PRABHUDAYA HARIJAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal by the sole appellant, is directed against an order of conviction in a charge under Sections 302 and 323, I.P.C., passed by the learned Sessions Judge. Kalachandi (Bhawanipatna) in S.C.No. 29 of 1992 for having caused the murder of one Sukru Jani (hereinafter referred to as "the deceased") and simple hurt to one Laka Dei, wife of the deceased. The learned trial Judge sentenced him to suffer rigorous imprisonment for life and also rigorous imprisonment for six months with a direction to run the sentences concurrently.

(2.) Tersely put, the prosecution case against the appellant (hereinafter referred to as "the accused") is as under :-

(3.) The accused pleaded innocence. Prosecution's allegation in toto has been denied by the defence. False implication of the accused in the case is also the defence plea.