STATE OF ORISSA Vs. MINAKETAN @ TEKARU SETH

JUDGEMENT

(1.) This proceeding for confirmation of death sentence and the Criminal Appeal having arisen out of the judgment of conviction and sentence dated 19.03.2013 and 22.03.2013 respectively passed by the learned Ad hoc Additional Sessions Judge, Jharsuguda in S.T. Case No. 38/44 of 2010 have been heard together and are thus disposed of by this common judgment.

(2.) The prosecution case is the followings:

(3.) It is pertinent to state here that P.W. 1 while lodging the FIR had pointed the finger of suspicion at one Sudam Sha @ Sudarshan who has been examined during trial from the side of prosecution as P.W. 4. So initially the case was registered against him. However, in course of investigation police arrested the accused on 13.10.2009 and he was forwarded in the custody to Court. On completion of investigation, police placed charge sheet against him for facing trial in the Court of law.