SABANA PIRIBIKA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal from jail is directed against the judgment and order of the learned Sessions Judge, Koraput, Jaypora, in Sessions Case No. 142 of 1993.

(2.) The accused-appellant was booked for trial under Section 302, IPC for intentionally causing death of Kalia Praska on 19-1-1993 between 9.00 and 10.00 P.M. The learned Sessions Judge found the accused-appellant guilty under the aforesaid section and convicted him thereunder. He was sentenced to undergo rigorous imprisonment for life.

(3.) Prosecution case is that on 19-1-1992 at about 9.00 P.M. the accused all on a sudden came with a knife, stabbed the deceased Kalia and fled away. It may be stated that the deceased was the husband of the sister of the accused. At the time of occurrence, P.W. 4, the wife of the deceased and sister of the accused, was cleaning utensils and she saw the occurrence. She raised hullah hearing which Dudumani (P.W. 3) came and she disclosed to him that the accused-appellant had stabbed her deceased husband and run away. The deceased died on the spot. Next day, P.W. 3 informed the occurrence to the Sarpanch Purna (P.W. 2). Thereafter, first information report (Ext. 5) was lodged by P.W. 3 at the Rayagada police-station. The case was registered and after investigation charge-sheet was submitted.