MURALIDHAR NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and Order Dated 12.04.2006 passed by the Additional Sessions Judge, Bhadrak in Sessions Trial No. 28/40 of 2002 convicting the Appellant under Section 302/34 of the Indian Penal Code (in short 'Indian Penal Code') for committing the offence of murder of his wife Umamani Nayak (hereinafter referred to as the 'deceased') and sentencing him to undergo imprisonment for life.

(2.) THE prosecution case briefly stated runs as follows:

(3.) THE prosecution in order to bring home the charges against the accused examined as many as ten witnesses while three witnesses were examined by the defence. On behalf of the prosecution, six documents were admitted into evidence while one document was admitted into evidence on behalf of the defence.