JASOBANTA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present criminal appeal challenges the final judgment and order dtd. 17/7/2014, passed by the Orissa High Court, Cuttack ("High Court" for short), in Jail Criminal Appeal No. 213 of 2000. Vide the impugned judgment, the High Court affirmed the judgment dtd. 26/8/2000, passed by the Sessions Judge, Dhenkanal ("Trial Court" for short) in Sessions Trial No. 2-A of 1989, whereby the appellant was convicted under Sec. 302 of the Indian Penal Code, 1860 ("IPC" for short) and sentenced to imprisonment for life.

(2.) The facts, in brief, leading to the present appeal, are as follows:

(3.) We have heard Shri T.N. Tripathi, learned counsel for the appellant and Shri Suvendu Suvasis Dash, learned counsel for the respondent-State.