FAKIRA RANA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 4.9.1999 passed by the Sessions Judge, Sundargarh in S.T. No.3 of 1997 convicting the appellant under Section 302 I.P.C. and sentencing him to undergo imprisonment for life.

(2.) APPELLANT is deceaseds husband. They were residing together along with appellants mother P.W.3, appellants brothers P.Ws.2 and 4, P.W.2s wife P.W.5 and other family members. It is also not disputed that the deceaseds maternal uncle, informant P.W.1, who had been posted as the Headmaster of the school in the occurrence village, was also residing with them since about one year prior to the date of occurrence.

(3.) APPELLANT took plea of complete denial to the charge. In course of his examination under Section 313 Cr.P.C., the appellant also took the plea that he was at Lathikata in the night of occurrence.