SANYASHI HARIJAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE Appellant was prosecuted for commission of two ghastly murders of Khagapati Paik and Sukadei (the latter was none other than his own wife).

(2.) THE horrendous picture as revealed from the trial Courts judgment is as follows:

(3.) THE plea of the Appellant in the lower Court was one of complete denial of the occurrence and his false implication in the case.