PARAMESWAR NAIK @ GUNARU NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is. directed against the judgment and order dated 19.10.2001 passed by learned Additional Sessions Judge, Sonepur in Sessions Case No.54/32 of 2000 convicting and sentencing the appellant to undergo imprisonment for life under Section 302 of the Indian Penal Code (For short 'the I.P.C.') for having committed murder of deceased Dhanu @ Dheneswar Naik.

(2.) APPELLANT is deceased's brother. P. W.4 is deceased's father. P.Ws. 3 and 5 are deceased's son and daughter respectively. Occurrence took place in between 11 P.M. and mid night on 11.5.2000.

(3.) APPELLANT took the plea of denial.