ANUPRAM SATNAMI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant from inside the jail has called in question the judgment of conviction and the order of sentence passed in S.C. No. 75/23 of 2003 by the learned Additional Sessions Judge, Nuapada convicting the appellant for commission of offence under S. 307/498-A, I.P.C. and sentencing him to undergo rigorous imprisonment for five years and to pay fine of Rs. 5,000/- for offence under S. 307, I.P.C. and rigorous imprisonment for two years with payment of fine of Rs. 1,000/- for the offence under S. 498-A, I.P.C. with default stipulations to undergo rigorous imprisonment for one year and three months respectively with further direction that the substantive sentences are to run concurrently.

(2.) Prosecution case is that on 13-9-2002 around at 4.30 p.m. the appellant came to his house after taking liquor. He then sprinkled kerosene over the victim, P.W. 2, who is none other than his wife while expressing his annoyance for non-payment of demand of dowry.

(3.) The case of defence is complete denial and false implication.