STATE OF ORISSA Vs. SAHADEB PUJHARI

JUDGEMENT

(1.) This appeal is directed against the judgment passed by the Assistant Sessions Judge, Gunupur, in Sessions Case No. 3/84. acquitting the respondent of the charges u/ss.304/326 of the Indian Penal Code and section 25(1)(b) of the Arms Act and for enhancement of the sentence imposed for his conviction under section 25(1)(a) of the Arms Act

(2.) The prosecution case, in brief is as follows:

(3.) The respondent totally denied the allegations.