RASANANDA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal assails the order of conviction and sentence passed by the learned Sessions Judge, Dhenkanal in S.T. Case No. 156 of 1992 under Ss. 302 and 323, IPC whereby the appellant was directed to (sic) rigorous imprisonment for life.

(2.) The brevity of the prosecution story as depicted by the prosecution in course of trial is as follows:

(3.) The plea of the appellant in the trial Court was complete denial of the occurrence and he claimed to have been falsely implicated.