had availed a loan from the Mahila Samiti without his consent.

(3.) The deceased and accused were married for over twenty years when the incident took place. They had a son. The F.I.R was lodged on the basis of the statement of the elder brother of the deceased, who stated that on 12/4/2010 at about 7 am, he received an information that the deceased had died as a result of the fridge falling upon her.