SAMARENDRA BISWAL @ AKHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Mahatma Gandhi, the father of the nation has once said, "The future of India lies in its villages. Let the villages of the future live in our imagination, so that we might one day come to live with them." There was a time when village life was so simple, peaceful and calm. With modernisation and passage of time, the villages have turned to be jungle of dirty politics. There are people living in such places who can go to any extent in committing crimes for the sake of their political parties and on the instruction of their devil leaders forgetting all ethics of life.

(2.) This case presents a pre-planned, cold-blooded and dastardly murder of Salman Rout (hereafter 'the deceased') of village Tarava Majhi Sahi under Sadar police station of Dhenkanal district due to political rivalry and village groupism. On the first information report of Bikram Keshari Mallik, the law was set into motion. Though the case was initially investigated by a Sub-Inspector of Dhenkanal Sadar police station and then by S.D.P.O., Sadar, Dhenkanal but subsequently as per the orders of the State Government, investigation of the case was transferred to CID, Crime Branch.

(3.) The case relates to Dhenkanal Sadar P.S. Case No.47 of 2017 (Cuttack CID P.S. Case No.04 of 2017) corresponding to G.R. Case No.128 of 2017 pending in the Court of learned S.D.J.M., Dhenkanal in which charge sheet has been submitted under sections 302/307/323/294/506/ 120-B/34 of the Indian Penal Code and sections 25 and 27 of the Arms Act.