BIJAY KUMAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant, by filing this Appeal, has called in question the judgment of conviction and order of sentence dtd. 14/10/2019 passed by the learned Sessions Judge, Keonjhar in Sessions Trial Case No.49 of 2009 arising out of G.R. Case No.574 of 2009 corresponding to Anandapur P.S. Case No.119 of 2009 in the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Anandapur.

(2.) PROSECUTION CASE:-

(3.) The Investigating Officer (I.O.-P.W.17), in course of the investigation, examined the informant (P.W.6) and requested the Superintendent of Police to send the scientific team and dog squad to the spot. On the day of occurrence, the I.O. (P.W.17), having visited the spot, prepared the spot map (Ext.15) and held the inquest over the dead body of Satrughna and prepared the report to that effect (Ext.16). The I.O. (P.W.17) sent the dead body for post mortem examination by issuing necessary requisition. He (P.W.17) seized the wearing apparels of the deceased under seizure list (Ext.12) whereas the wearing apparels of the accused persons have been seized under Exts.8, 10, 11 and 13. The I.O. (P.W.17) sent the seized incriminating articles for chemical examination through Court and on completion of the investigation, submitted the Final Form placing this accused along with three other accused persons (since acquitted) to face the Trial for commission of the offence under Sec. 302/201/34 of the IPC.