MIHIR KUMAR KARAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant by preferring this Appeal has called in question the judgment of conviction and order of sentence dtd. 30/11/2011 passed by the learned Additional Sessions Judge (F.T.C.), Baripada, Mayurbhanj arising out of G.R. Case No.16 of 2010 corresponding to Jharpokharia P.S. Case No.12 of 2010 of the Court of learned Sub-Judicial Magistrate, Baripada.

(2.) Prosecution case:-

(3.) During investigation, he (I.O.) examined the informant and other witnesses, held inquest over the dead body of the deceased, prepared the inquest report (Ext.2), visited the spot, prepared the spot map (Ext.19), sent the dead body of the deceased through dead body challan (Ext.20) for post mortem examination, seized the articles from the spot through seizure list (Ext.14), after completion of post mortem examination, seized the wearing apparels of the deceased through seizure list (Ext.12), arrested the accused, seized wearing apparels of the accused through seizure list (Ext.11), seized the dowry articles from the house of the accused through seizure list (Exts.7 and 8), released that articles in the zima of the informant by executing zimanama (Ext.15), seized the attendance register, leave applications and joining applications of the accused from his service place i.e. from Seemanta I.T.C., Jharpokharia through seizure list (Ext.1), received post mortem report of the deceased (Ext.9). Due to transfer of the IIC (I.O.) J.N. Jena, he handed over the charge of investigation of the case to IIC A.K. Biswal on 19/4/2010. Accordingly, since 19/4/2010, the I.O. (A.K.Biswal) proceeded with the rest part of the investigation of the case.