STATE Vs. JAHARLAL DAS

JUDGEMENT

(1.) THE reference under Section 366 of the Code of Criminal Procedure made by the Sessions Judge, Mayurbhanj for confirmation and the appeal arise from conviction of the accused Appellant under Section 376 and Section 302 of the Indian Penal Code and the sentence of 7 years imprisonment imposed for conviction under the former Section and the sentence of death for commission of offence under -the latter.

(2.) THE facts are short and in brief may be stated thus:

(3.) JAHAR while admitting the prosecution story that he visited the house of Nandia 011 the occasion of the 10th day celebration of his daughter and christened the girl as Pravati etc., denied to have visited on the second occasion, i.e., on the date of occurrence. He, however, admitted that his dhoti and, underwear were stained with blood coming out of his gums. He denied all other allegations.