MATA @ SAMA CHAKIA @ HO Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant in this appeal challenges the judgment and order passed by learned Sessions Judge, Mayurbhanj in Sessions Trial No.13 of 1997 convicting the appellant for commission of offence under section 302 IPC and sentencing him to undergo imprisonment for life.

(2.) DECEASED Mani was the wife of the informant (P.W.1) and the appellant, who is alleged to have committed her murder, is the elder brother of the informant (P.W.1). The prosecution case, which has given rise to conviction of the appellant, is that on 27.08.1996 "Hero Parba" was being celebrated in village Ranibhol, which is adjacent to village Madkachasahi where both appellant and the informant reside with their respective families.

(3.) MR . Das, learned counsel for the appellant submits that the judgement of the trial court warrants interference by this Court for the following reasons.