MRUTYUNJAYA DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE judgment and order of conviction dated 11.12.1995 passed by the learned Addl. Sessions Judge, Balasore convicting the accused -Appellant under Section 302 I.P.C. and sentencing him to undergo rigorous imprisonment for life in S.T. No. 15/142 of 1994 is assailed in this Criminal Appeal.

(2.) THE prosecution case was set to motion in response to an F.I.R. lodged by P.W.9 before the Officer -in -Charge, Bhograi Police Station stating as follows:

(3.) THE learned Addl. Sessions Judge after discussing the evidence in extenso came to the conclusion that the accused -Appellant and his wife -Sumati were not pulling well and there was altercation with regard to sale by the accused -Appellant of landed property donated to Sumati by her father. It was further held that the prosecution was able to establish that the accused -Appellant was the author of the crime and accordingly convicted him.