HADI KIRSANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS Jail Criminal Appeal has been preferred by the appellant who has been convicted under Section 302 I.P.C. and sentenced to imprisonment for life by the Addl. Sessions Judge, Jeypore in Sessions Case No. 35 of 1994.

(2.) ON the basis of an F.I.R. lodged by Buda Mandra (P.W.1) at Mudulipada police station, G.R. Case No. 3 of 1993 was initiated. After investigation, charge sheet was submitted against the appellant for alleged commission of an offence under Section 302 I.P.C. having murdered one Soma Mandra and he faced the sessions trial.

(3.) IN order to prove its case, the prosecution examined as many as eight witnesses out of whom P.W.1 was the informant, P.W.2 was an eye -witness, P.Ws.3 and 4 were seizure witnesses, P.W.5 was the doctor who conducted autopsy, P.W.6 was the constable escorting the dead -body for post mortem examination, P.W.7 was the O.I.C. and P.W.8 was the A.S.I. who investigated into the case. Apart from the oral evidence, the prosecution also produced the broken arrows and other material objects.