LAPA PURTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellants, in the above noted three Appeals, have faced the trial in the Court of the learned Additional Sessions Judge, Rairanghpur in S.T. Case No.48 of 2010 (G.R. Case No.34 of 2010) arising out of G.R. Case No.34 of 2010, T.C. No.465 of 2010 corresponding to Jamda P.S. Case No.4 of 2010 on the file of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Rairangpur standing charged for commission of the offence under Sec. 341/342/302/201/34 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Prosecution Case:-

(3.) In course of investigation, the Investigating Officer (I.O.-P.W.7) examined the Informant (P.W.2). He having visited the spot, prepared the spot map (Ext.2). Thereafter, he (P.W.7) apprehended the accused persons and forwarded them in custody to Court. On completion of the investigation, the I.O. (P.W.7) submitted the Final Form placing these accused persons to face the Trial for commission of the offense under Sec. 341/342/302/201/34 of the IPC.