ARJUN NAIK @ KHADIA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The sole accused in Sessions Trial No. 23 of 1994 charged under Sections 452/3032/307/324, I.P.C. is the appellant in this case.

(2.) The accused was prosecuted for commission of murder of one Hemanta Majhi and also for causing assault on Parabali Majhi (P.W.8) and Sudarsan Majhi (P.W.9) in the night of 7.9.93. The brief narration of the prosecution story which emerged in course of trial is as follows:

(3.) The prosecution in order to sustain the conviction against the appellant had examined 12 witnesses including the two I.Os and two Medical Officers, who conducted post-mortem examination over the dead-body of Hemanta and also examined the injured, P.Ws. and 9.