DORA MOHAKUD Vs. STATE OF ODISHA

JUDGEMENT

(1.) Present appeal is directed against the judgment of the learned Additional Sessions Judge, Karanjia convicting the Appellant for commission of offence under Sec. 302 of the Indian Penal Code (in short "I.P.C. ") and sentencing him to life imprisonment along with fine of Rs.20,000.00.

(2.) The deceased-Shantilata Mohakud is the elder sister of the Appellant. Their house situated adjacently in the same village -Bandiraposhi. The deceased was aged about 60 years on the date of occurrence and the Appellant was around 46 years.

(3.) On 28/6/2018 during evening hour some quarrel ensued between the Appellant and the deceased regarding the death of a hen of the Appellant. As per the prosecution allegations, the Appellant killed the deceased by assaulting him by means of a spade (KODALA).