RADHIKA MUDULI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Challenge in this Appeal has been made by the sole appellant Radhika Muduli to the impugned judgment and order dated 13.04.2006 recorded by Additional Sessions Judge, Malkangiri, in Criminal Trial No. 19 of 2003, State of Orissa v. Radhika Muduli, arising out of C.T. No. 219 of 2002 vide G.R. Case No. 228 of 2002 of the S.D.J.M., Malkangiri. Learned Trial Judge found the Appellant guilty of offence under Section 302 IPC and consequently has convicted and sentenced her to imprisonment for life.

(2.) In short, from the material on record and the FIR, it transpires that the appellant has been charged with offence of 302 IPC for committing matricide by murdering her husband Mulia Muduli, the deceased.

(3.) Prosecution during the trial, examined in all 11 witnesses. P.W. 1 Ghenu Khilla knew both the appellant as well as her husband, deceased-Mulia Muduli. However, he is only a witness of inquest proceedings which was conducted on the cadaver of the deceased and had signed the inquest report, which is Ext. 1.