PARSURAM KISAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant, by filing this Appeal, has assailed the judgment of conviction and order of sentence dtd. 25/10/2011 passed by the learned Ad hoc Additional Sessions Judge (F.T.C), Jharsuguda in S.T. Case No.60/68 of 2010 arising out of G.R Case No.43 of 2010, corresponding to Badmal P.S. Case No.8 of 2010 of the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Jharsuguda.

(2.) PROSECUTION CASE:-

(3.) In course of investigation, the Investigating Officer (I.O.- P.W.17) examined the informant (P.W.5). He (P.W.17), having visited the spot, held inquest over the dead body of the deceased and prepared the report to that effect (Ext.2). The dead body of the deceased was sent for post mortem examination by issuing necessary requisition. He (P.W.17) seized one iron pipe from the house of the accused under seizure list (Ext.11). The wearing apparels of the accused were also seizeds under seizure list (Ext.12). The seized incriminating article were sent for chemical examination through Court. On completion of the investigation the I.O (P.W.17) submitted the Final Form placing this accused to face the trial under Sec. 302 of the IPC.