DHANAMATI BAG Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellants, in the above three Appeals as at (A), (B) and (C), have faced the trial in the Court of the learned Additional Sessions Judge, Titilagarh in Sessions Case No.10 of 2013 arising out of G.R. Case No.412 of 2012 corresponding to Titilagarh P.S. Case No.177 of 2012 on the file of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Titilagarh standing charged for commission of the offence under Sec. 449/302/34 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Prosecution Case:-

(3.) In course of investigation, the A.S.I. of Police (I.O.-P.W.28) examined the Informant (P.W.13) and other witnesses. He (P.W.28), having visited the spot, prepared spot map (Ext.21). He (P.W.28) too seized one blood stained scrapping, one knife and cement scraping from the spot under seizure list (Ext.4/1). On 20/10/2012, the I.O. (P.W.28) handed over the charge of the investigation to the I.I.C. (P.W.30).