GOPABANDHU NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant in this appeal assails the judgment and the order of conviction passed by the Sessions Judge, Phulbani for commission of offence under section 302 IPC sentencing him to undergo imprisonment for life.

(2.) THIS is an unfortunate case of matricide for a trivial cause i.e. failure of mother to arrange marriage for her son, the appellant. The prosecution case is that on 5.8.2001, the deceased and her daughter had gone to work in their field in the morning and returned home at about 9.30 A.M. Thereafter the deceased brought some woods and a tangia to outside her house to cut the woods for fuel purpose. At that time, the appellant, who was present there told the deceased to handover the said tangia to him so that he would cut woods. The deceased mother handed over the tangia to the appellant and went inside the house, where after the appellant followed her holding the tangia, went inside the house and locked the door from inside.

(3.) IN order to prove the case, the prosecution had examined as many as ten witnesses including I.O. (P.W.10) and the doctor (P.W.5) and exhibited thirteen documents including the FIR and post -mortem report and also produced three M.Os. On the other hand the defence had examined none.