ISWAR BAG Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE accused in S.C. No. 42 of 1995 of the Court of Sessions Judge, Kalahandi -Nuapada Bhawanipatna has challenged the order of his conviction under Section 302 of the Indian Penal Code (for short. "IPC") for having committing the murder of one Kumardhan Bag and sentence of imprisonment for life.

(2.) THE prosecution case, as unraveled in the trial Court's judgment, is as follows:

(3.) IN order to sustain the conviction against the Appellant, twelve witnesses were examined by the prosecution P.W.3 was the daughter of the deceased who claimed to be an eye -witness to the occurrence. P.Ws.1, 2 and 5 were post -occurrence witnesses. P.W.11 was the doctor who treated the deceased Immediately after the incident and P.W.4 was the doctor who conducted post mortem examination over the dead -body of the deceased.