RAM SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE order passed by the learned Sessions Judge, Balasore, in S.T. No. 118 of 1995 convicting the Appellant under Section 302 of the Indian Penal Code (for short "IPC") and sentencing him to undergo imprisonment for life has been assailed in this appeal.

(2.) THE factual matrix leading to filing of this appeal is as follows:

(3.) IN all, nine witnesses were examined by the prosecution. P.Ws. 1, 2, 3, 4, 6 and 7 are said to be the eye -witnesses to the occurrence. P.W. 5 is a post -occurrence witnesses. P.W.8 is the doctor who conducted post mortem over the dead body and P.W.9 is the I.O.