MARUTI HONTAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD both the parties and this Jail Criminal Appeal stands disposed of in the following manner.

(2.) PETITIONER was charged for the offence under Section 302, I.P.C. with the allegation that on 2.12.1994 at about 9 p.m. he dealt an axe blow by M.O. No.1 with the intention to kill Smt. Haribala Khora (hereinafter referred to as 'deceased) and caused instantaneous death of the deceased. Denying to that allegation, appellant claimed for trial in Sessions Case No.87 of 1995 of the Court of Sessions Judge, Koraput. On completion of the trial learned Sessions Judge as per the impugned judgment dated 27.9.1996 found the appellant guilty of the said offence and after hearing him sentenced him to imprisonment for life.

(3.) ON receipt of the allegations, Police conducted and completed a routine investigation and submitted charge sheet.