GOPLA MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant is convicted for commission of murder of his wife and three daughters by dealing tangia blow while they were sleeping in the night and then set the house on fire. He is sentenced to life imprisonment.

(2.) The prosecution story, sans unnecessary details, is as follows:

(3.) The FIR was lodged by Jamu Majhi, who died afterward before deposing in the court. P.W.10, the IIC-In-charge of Biswanathpur Police Station registered the FIR and took up investigation. He held inquest over the dead bodies, sent them for postmortem examination, arrested the accused, seized the weapon of offence and took up all other formalities of investigation. The investigation was subsequently taken up by P.W.13, the Inspector-In-charge, who submitted the charge-sheet on 16/7/2012 against the accused for commission of offence under Ss. 302/201 of the IPC. The Appellant pleaded innocence and not guilty. He also took the plea of alibi during his examination under Sec. 313 Cr.P.C. as well as in his evidence.