MANA MADI Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD . The judgment is as follows.

(2.) APPELLANT challenges the order of his conviction under Section 302 Indian Penal Code and sentence of imprisonment for life imposed by Learned Sessions Judge, Koraput, Jeypore/Malkangiri in Sessions Case No. 150 of 1996 which was disposed of on 29.03.1997.

(3.) ON assessment of the evidence of P.W.7, the Trial Court recorded a categorical finding that the two bruises; one on the right side of the forehead just above the eyebrow and the second on the right side of face just behind the canthus of eye with corresponding internal injuries are sufficient in ordinary course of nature to cause death of the deceased and therefore the deceased suffered a homicidal death. That evidence of P.W.7 and the findings of the Court below are not under challenge before us. Notwithstanding that, on reappreciation of the evidence on record and the findings recorded by the Trial Court, we do not find anything to interfere with the conclusion of the Trial Court regarding homicidal death of the deceased. That finding of the Trial Court is thus approved.