(1.) THE Appellant having been convicted for commission of offence under Section 302 I.P.C. and sentenced to imprisonment for life and to pay a fine of Rs. 200/ - in default to undergo R.I. for one month by the learned Ad hoc Additional District and Sessions Judge, Fast Track Court, Rourkela in S.T. Case No. 272/6/9/2000 -02, has preferred this appeal from jail.
(2.) THE case of the prosecution is that on 12.06.2000 early morning the deceased was carrying compost to his land along with his nine years old son. The Appellant came to the land and assaulted the deceased by a Kodal for which the latter fell down on the ridge. The Appellant also gave successive blows to the deceased by the said kodala, as a result of which he died at the spot. The matter was reported to the police, who investigated into the case and on completion of investigation filed charge sheet against the accused -Appellant under Section 302 I.P.C.
(3.) IN order to prove its case, prosecution examined as many as seven witnesses including the doctor and I.O. and exhibited eleven documents. Defence examined two witnesses on its behalf.