NIRANJAN OJHA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal is off-shoot of an incident which has resulted in the death of a teen-aged girl. The appeal by accused Ashok Kumar Barik, the alleged assailant questioning the conviction and sentence awarded by the learned Second Additional Sessions Judge, Cuttack and the appeal filed by the State characterising conviction and sentence to be inadequate, are the subject-matter of consideration in Criminal Appeal No. 232 of 1990 and Government Appeal No. 54 of 1990, which have been disposed of separately. The appellant was tried and convicted u /S. 212 of the Indian Penal Code, 1860 (in short 'IPC').

(2.) The facts as alleged by the prosecution, stated in brief, are that one Ashok Kumar Barik brutally assaulted Nirupama Sahu by a Bhujali, causing large number of injuries on her body including some vital parts which subsequently resulted in her death. The role ascribed to the appellant is that he carried away accused Ashok, after he had committed the macabre act, on his cycle. Complicity of the appellant has been brought on record by evidence of P.W. 6 Surendra Kumar Mohanty and P.W. 7 Rabindranath Sahu. It is significant to mention here that even though it was stated that P.W. 6 had accompanied the informant Amarendra Kumar Sahu (P.W. 1), when the FIR was lodged, the name of the appellant was not indicated and it was stated that an unknown person provided transport to the accused Ashok on his cycle. The appellant faced trial for having committed an offence covered u/ S. 212, IPC. The learned trial Judge held that evidence of P.Ws. 6 and 7 was sufficient to prove guilt of the appellant. He found the appellant guilty of the offence of harbouring accused Ashok, and convicted him to custodial sentence already undergone, and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month.

(3.) The learned counsel for the appellant has strenuously urged that there is no material to convict the appellant, since the essential ingredients of S. 212, IPC were squarelv absent. The learned counsel for the state supports the order of the learned trial Judge.