PRAVAKAR KANDI AND ANOTHER Vs. STATE OF ORISSA

JUDGEMENT

(1.) The allegations are convicted under Sections 302/34 IPC and have been sentenced to undergo imprisonment for life in S.T. Case No. 17/433 of 1996 and S.T. Case No. 19/518 of 1996 of the Court of learned 2nd "Additional Sessions Judge, Puri.

(2.) Prosecution case, as revealed from FIR, briefly stated as follows:

(3.) During investigation, P.W. 15 visited the spot, held inquest over the dead body of the deceased-Nalini, prepared inquest report (Ext.1) and sent the dead body for post-mortem examination. P.W. 15 also seized some blood stained earth and sample earth from the spot, vide Ext. 12. He also seized a knife (M.O.I.) with blood stain marks from the spot, vide Ext.4. Some documents were also produced by the informant before the I.O.-, which were seized, vide Ext.9. The wearing apparels of the deceased were seized, vide Ext.8 on being produced by the escort party. As the appellant No.2 had also received injuries, she was sent to Gop Hospital for medical examination on 07.05.1996, vide Ext. 10/2 (requisition). I.O.-P.W.-15 arrested the accused persons including the appellants and forwarded them to the Court on 10.05.1996. After completion of the investigation. P.W.15 submitted charge-sheet against all the accused persons under Sections 498-A, 304-B, 302 and 34 IPC read with Section 4 of the D.P. Act. On the basis of the FIR, G.R. Case No. 230 of 1996 was registered on the file of J.M.F.C., Nimapara and on being committed to the Court of Sessions, S.T. Case Nos. 17/433 of 1996 and 19/518 of 1996 were registered on the file of Sessions Judge, Puri. On transfer, learned 2nd Additional Sessions Judge, Puri tried the Sessions cases.