BABU HEMBRAM 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. 29/11/2017 passed by the learned 1st Additional Sessions Judge, Baripada, District-Mayurbhanj in S.T. Case No.19/79 of 2013 arising out of G.R. Case No.236 of 2012 (C.T. No.946 of 12) corresponding to Udala P.S. Case No.80 of 2012 in the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Udala.

(2.) PROSECUTION CASE:-

(3.) The Investigating Officer (I.O.-P.W.16), in course of the investigation, examined the Informant (P.W.6). He (P.W.16), having proceeded to the spot at night, could not make the spot visit for which he waited there and intimated about the incident to the Superintendent of Police, Mayurbhanj and sent a requisition to the scientific team for collection of clues. He (P.W.16) visited the along with the Informant (P.W.6) and prepared the spot map (Ext.17). Thereafter, the I.O. (P.W.16) held inquest over the dead body of Gurva and prepared the report to that effect (Ext.1). The I.O. (P.W.16) sent the dead body of Guruva for post mortem examination by issuing necessary requisition. The I.O. (P.W.16) seized the sample earth, blood stained earth and blood sample under seizure list (Ext.2). Thereafter, the I.O. (P.W.16) arrested the accused Badhu Hembrarm, who confessed his guilt.