B SRINIVAS RAO Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD . Order of conviction in Sessions Case No. 11/2000/(S.C. No. 215/2000 GDC) of the Court of First Addl. Sessions Judge, Berhampur is under challenge.

(2.) ACCUSED -Appellant B.Srinivas Rao is the husband of late B.Bhulaxmi and hereinafter referred to as 'the deceased'. She married to that accused on 20.3.1998 and suffered death on 8.10.1999. Together with accused B.Srinivas Rao, and his father B.Simadri, his mother B. Mahalaxmi they were charge -sheeted for the offence under Sections 498A/302/34 I.P.C. and faced trial on such charges by Learned Addl. Sessions Judge, Berhampur.

(3.) ON assessment of evidence of P.Ws. 10 and 11 and the post -mortem examination report, Ext. 10, Learned Addl. Sessions Judge found that deceased suffered homicidal death. It is evident from the post -mortem examination report about existence of the following external and internal injuries: