JOGENDRA SABARA Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this appeal the appellant has assailed the order of conviction and sentence passed by the learned Sessions Judge, Sambalpur under Section 302 Indian Penal Code in S.T. No. 74 of 1994 directing the appellant to undergo rigorous imprisonment for life for committing the murder of the deceased Kuber Sabar.

(2.) The prosecution story as unravelled during trial is as follows:-

(3.) In order to prove the culpability against the appellant, prosecution had examined as many as 7 witnesses of whom P.W. I was the Doctor, P.W. 7 is the I.O., P.Ws. 5 and 6 were seizure witnesses and P.Ws. 2 to 4 were eye witnesses to the occurrence.