SANATAN SARANGI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant by filing this appeal has assailed the judgment of conviction and order of sentence dated 20.07.1990 passed by the learned Addl. Sessions Judge, Bhadrak in S.T. Case No. 32/94 of 1989.

(2.) Prosecution case in short is that on 01.03.1989 around 2.00 pm, the informant who was the Principal of Saheed Smruti College, Iram was sitting in his office, when accused persons namely, Kata Chandra Behera and Prafulla Kumar Biswal entered inside the room with some students as named. It is said that then they asked for Admit Cards. When the informant was giving the Admit Cards, the accused persons forcibly took to him to the Jeep bearing registration No. OIX-4646 which was standing outside. They tried to snatch away the Admit Cards from him. At this hour, the Headmaster of Saheed Smruti School came to the spot and wanted to ascertain the reason for the occurrence which was going on. The informant then came down and started talking with him. It is stated that at that point of time, the students came running to the Headmaster and abused him in filthy languages, when the Jeep which was facing towards village "Padhua" was given a turn by its driver. The students then threatened the Headmaster and so saying they dragged the informant to the Jeep. The Headmaster had then came closer to the Jeep. It is stated that the students sitting in the Jeep started abusing him and told him to see after their return. The Headmaster then asked the driver to detain the vehicle by coming to stand in front of the Jeep and know as to why the students were abusing. It is alleged that at that time, accused Kata Chandra Behera and Prafulla Kumar Biswal sitting in the Jeep told the driver-Sanatan to drive the Jeep and run over the deceased. The driver acting upon the direction of those two accused persons drove the vehicle at a high speed. Because of such driving, the Jeep ran over the Headmaster which has ultimately led to his death.

(3.) The informant rushed to Basudevpur Hospital and saw the Headmaster lying in a critical condition with multiple injuries and blood oozing out of his mouth. It is further stated that accused persons- Kata Chandra Behera and Prafulla Kumar Biswal had so directed the driver to drive the vehicle solely with an intention to kill the Headmaster.