STATE OF ORISSA Vs. RAGHU NAIK

JUDGEMENT

(1.) This appeal by the State assails the order dated 23.09.1985 passed by the learned Sessions Judge, Mayurbhanj, Baripada in Sessions Trial No. 73 of 1984 whereby the respondent has been acquitted of the charge under Sec. 302, IPC.

(2.) The skeletal picture of the prosecution story as narrated in the trial Court's judgment is as follows:

(3.) The prosecution had examined 9 witnesses in order to sustain conviction against the respondent. The trial Court after discussing the evidence of the prosecution has however recorded an order of acquittal of the accused. Therefore, the State has filed this appeal challenging the order of acquittal.