BAKULA ALIAS TIKESWAR SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence passed by the learned Addl. Sessions Judge, Bargarh under Section 302, IPC in S.T. No. 219/38 of 1994 directing the appellant to undergo imprisonment for life.

(2.) THE brevity of the prosecution case as unraveled in course of trial is as follows :

(3.) THE prosecution had examined 11 witnesses. P.W. 1 is the informant and the nephew of the deceased. P.W. 2 is a witness to the inquest, P.W. 3 claimed to have accompanied the deceased upto "Mahul tree" on the same way while the deceased was going to her Parwal garden on the date of incident. P.W. 4 is the son of the deceased. P.W. 5 is the husband of the deceased. P.W. 6 is a cart -man, who claimed to have seen both the deceased and the appellant going towards the Parwal garden of the deceased on the date of occurrence and the appellant was holding a tangi in his hand. P.Ws. 7 and 8 are two witnesses to the seizure of tangi, M.O.I. P.W. 9 is the Investigating Officer in this case.