MAHARAGU 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. 4/2/2005 passed by the learned Ad hoc Additional Sessions Judge, (F.T.), Padampur in S.T. Case No.5/3 of 2001 (S.T. Case No.25 of 2004) arising out of G.R. Case No.144 of 2000 corresponding to Paikmal P.S. Case No.38 of 2000 in the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Padampur.

(2.) PROSECUTION CASE:-

(3.) The Investigating Officer (I.O.-P.W.13), in course of the investigation, examined the informant (P.W.6) at the spot. He (P.W.13) held the inquest over the dead body of Tikelal and prepared the report to that effect (Ext.8). The I.O. (P.W.13) sent the dead body of Tikelal for post mortem examination by issuing necessary requisition. He (P.W.13) also seized the sample earth, blood stained earth from the spot under seizure list (Ext.10). On 14/7/2000, he (P.W.13) handed over the charge of the investigation to the O.I.C. (P.W.12).