BANGALI BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment dated 21.6.1999 passed by the leaned Sessions Judge, Keonjhar in Sessions Trial Case No. 93 of 1997 in 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 prosecution case in short fact is that:-

(3.) Prosecution has examined as many as ten witnesses to prove its case. Out of which, P.W.1 is the doctor who conducted postmortem examination of the deceased. P.W.3 is the doctor who collected the nail clippings of the accused. P.W.2 Chakradhar Barik, the uterine brother of the accused. P.Ws. 4 and 5 are eye witnesses to the occurrence. P.W.6 is a post occurrence witness. P.W.7 is the scribe of the F.I.R.(Ext.6) and a witness to the inquest. P.W.8 who is a seizure witness to the seizure of articles like blood stained earth, burnt ashes, date-palm mattress from the spot and proves the seizure list vide Ext. 8,9, and 10. P.W.9 is a witness to the leading to recovery and seizure of Tangia (M.O.I) at the instance of the accused. P.W.10 is the Investigating Officer.