BHUA ALIAS BIJAY MURMU Vs. STATE OF ORISSA

JUDGEMENT

(1.) BOTH the aforesaid appeals are directed against the Judgment and order of conviction and sentence dated 14:12.2000 passed by the Assistant Sessions Judge, Udala in S.T. Case No. 8/65 of 2000. Therefore, they were heard together and are disposed of by this common Judgment.

(2.) THE prosecution case in brief is that on 04.10.1999 evening the informant Ramesh Murmu (P.W.4) finding his minor daughter absent in his house searched for her and being unsuccessful lodged an information before O.I.C., Kaptipada P.S. on 13.10.1999. On receipt of such information, the O.I.C registered a case and rescued the victim along with accused Bijay from the house of one Bhagaban % Majhi of Srikanthapur under Balasore town police station, seized their wearing apparels, sent them for medical examination, arrested the accused Bijay and forwarded him in Court. After closure investigation, the O.I.C. submitted final form against the accused -Appellants under Sections 376/366/114 IPC.'

(3.) IN order to prove its case, the prosecution examined as many as 13 witnesses including the prosecutrix and the doctor and proved eleven exhibits in evidence. The Appellants examined none in support of their plea.