SHYAMA SAGARIA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE sole accused in S.C. No. 17 of 1994 of the Court of Addl. Sessions Judge Jeypore prosecuted under Sections 394/302. IPC has questioned the validity, propriety and legality of the order of conviction and sentence directing him to undergo imprisonment for life.

(2.) THE prosecution story in brief as portrayed during trial is as follows.

(3.) P .W.1 has proved the seizure of Kati (M.O.I), and also a Pidha (M.O.II) which were being used for committing such crime. He proved the seizure list, Ext. 2. But on close scrutiny of his evidence it appeared that his evidence does not help much the prosecution to connect the Appellant with the crime. From M.Os. I and II, we found, nothing has been established as none of them contained any blood stains which tallied with the blood group of the deceased.