SADASIVA GOUDA 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. 16/3/2013, passed by the learned Sessions Judge, Nabarangpur, in Criminal Trial No.93 of 2011, arising out of G.R Case No.532 of 2011, corresponding to Papadahandi P.S. Case No.122(7) of 2011 of the Court of the learned Sub-Divisional Judicial Magistrate (SDJM), Nabarangpur.

(2.) Prosecution Case:-

(3.) In course of investigation, the I.O (P.W.15) examined the informant, visited the spot and prepared the spot map (Ext.8). He conducted inquest over the dead body of the deceased and prepared the report to that effect (Ext.1). He examined the witnesses. He seized one Rasadhala from the spot under seizure list vide Ext.2. He also seized the sample earth and blood stained earth from the spot and prepared the report under seizure list vide Ext.4/1. The dead body of the deceased was sent to District Headquarter Hospital, Nabarangpur for post mortem examination by issuing necessary requisition. He then seized the wearing apparels of the deceased and one command certificate under seizure list vide Ext.6. On 28/9/2011, the I.O arrested the accused and it was ascertained from the accused that he had thrown the weapon of offence in Chikili river. The I.O sent the accused for medical examination and for collection of blood sample and nail clippings. The accused was forwarded in custody to Court. He also seized the wearin apparels of the accused. On 15/11/2011, the seized incriminating articles were sent for chemical examination to RFSL, Berhampur through Court.