(1.) BY the judgment and order dated 10.4.2002 passed by the learned Additional Sessions Judge, Sonepur in S.C.No.84/92 of 2001 the appellant has been convicted and sentenced to undergo imprisonment for life under section 302 of the I.P.C. for having committed murder of deceased Padulochan.
(2.) PROSECUTION case in brief is as follows:
(3.) APPELLANT took the plea of denial.