SHYAMLAL KISSAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this appeal the convict - appellant has assailed the judgment dtd.30.06.2005 passed by the learned Addl. Sessions Judge, Jharsuguda in S.T. Case No.360/10 of 2004 convicting him for the offence U/s.302 of the Indian penal Code (hereinafter referred as ?The Code? for brevity) and sentencing him to undergo imprisonment for life and to pay a fine of Rs.2000/, in default to undergo further rigorous imprisonment for three months.

(2.) Sworn of unnecessary details, the prosecution case is that on 12.08.2003, on the information of Grama Rakhi that wife of the accused has died of diarrhoea in the night between 11/12.8.2003, station diary entry was made and P.W.-6, the S.I. of Police, Jharsuguda P.S. was directed by the O.I.C. to enquire into the fact. When P.W.6 visited the house of the accused to inquire into the information vide the station diary entry, he found bruises on the front side of the neck, blood oozing out from the mouth, tongue was pressed under the teeth. Hence he held inquest, sent the dead body for post mortem examination and examined the witnesses. He seized the broken bangles and a ?Dibiri? from the room.

(3.) The accused took the plea of complete denial.