JAGDISH NIAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant, by filing this Appeal from inside the jail, has called in question the judgment of conviction and the order of sentence dtd. 11/6/2010 passed by the learned Additional Sessions Judge (F.T.C.), Balangir at Patnagarh in Sessions Case No.176/69 of 2009 arising out of G.R. Case No.153 of 2009 corresponding to Khaprakhil P.S. Case No.44 of 2009 of the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Patnagarh.

(2.) Prosecution Case:-

(3.) In course of investigation, the Investigating Officer (I.O.-P.W.20) examined the Informant (P.W.11) and recorded his statements under Sec. 161 of Cr.P.C. Having visited the spot, the I.O. (P.W.20) prepared the spot map (Ext.14). He (P.W.20) held the inquest over the dead body of Padma and prepared the report (Ext.1) and sent the same for post mortem examination by issuing necessary requisition. The I.O. (P.W.20) seized sample earth, blood stained earth and the weapon, i.e., kitchen knife (Panikhi) from the spot under seizure list (Ext.2). The wearing apparels of the deceased were seized under seizure list (Ext.3).