ATAR NAG Vs. STATE OF ORISSA

JUDGEMENT

(1.) Appellant in his petition from jail assails his conviction for the offence under Section 302 I.P.C. and sentence of imprisonment for life passed thereunder.

(2.) Prosecution case, in brief, is that on 10.2.1990 at about 7.30 ANR. Chaturi Suna (mother-in-law of P.W.1 informant) had gone to her land for transplanting paddy seedlings and then appellant Atar Nag directed her to leave the place, otherwise he would kill her if she did not comply. At this Chaturi claimed her right to transplant paddy seedling in that land and did not leave the place. Thereupon the appellant assaulted Chaturi by means of a Tangia (M.O.1) as a result of which, she died at the spot.

(3.) The appellant took the plea of denial.