KONDAGIRI DANGEYA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant having faced the Trial in the court of learned Sessions Judge, Koraput in C.T. Case No. 196 of 2003 for commission of offence under section 302 of the Indian Penal Code (for short, the IPC ), has been convicted thereunder and sentenced to undergo imprisonment for life.

(2.) Facts as are necessary run as under:-

(3.) The Trial Court placing the reliance upon the evidence of P.W. 3, further receiving corroboration from other material including medical evidence has held the Appellant guilty of murder.