BABAJI BISWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 15.07.1997 passed by the learned Sessions Judge, Bolangir, in Sessions Case No. 6 of 1997 convicting the Appellant under Section 302 of the Indian Penal Code (for short, "IPC") and sentencing him to undergo imprisonment for life.

(2.) THE brief facts of the prosecution case, as narrated in the trial Court's judgment, are as follows:

(3.) IN order to Substantiate the charge against the Appellant, the prosecution examined as many as thirteen witnesses, of whom P.Ws.1 and 2 are said to be the eye -witnesses to the occurrence, P.W.3 is the son -in -law of the deceased who accompanied him to the Out Post as well as the Hospital, P.W.4 is a seizure witnesses, P.Ws. 5. 6 10 and 11 are the doctors who were associated with the treatment of the deceased and post mortem examination over the dead body, P.Ws. 8 9, 12 and 13 are the police officers, and P.W.7 is the scribe of the F.I.R. who claimed to be a post -occurrence witness.