NARASINGH PARIJA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal has been directed against the judgment passed by the learned Additional Sessions Judge, Jeypore in Sessions Case No 2 of 1994 convicting the Appellant under Section 302 of the Indian Penal Code, in short, IPC and sentencing him to undergo imprisonment for life.

(2.) BRIEF narration of the prosecution case, stated in the F.I.P. is as follows:

(3.) THE death of the deceased Dambaru Muduli is not in dispute. P.W.7, the Medical Officer who conducted autopsy found the following external and internal injuries on the dead body of Dambaru Muduli.