JADUMANI NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant from inside the jail has preferred this appeal challenging the judgment of conviction and order of sentence passed by the learned Adhoc Additional Sessions Judge, Fast Track, Keonjhar (FTC) in S.T. No. 143/12 of 2003/04. By the said judgment the appellant has been found guilty for commission of offence punishable under section 304 Part-II, I.P.C. and thus having been convicted thereunder, he has been ordered to undergo rigorous imprisonment for a period of 10 years.

(2.) Prosecution case is that on 24.03.2003 around 2 P.M. The appellant set her wife Jatri Naik (deceased) to fire after sprinkling kerosene on her and then to have fled away from the spot. Prior to the said incident, the appellant is said to have brought a doctor, who had pushed two injections to the deceased as she was ill.

(3.) The case of the defence is that of complete denial and false implication.