CHITTARANJAN ROUTRAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant by presenting this Appeal from inside the jail custody has challenged the judgment of conviction and order of sentence dated 29.10.2011 passed by the learned Ad hoc Additional Sessions Judge, FTC, Nayagarh in S.T. Case No. 24/33 of 2011.

(2.) Prosecution case runs as under:-

(3.) The Trial Court on analysis of evidence on record and upon their evaluation has found the accused guilty for offence as indicated above and he has been sentenced as aforenoted.