STATE OF ORISSA Vs. ARJUN TELI

JUDGEMENT

(1.) The learned Additional Sessions Judge, Kuchinda having found the accused guilty of offences under Sections 302/376/511 of the I.P.C. and sentencing him to death under Section 302 of the I.P.C. and rigorous imprisonment for ten years and fine of Rs. 10,000/-, in default, further rigorous imprisonment for one year under Sections 376/511 of the I.P.C. has submitted the proceedings in S.T. Case No. 3 of 2009 of his Court for confirmation. The convict has also filed Criminal Appeal No. 133 of 2010 challenging the aforesaid order of conviction and sentence. Therefore, both the Death Reference and the criminal appeal were heard together and being disposed of by this common judgment.

(2.) The prosecution case is depicted as under:

(3.) The plea of the accused is one of denial simplicitor.