STATE OF ORISSA Vs. SHYAM MEHER

JUDGEMENT

(1.) THE State, in this appeal, impugns the judgment of acquittal recorded by the learned Assistant Sessions Judge -cum -C.J.M., Bhawanipatna in Sessions Case No. 73/34 of 1995.

(2.) P .W. 10, who is the mother of the deceased, is the informant in this case. Accused - respondent is the alleged husband of the deceased. The occurrence happened on 01.07.1995 in the dwelling house of the accused -respondent. It is the allegation of the informant that she had given the deceased in marriage to the accused -respondent Shyam Meher. After marriage, there used to be quarrel between the accused -respondent and the deceased relating to domestic affairs. The deceased Khira Dei had told several times about the torture meted out to her by the accused - respondent. On 29.06.1995 the informant came to her daughter's house (house of the deceased) and on her arrival the deceased told her that her husband is always abusing her in obscene language and assaulting her, for which she was passing through hard days. It is further alleged that on 01.07.1995 at about 6.30 A.M. the accused set the deceased afire by pouring kerosene on her and her condition is serious.

(3.) DEFENCE plea is one of complete denial.