STATE OF ORISSA Vs. MANGULU MUNDA

JUDGEMENT

(1.) This appeal filed by the Government is directed against the judgment dtd. 3/8/2004 passed by the learned Sessions Judge, Keonjhar in S.T. Case No.129 of 2002 acquitting the Respondent-Accused of the offences punishable under Ss. 452/302/201 read with Sec. 34 of IPC.

(2.) The Respondent-Accused was charged with having committed the murder of one Dasma Munda on 23/10/2001 at around 9 pm suspecting her of practicing witch-craft.

(3.) The case of the prosecution rested essentially on the testimonies of two eye-witnesses, namely, Gardi Munda (PW-1), the nephew of the deceased and his wife- Rupi Munda (PW-2).