STATE OF ORISSA Vs. NARI SINGH

JUDGEMENT

(1.) THE judgment dated 6th July, 1996 passed by learned Addl. Sessions Judge, Jajpur acquitting the accused from the charge under Section 302 read with 34 of the Indian Penal Code in S.T. No. 521/1 of 1995 is assailed by the State of Orissa in this Government Appeal.

(2.) ON the basis of an F.I.R. lodged by Puma Chandra Mallik (P.W.1), G.R. Case No. 694/1995 was registered in the Court of learned S.D.J.M., Jajpur. In the F.I.R., it was alleged that the Respondent Nari Singh and his son Babaji Singh assaulted Maguni (deceased) by means of a farsa, consequently he sustained grievous injuries and succumbed to the same.

(3.) TO establish their case against accused Nari, the prosecution got examined fourteen witnesses and exhibited several documents.