TURA MUNDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal is directed against the conviction and sentence passed by the learned Sessions Judge, Keonjhar in S.T. Case No. 114/92 whereby and whereunder the appellant has been sentenced to undergo imprisonment for life.

(2.) The brevity of the prosecution story is as follows:

(3.) The defence plea of the appellant in the trial Court was one of denial of the occurrence and claimed that a false case has been foisted against him.