- (1.) BY Court.- This appeal has been preferred against the judgment of conviction and order of sentence dated 1.5.2001 passed by the 2nd Additional Sessions Judge, Seraikella in Sessions Trial No. 274 of 1996 whereby appellant has been convicted under Section 302 of the Indian Penal Code and sentenced to undergo life imprisonment.
(2.) THE prosecution was launched on the basis of the fardbeyan of Jogai Mukhi (P.W.7), the husband of the deceased Kamali Mukhi. The prosecution case, in brief, is that on 11.4.1996 the informant had gone to Village -Golo Kutumb at 9:00 a.m. to collect the price of beating drum. When he returned at 5:00 p.m. his eight years old daughter Nadi Mukhi told that at about 12:00 p.m., there was some quarrel between his wife and the appellant and in course thereof the accused appellant had given lathi blow on the chest of his wife. When he went inside, he found her wife lying dead on the ground. The reason for the incident was a quarrel between the informant and the accused about a week ago on apportionment of wages paid for cleaning latrine at Village -Haldipokhar. The accused appellant had earlier assaulted the informant's wife and had broken her tooth.
(3.) ON the said fardbeyan, the police registered a case under Section 302 I.P.C against the appellant.;