KABINDRA CHHANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present appeal is directed against the judgment dtd. 18/6/2007 passed by the Additional Sessions Judge (FTC), Balangir in Sessions Case No.115/8 of 2006-07 convicting the Appellant for the offences punishable under Ss. 302 and 307 of Indian Penal Code (IPC) and sentencing him to undergo imprisonment for life for the offence under Sec. 302 IPC and rigorous imprisonment (RI) for five years for the offence punishable under Sec. 307 IPC and both the sentences were directed to run concurrently.

(2.) The case of the prosecution is that the Appellant was married to the deceased Sabya Chhanda in 2001. They had a daughter, Indumati, who at the time of occurrence was 3 years old.

(3.) The Appellant suspected the character of the deceased and there were quarrels between them on that score. On 21/4/2006 Bahadur Karmi (PW-13), the father of the deceased and Jasobanti Karmi (PW-14) her mother and certain other men of village Sibtala had come to visit the deceased at her matrimonial house at village Khamarmunda.