SEKHAR HUIKA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellants, by filing this Appeal, have called in question the judgment of conviction and order of sentence dtd. 4/2/2013 passed by the learned Sessions Judge, Rayagada, in C.T. No.32 of 2011 arising out of G.R. Case No.398 of 2010 corresponding to Seshkal P.S. Case No.16 of 2010 in the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Rayagada.

(2.) Prosecution Case:-

(3.) In course of investigation, the Investigating Officer (I.O.-P.W.13) examined the Informant (P.W.1), recorded his statement and also those of other witnesses under Sec. 161 of the Code of Criminal Procedure, 1973 (for short, the 'Code').