RUDRA PATRA Vs. STATE

JUDGEMENT

(1.) The appellant has challenged the judgment dated 5-9-1996 passed by Shri G. C. Mohanty, Sessions Judge, Keonjhar in Sessions Trial No. 112 of 1993 convicting him under Section 304, Part-I of the Indian Penal Code (for short 'IPC') and sentencing him to undergo rigorous imprisonment for seven years and acquitting him of the charge under Section 302, IPC.

(2.) Prosecution case runs as follows :

(3.) The plea of defence is one of complete denial.