BASANT NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE order of conviction and sentence' passed against the Appellant under Section 302 of the Indian Penal Code by the learned Addl. Sessions Judge. Khurda in S.T. Case No. 18/37/446 of 1995/94 has been assailed in this appeal.

(2.) THE brief history of the prosecution case is as follows:

(3.) THE case entirely depends upon circumstantial evidence, since no direct evidence is available to bring home the charge to the accused.