STATE OF ORISSA Vs. KULSIKA KISANAN @ KISAN MAJHI

JUDGEMENT

(1.) This is a Government Appeal in which the order of acquittal under Section 302 of Indian Penal Code passed by the learned Additional Sessions Judge, Jeypore has been assailed.

(2.) The skeletal picture of the prosecution story as depicted in the judgment is as follows:

(3.) The learned trial Court on a detailed discussion of the evidence of P.W. 1, who was a linchpin for the prosecution, felt unsafe to place implicit reliance on his testimony as a sequel of which the respondent was acquitted of all the charges.