GANGA MADKAMI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant, by filing this Appeal, from inside the jail, has challenged the judgment of conviction and order of sentence dtd. 31/1/2011 passed by the learned Additional Sessions Judge (FTC), Malkangiri in Criminal Trial No.34 of 2010, corresponding to M.V.79 P.S. Case No.12 of 2010 of the Court of the learned Judicial Magistrate First Class, Motu.

(2.) Prosecution Case:-

(3.) In course of investigation, the I.O (P.W.6) examined the informant (P.W.1), conducted inquest over the dead body of the deceased Sume and prepared the inquest report (Ext.2). He visited the spot and prepared the spot map (Ext.8). He sent the dead body for post mortem examination to UGPHC, Kalimela. Further continuing with the investigation, he seized the wearing apparels of the deceased and one Mali (Mala) made of plastic bids and two pieces of Bangles in presence of witnesses under seizure list Ext.7. The I.O (P.W.6) examined other witnesses and seized one wood pidha, one light green colour frock under seizure list (Ext.9). On 28/4/2010, the I.O apprehended the accused. He then seized one black colour lungi and one fed vrown colour zeen shirt of the accused under seizure list (Ext.4). The accused was forwarded in custody to Court. The seized incriminating articles were sent for chemical examination to RFSL, Berhampur through Court.