SUKURU RAM Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant, by filing this Appeal, has called in question the judgment of conviction and order of sentence dtd. 28/10/2011 passed by the learned Sessions Judge, Balesore in Sessions Trial No.43 of 2011 arising out of C.T. No.1496 of 2010 Judicial Magistrate First Class (J.M.F.C.), Basta.

(2.) PROSECUTION CASE:-

(3.) The Investigating Officer (I.O.-P.W.4), in course of the investigation, examined the informant (P.W.1) and other inquest over the dead body in presence of the witnesses and prepared the report (Ext.3). He sent the dead body of Padma for post mortem examination by issuing necessary requisition. The I.O. (P.W.4) seized the weapon of offence, i.e., Dauli (M.O.I). under seizure list (Ext.2/1). The sample earth, blood stained earth and wearing apparels of the deceased were seized under seizure list (Ext.5). The seized incriminating articles were sent for chemical examination through Court. On completion of investigation, the Final Form was submitted placing this accused to face the Trial for commission of the offence under Sec. 302/201 of the IPC.