SUKCHEN ALIAS SUKDEO SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE Petitioner who has been convicted under Section 324 of the Indian Penal Code and sentenced to undergo R.I. for one year has filed the is revision challenging the judgment and order of conviction passed by the Courts below.

(2.) THE prosecution case in short is:

(3.) THE prosecution examined as many as six witnesses including the injured and two eye witnesses in support of the prosecution case. Although the accused was charged under Section 307, I.P.C. both the Courts found that the charged under Section 307, I.P.C. was not established but convicted the accused under Section 324, I.P.C.