JOSHAB BODRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS Jail Criminal Appeal is against the judgment of the learned Additional Sessions Judge, Rourkela in S.T. No. 186/49 of 1992. The learned trial Judge convicted the Appellant under Section 302 of the Indian Penal Code. He sentenced him to undergo rigorous imprisonment for life.

(2.) THE accused (hereinafter referred to as "the Appellant") was put on trial basing on the following accusations.

(3.) EVIDENCE of nine witnesses has been pressed into service to prove the charge against the Appellant. P.W.1 was an eye witness to the occurrence. P.W. 2 is the husband of the deceased. P.W. 3 is a Photographer. P.W. 4 is a witness to the seizure of incriminating articles. P.W. 5 is the daughter of the deceased. P.W. 6 is the mother of the accused. P.W. 7 is the Doctor. He conducted autopsy. P.W. 8 is an independent witness and P.W. 9 is the I.O.