RAGHUNATH Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this appeal, the sole appellant-Raghunath @ Palu Tudu assailed his conviction for commission of murder of two persons in evening of 29.07.2007 in village-Siripur. He has been convicted under Section 302 of the Indian Penal Code, 1860 (hereinafter referred to as "Penal Code" for brevity) by the Sessions Judge, Keonjhar and sentenced to undergo imprisonment for life vide judgment dated 24.01.2009 in Sessions Trial No. 27/2008.

(2.) The case of the prosecution in short is that the appellant at about 7 p.m. on 29.09.2007 entered into the house of Karmi Tudu and Pana Tudu of village-Siripur and assaulted them by a knife. As a result of assault, Karmi Tudu died at the spot with a pool of blood and Pana Tudu struggle for his life having sustained severe bleeding injuries. She was taken to hospital, but on the way, she died. Informant Nabin Chandra Soren lodged F.I.R. The police thereafter, took up investigation and after taking all necessary steps for investigation submitted charge sheet against the appellant under Section 302 of the Indian Penal Code.

(3.) The defence took a plea of complete denial.