RAMESWAR BADI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant faced trial in the Court of learned Sessions Judge, Sundargarh in Sessions Trial No. 103 of 2001 for offence punishable under Section 302 IPC for committing murder of his co -villager Jaganath Gardia (hereafter "the deceased") on 6.11.2000 at about 8 p.m. by means of an axe. The learned trial Court vide impugned judgment and order dated 2.8.2004 held the appellant guilty under Section 302 IPC and accordingly convicted him of such offence and sentenced to undergo imprisonment for life.

(2.) ON 7.11.2000 at 1.00 a.m. P.W. 1 Narayan Deuria appeared before the Inspector -in -charge of Rajgangpur police station along with his co -villager Butia Ekka and orally reported about the incident which was reduced into writing and treated as FIR.

(3.) IN order to prove its case, the prosecution examined twelve witnesses.