NARAYAN KARJEE Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an appeal from jail against the order of conviction under Sec. 302, I.P.C. and sentence of life imprisonment in Sessions Case No. 14 of 1992 passed by the learned Additional Sessions Judge, Parlakhemundi.

(2.) Prosecution case, briefly stated, is that the accused-appellant is the brother of deceased Laxmi Karjee. It was alleged that on the evening of 15-10-1990, accused Narayan Karjee killed his sister Laxmi Karjee by means of stone in spite of the protests made by his two wives. The eyewitnesses reported the matter to the Ward Member of the village, who in turn lodged the First Information Report in the police station. After completion of investigation, the Investigating Officer submitted the charge-sheet against the accused for having committed murder of his sister under Sec. 302, I.P.C.

(3.) The defence plea is one of complete denial and that the deceased expired due to fall on the stone and this false case has been registered without any basis.