STATE OF ORISSA Vs. UPENDRA PRADHAN

JUDGEMENT

(1.) HEARD argument from the parties, hearing is concluded and the judgment is as follows,

(2.) THIS Government Appeal is directed against the order of acquittal granted to the sole Respondent Upendra Pradhan in the judgment passed on 03.12.1994 by learned Addl. Sessions Judge, Sambalpur in S.T. Case No. 28/7 of 1994.

(3.) IN course of the investigation, accused Rabindra made confession before the Judicial Magistrate First Class (P.W.15) and that confessional statement was marked as Ext.23. The post -mortem reports of deceased Sanjib, Pravasini and Rajib are respectively marked as Exts.15, 9 and 10. No document or Material Object was produced from the side of the defence.