MADAN TUDU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant, by filing this Appeal from inside the Jail, has challenged the judgment of conviction and order of sentence dtd. 28/7/2004 passed by the learned Adhoc Additional Sessions Judge (Fast Track Court), Baripada in S. T Case No.34/279 of 2003, arising out of G.R Case No.117 of 2003, corresponding to Kaptipada P.S. Case No.22 of 2003 of the Court of the learned Sub-Divisional Judicial Magistrate (SDJM), Udala.

(2.) Prosecution Case:-

(3.) In course of investigation, the I.O (P.W.7) examined the informant (P.W.1), visited the spot and prepared the spot map (Ext.7). The I.O (P.W.7) seized one lathi under seizure list vide Ext.2. He also seized a torn blouse and broken bangles, blood earth, sample earth, 2 pieces of imitation ear-flower under seizure list vide Ext.4. He seized one white saree with red colour pala, one imitation nose flower, one brass like finger ring on production of A.S.I-G.P Mallik and prepared the report to that effect vide Ext.8. On 24/4/2003, the I.O (P.W.7) seized the blood sample and nail clippings of the accused under the seizure list (Ext.3). He also examined other witnesses. The I.O (P.W.7) arrested the accused on 23/4/2003 and forwarded in custody to the Court. The seized incriminating articles were sent for chemical examination to SFSL, Rasulgarh through Court.