MINJA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant is convicted for offences under Ss. 364, 302, 201 and 379 of the Indian Penal Code (IPC) by the learned Additional Sessions Judge, Bhubaneswar in Criminal Trial No.79 of 2011 and sentenced to undergo imprisonment for life along-with imprisonment for different terms in connection with Balipatna P.S. Case No.93 dtd. 10/7/2010 corresponding to G.R. Case No.587 of 2010.

(2.) The Appellant along with five others were prosecuted for commission of offences under Ss. 364/302/379/411/34 read with Sec. 120-B of the I.P.C. Except the Appellant, other four co- accused persons were acquitted from the charges.

(3.) The deceased namely Tutu @ Prasant Pradhan and the Appellant were working at Kerala. They were involved in labour contract deals to arrange labourers to work at Kerala. The Appellant was working as the Manager along with P.W.19 under the deceased. He had earlier requested the deceased to make him a partner. But the deceased did not heed to the same. The deceased belong to the village Kanapur under Nimapara P.S. and the Appellant belong to the village Sagada-Deuli under the same P.S.