BISWANATH KHATUA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant, by filing this Appeal from inside the jail, has called in question the judgment of conviction and the order of sentence dtd. 20/10/2006 passed by the learned Sessions Judge, Keonjhar in Sessions Trial Case No.44 of 2006 arising out of G.R. Case No.463 of 2005 corresponding to Soso P.S. Case No.61 of 2005 in the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Anandapur.

(2.) Prosecution Case:-

(3.) In course of investigation, the Investigating Officer (I.O.-P.W.6) examined the Informant (P.W.3) and recorded his statement under Sec. 161 of the Cr.P.C. The I.O. (P.W.13), having visited the spot, prepared the spot map (Ext.8) and held the inquest over the dead body of the deceased and prepared the report to that effect (Ext.2). The dead body was sent for post mortem examination by issuing necessary requisition. The wearing apparels of the deceased were seized by the I.O. (P.W.6). under seizure list (Ext.6/3). The I.O. (P.W.6) then sent the viscera for chemical examination. The C.I. of Police took charge of the investigation from P.W.5, who submitted the Final Form placing this accused to face the Trial for commission of the offence under Sec. 302 of the IPC.