BASUDEV SOREN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 19/4/2000 passed by the Additional Sessions Judge, Rairangpur in S.T. Case No.28/230 of 1999 convicting the Appellant for the offence under Sec. 302 IPC and sentencing him to undergo imprisonment for life.

(2.) The case of the prosecution is that one Dula Tudu of village Kochagobara @ Sangobara went to the house of one Dikuram Tudu at 6 am on 9/6/1999 and informed him that while he and his wife were going to their paddy field near Bihar Border M.I.P. Project Canal, they found the dead body of a male person with bleeding injuries. Thereupon, Dikuram Tudu went to the M.I.P. Canal along with Bhadu Kandan Tudu, Mohan Tudu, Raj Kishore Tudu, Sidhilal, Mohana Tudu, Nimai Hembram and others. They found the dead body as described by Dula Tudu and proceeded to register an FIR with the O.I.C., Tiring Police Station. Thereafter the police registered P.S. Case No.32 of 1999.

(3.) An inquest was held over the dead body in the presence of the father of the deceased. The dead body was thereafter sent for post-mortem examination. The O.I.C. seized the blood-stained earth, the sample earth and blood-stained hair and wearing apparels of the deceased.