SADAN GOUDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant-Sadan Gouda has preferred this Jail Criminal Appeal challenging the judgment and order dated 12.10.2004 passed in Sessions Case No.17 of 2002 by the learned Addl. Sessions Judge, Nabarangapur convicting him under Section 302 IPC and sentencing him to undergo imprisonment for life.

(2.) The case of the prosecution as revealed from the F.I.R. (Ext.2) is as follows:-

(3.) Prosecution in order to bring home the charges, examined as many as 13 witnesses and exhibited 11 documents. P.W.4 is the informant and P.W.1 happens to be the brother of P.W.4 and nephew of the appellant. P.Ws.2,6,8,9 and 10 are the co-villagers. P.W.3 is the sister-in-law of the appellant. P.Ws.5 and 11 are the sons of the appellant. P.W.7 is the father of the appellant. P.W.12 is the I.O. P.W.13 is the doctor who conducted autopsy. As indicated in the judgment, five material objects were admitted to the evidence.