LAKHINATH KHILLA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE judgment passed by learned Addl. Sessions Judge, Malkangiri in Sessions Case No. 11/2001/S.C. No. 3/2001 convicting the Appellant under Section 302 IPC and sentencing him to under go imprisonment for life is assailed in this appeal.

(2.) THE prosecution was set to motion on the basis of an F.I.R. filed by P.W.1 alleging that on 25th October, 1998 Chandrama Khilla, who happens to be the sister of P.W.1 complained that her husband had assaulted her brutally, consequently she was suffering pain all over her body. After hearing the said fact the informant along with Ors. took Chandrama to Khairput Hospital where she was given an injection. Unfortunately after some time she expired.

(3.) THE plea of the accused was of complete denial.