GANAPATI PALAI Vs. STATE

JUDGEMENT

(1.) APPELLANT Ganapati Palai stands convicted under Section 302, Indian Penal Code and sentenced to rigorous imprisonment for life on the allegation of having intentionally caused the death of his wife. Paka Dei on 26 -6 -1971 at about 4 p.m. by assaulting her first with on Amari stick and then the handle of a gainti.

(2.) THE deceased was about 22 years of age. The Appellant is 50 years old. They had married about six years before the occurrence.

(3.) IN the Sessions Court, ten witnesses were examined for the prosecution, but none for the defence. The learned lower Court relying on the evidence of the eye -witnesses such as p.ws. 2, 3, 4 and 5 together with the medical evidence and circumstantial evidence convicted the Appellant as aforesaid.