P. DURYODHAN PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The sole appellant in this case assails his conviction Under Sec. 302 of the Indian Penal Code by the Additional Sessions Judge (Fast ; Track Court), Chatrapur in Sessions Case No.7 of 2003 (S.C. No.342/2002 (GDC) as per the judgment dated 12.01.2004 wherein he has been sentenced to undergo imprisonment for life and to pay fine of Rs. 500.00, in default to further undergo imprisonment for six months.

(2.) The case of the prosecution in brief is as follows :

(3.) The plea of defence is that of denial and false implication Defence has further pleaded that the deceased committed suicide by hanging. The appellant took a specific plea of alibi stating that he was not present in the house in the night of occurrence and he was at Keshapur when he came to know about death of his wife, being intimated by police.