PANGI JOGI NAIK Vs. STATE

JUDGEMENT

(1.) PANGI Jogi Naik and Pangi Bisu Naik, who are both brothers were convicted on a charge of murder of Pangi Krishna and his wife Pangi Muthei on the night of 16th september 1963, and sentenced to death by the learned Sessions Judge of koraput.

(2.) THE motive for the murder is said to be hostility due to some land dispute between the parties. The weapon used for committing the murder is said to be tangia (M O I) which caused an incised punctured wound. The tangia was found to be stained with human blood, according to the Serologist's report.

(3.) THE accused persons (appellants) totally denied their complicity in the crime ; their case is that due to previous enmity they have been falsely implicated in this case.