KAHNU MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant Kahnu Majhi bas been convicted under Section 302, Indian Penal Code by the learned Sessions Judge, Sundargarh, and has been sentenced to undergo R.I. for life for intentionally causing the death of his wife Singha Majhi.

(2.) The prosecution case in short is that on the night of 24-10-79 the appellant poured kerosene on the deceased and set fire to her body as a result of which she received burn injuries and died.

(3.) The matter was reported at the Plant Site Police Station, Rourkela, by one Gobardhan Ghunia who stated that while he was taking his meals in his house at about 9 p.m. he beard some hue and cry coming out from the house of the appellant and came running to that p\ace. He found the deceased crying out in pain as her body was burning with fire. She exclaimed that the appellant, her husband, poured kerosene on her and set fire to her body.