MADHU RANA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant has been convicted under Section 302 of the Indian Penal Code, (in short, 'the Code') and sentenced to suffer imprisonment for life for having committed murder of his elder brother Subal Rana (hereinafter referred to as "deceased").

(2.) THE case of the prosecution as emerges from the F.I.R. and the evidence on record is as follows :

(3.) THE information lodged by Gramarakhi on 2 -5 -1994 was treated as an F.I.R. and the case under Section 302, I. P. C. was initiated.