NARESH MAJHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant, by filing this Appeal from inside the jail, has called in question 21/12/2016 passed by the learned Additional Sessions Judge, Sundergarh in S.T. Case No.111 of 2015 arising out of G.R. Case No.385 of 2015 corresponding to Bhasma P.S. Case No.47 of 2015 in the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Sundergarh.

(2.) Prosecution Case:-

(3.) In course of investigation, the Investigating Officer (I.O.-P.W.14) examined the Informant (P.W.2) and also the scribe (P.W.4) and recorded their statements under Sec. 161 of the Cr.P.C. The I.O. (P.W.14), having visited the spot, prepared the spot map (Ext.5). By that time, the victim (P.W.2) had already medically examined, having remained under treatment for some period. As the accused was absconding, the I.I.C. had arrested him later and sent him for his medical examination. On completion of the investigation, the I.O. (P.W.14) submitted the Final Form placing this accused to face the Trial for commission of the offence under Sec. 447/376(2)(m) of the IPC.