BHALU @ HADI @ HADIBANDHU MUNDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Jail Criminal Appeal is directed against the judgment dated 13.4.2005 passed by the learned Adhoc Addl. Sessions Judge, Fast Track Court, Keonjhar in S.T. Case No. 172/4 of 2004/05 convicting the appellant for commission of offence under Section 302 of the Indian Penal Code and sentencing him to undergo imprisonment for life.

(2.) The F.I.R. story run as under:-

(3.) The prosecution to bring home the charge against the appellant relied on the F.I.R. and to prove its case examined as many as six witnesses. Out of them, P.W.1 is the wife of the deceased. P.W.2 is an eye witness. P.W.3 is a witness to the seizure. P.W.4 is a post occurrence witness. P.W.5 is the doctor who conducted the post mortem examination of the deceased on police requisition. P.W.6 is the O.I.C., Telkoi Police Station who submitted charge sheet.