KABASI GANGA Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this JCRLA, the convict/ appellant (Kabasi Ganga) has assailed the correctness of the judgment of conviction and order of sentence dated 08.02.2007 passed by the learned Additional Sessions Judge, Malkangiri, in Criminal Trial No.42 of 2004, whereby he has been convicted and sentenced to undergo imprisonment for life for commission of offence under Section 302 of the I.P.C. But, no fine has been imposed.

(2.) The case of the prosecution in short is that the appellant on 05.03.2004 at about 12.00 P.M. at village Gathanpalli committed murder of his wife Kabasi Nande by assaulting her by means of handle of a Tangia on her left ear region and she died due to profuse bleeding from her left ear.

(3.) The defence took the plea of denial and false implication.