PRADIP KUMAR BHOI Vs. STATE

JUDGEMENT

(1.) THIS appeal at the instance of two appellants, namely, appellant No.1 Pradip Kumar Bhoi and appellant No.2 Ranjit Kumar Bhoi is directed against the judgment dated 1.7.1987 passed by the learned Sessions Judge, Phulbani in Sessions Case No.11 of 1987 convicting the appellant No.1 under Section 307 I.P.C. and appellant No.2 under Section 307/34 I.P.C. and sentencing each of them thereunder to suffer R.I. for seven years.

(2.) PROSECUTION case mainly rests on the evidence of P.Ws. 2 and 3 being the eye witnesses of the occurrence and evidence of P.W.1 Dr. Bhagaban Dixit who examined the injured P.W.2 and treated his injuries.

(3.) THE next important witness is P.W.1 Dr. Bhagaban Dixit. In his evidence, P.W.1 stated that on 15.10.1986 as Medical Officer in -charge of Tikabali Primary Health Centre, he had to examine the injured. On examination, this witness found the following injuries on the person of P.W.2 -