DUKHIA ALIAS DUKHABANDHU SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 9.7.2001 passed by the learned Sessions Judge, Dhenkanal-Angul, Dhenkanal in S.T.Case No.100D of 1998 convicting the appellant for commission of offence under Section 302 of the Indian Penal Code (in short 'IPC') and sentencing him to imprisonment for life.

(2.) THE deceased is a resident of village Tipei Jharan. On the date of occurrence, he had gone to Bali Jharan to purchase Mahua Flowers. At about 5 P.M., his son, P.W.1, received information that the deceased bad been murdered by some one. THEreafter, he went to the village Sundarmundi and found the dead body of the deceased lying on the ridge of a paddy field. THEre was bleeding from the head of the deceased. THEreafter, P.W.1 and others guarded the dead body till morning and on the next day, P.W.1 went to Mahabir Road Out-post and presented the written report. On the basis of the said report, a station diary entry was made and F.I.R. was sent to Parjanga Police Station for registration. Investigation was taken up and on completion of investigation, charge sheet was submitted against the appellant for commission of offence under Section 302 of IPC.