- (1.) The accused appeals.
(2.) The appellant, Pradip Tirkey, was accused of murdering Charia Orain (D-1) and Somi Orain (D-2) at 4.00 p.m. on 16.4.1997. The trial Judge framed a charge against him under Section 302 of the Indian Penal Code. He found him guilty and sentenced him to imprisonment for life. This appeal is against the said conviction and sentence.
(3.) The case of the prosecution is as follows : At 4.00 p.m. on 16.4.1997, the appellant, Pradip Tirkey, started assaulting the deceased Charia Orain with Katta. This was witnessed by PW 1, Prabhu Oraon, as well as by PW 4, Chandramani Orain, who is the wife of PW 1, Somi Orain, D-2, also saw the appellant attacking the deceased. She raised alarm and questioned the appellant, PW 1 went to the scene to prevent the appellant from attacking D-1 but the appellant chased him and in order to prevent him from attacking, PW 1 threw a piece of wood at him. The appellant thereafter started attacking Somi Orain (D-2) with the same weapon. D-l died at the spot and D-2, on receiving injuries at the hands of the appellant, fell down. The appellant went away from the place. The occurrence was witnessed by PW 1, Prabhu Oraon, PW 4, Chandramani Orain, the wife of PW 1, and PW 5, Koka Oraon, D-2 was removed to the hospital but on the way she died. Fardbeyan, Ext. 1, was given by PW 1 at about 6.30 p.m. at the police station. It was registered as a crime. After the registration of crime, investigation was taken up by PW 8, Niranjan Kumar Ghosh, who conducted inquest over the two dead bodies. Ext. 4 and Ext. 3 are inquest reports respectively, in respect of D-1 and D-2. After the inquest, the dead bodies were sent to the hospital with a requisition, requesting the doctor to conduct autopsy.;