STATE OF ORISSA Vs. JUDHISTIR MAJHI

JUDGEMENT

(1.) HEARD the parties and the judgment is as follows :

(2.) ORDER of acquittal from the charge under Section 302/34 I.P.C. in favour of the Respondents in Sessions Trial No.12 of 1988 of the Court of Sessions Judge, Keonjhar is under challenge.

(3.) TO substantiate the charge, prosecution relied on the evidence of 13 witnesses. Amongst them, Dr. P. K. Baral (P.W.9) is the Medical Officer, who conducted the Post -mortem examination and proved the Post -mortem report, Ext.10 and his opinion reports, Exts.11 and 12. Mitu Munda (P.W.13) and Ratnakar Mohant (P.W.2) have been cited as eye -witnesses to the occurrence.