SURIA @ SURENDRA KUMAR SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD further argument from the parties. Hearing is concluded and the Judgment is as follows.

(2.) JYOTI Behera, wife of Saroj Kumar Behera (P.W.12) is the deceased in this case. She suffered death on 16.06.2000, and accepting that as homicidal death and the Appellant being the author of the same, Learned Sessions Judge, Khurda at Bhubaneswar convicted the Appellant under Section 302, I.P.C. and sentenced him to imprisonment for life. That order of conviction is under challenge by the Appellant.

(3.) TO substantiate the charge, prosecution relied on the evidence of 16 witnesses and documents marked Exts. 1 to 22 and the Material Objects marked M.Os. I to XVIII. Accused denied to the charge but did not adduce any defence evidence.