(1.) The Appellant, by filing this Appeal, has assailed the judgment of conviction and the order of sentence dtd. 26/9/2011 passed by the learned Sessions Judge, Phulbani, in Sessions Trial No. 154 of 2010, arising out of G.R. Case No.122 of 2010, corresponding to Balliguda P.S. Case No.45 of 2010 of the Court of learned Sub-Divisional Judicial Magistrate (SDJM), Balliguda.
(2.) Prosecution Case:-
(3.) In course of investigation, the I.O (P.W.14) examined the informant (P.W.6) and recorded his statement. He (P.W.14) examined the scribe of the FIR and recorded his statement. He visited the spot and prepared the report to that effect vide Ext.9. He examined Gundana Mallik, the husband of the deceased and other witnesses and recorded their statement. He then held inquest over the dead body of the deceased in presence of the witnesses and prepared the report to that effect vide Ext.1. He seized blood stained tangia from the spot in presence of the witnesses under the seizure list Ext.10. He seized the blood stained and sample earth in presence of the witnesses under the seizure list vide Ext.3. The dead body was sent to Sub-Divisional Hospital, Balliguda for post mortem examination by issuing necessary requisition. The I.O (P.W.14) then examined the neighbours of the deceased and the accused. He then arrested the accused, seized her yellow-red-green colour cotton sari stained with blood and a green colour polyester blouse in presence of the witnesses under seizure list vide Ext.5/1. He seized the wearing apparels of the deceased vide Ext.7. The accused was forwarded in custody to Court. The seized incriminating articles were sent for chemical examination to SFSL, Rasulgarh through Court.