KABI DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE judgment and order of conviction dated 23.3.2000 passed by learned Sessions Judge, Khurda -Bhubaneswar convicting the Appellant under Section 302 I.P.C. and sentencing him to undergo R.I. for life in S.T. Case No. 88/1999 is assailed in this Criminal Appeal.

(2.) BEREFT of unnecessary details, the prosecution case in short is that:

(3.) HE lodged an F.I.R. (Ext.1) at Khandagiri Police Station setting police action into motion. The Officer -in -charge registered Khandagiri P.S. Case No. 212, conducted investigation, examined witnesses, made inquest, sent the dead body for post mortem, arrested the accused and submitted charge sheet in G.R. Case No. 2384/1998 of the court of learned S.D.J.M, Bhubaneswar. Learned S.D.J.M. after due application of mind and on being satisfied that a prima facie case was made out, took cognizance of the offence and committed the case for trial to the court of Session.