BAYA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant, by filing this Appeal, has called in question the judgment of conviction and the order of sentence dtd. 17/12/2019 passed by the learned Additional Sessions Judge, Khallikote, in Sessions Trial Case No.172 of 2013 arising out of G.R. Case No.203 of 2007 corresponding to Khallikote P.S. Case No.80 of 2007 in the Court of the learned Judicial Magistrate First Class (J.M.F.C.), Khallikote.

(2.) Prosecution Case:-

(3.) The written report, being lodged by the son of the deceased (P.W.10) with the Officer-in-Charge (O.I.C.) of Khallikote P.S. on 16/7/2007 at about 9.30 p.m., he treated it as F.I.R and immediately registered the case and took up the investigation.