DIBAKAR SOREN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE Appellant, who has been convicted by the Sessions Judge, Mayurbhanj, Baripada in Sessions Trial No. 147 of 2000 and sentenced to undergo imprisonment for life for commission of offence under Section 302 I.P.C, has preferred this Jail Criminal Appeal from jail.

(2.) THE case of the prosecution is that on 4.6.99 at about 3:00 PM, while the informant (P.W.1) was returning to his village along with his elder brother he saw his daughter -Naji Soren (P.W.2) standing in front of the house of the Appellant. She was crying stating that somebody killed her grand mother (deceased). At that time the Appellant was moving there by holding the Axe. Seeing the informant, the by throwing the Axe near his house. The informant, after from P.W.2 that the Appellant had killed mother; asked the Appellant about the reason to which he did not reply and fled away from the spot. Thereafter, he lodged the FIR at Kullana Police Station and the Police registered the case and after completion of investigation, filed charge -sheet against the Appellant Under Section 302 IPC.

(3.) IN order to prove its case the prosecution examined as many as 8 witness the doctor and I.O. and exhibited 14 documents the defence examined none.