HADI SISA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal is directed against the judgment order passed is the learned Sessions Judge. Korapui at Jeypore convicting the Appellant under Sec. 302. IPC and sentencing him to undergo imprisonment for life, in Sessions Case No. 15 of 1994.

(2.) The prosecution case in brief is as follows:

(3.) P.W.5, Manguli Challan since was injured, could not invite any other villagers in the night as it was late. But in the following morning he called P.W.2 and other villagers and narrated the incident before them. So, all of them went to the Police Station and lodged a report against the Appellant. On the basis of such report a case under Sec. 302. IPC was registered against the Appellant, pursuant to which investigation was carried on. The Investigation Officer visited the spot, held inquest over the dead body of Sania Challan. collected blood -stained earth and sample earth, examined witnesses, arrested the Appellant and after completion of investigation, submitted charge sheet in Court.