JAGANNATH PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE order dated March 25,1995 passed by the learned Addl. Sessions Judge, Puri in Sessions Trial No. 51/280 of 1992 convicting the appellants under Section 302, I.P.C. and sentencing them to undergo R.I. for life has been assailed in these appeals.

(2.) THE prosecution case succinctly stated is as follows :

(3.) P .W. 13 in course of investigation, visited the spot, held inquest over the dead body of Harsamani, sent the dead body for post -mortem examination, effected seizure of the wearing apparels and ornaments of the deceased besides other articles, prepared a sketch map, examined witnesses, and arrested the accused persons and forwarded them to Court. He then handed over the case to the Inspector -in -charge. Subsequently, P.W. 12, Niranjan Acharya took over charge of the case. After completion of investigation, charge -sheet was placed against both the appellants under Section 302/34, I.P.C. read with Section 4 of the Dowry Prohibition Act.