LADA HANSDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal assails the order of conviction and sentence passed by the learned Sessions Judge, Mayurbhanj, Baripada under Sec. 302, IPC in S.T. Case No. 201 of 1993 directing the appellant to undergo imprisonment for life.

(2.) The skeletal picture of the prosecution story as narrated in course of trial is as follows:

(3.) The plea of the appellant was ore of denial of occurrence and also claimed to have been falsely implicated in this case.