M. ADI NARAYAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The order of conviction and sentence passed by the learned Additional Sessions Judge, Paralakhemundi in Sessions Case No. 9 of 1993/ Sessions Case No. 51 of 1993 (G.D.C.) directing the Appellant to undergo imprisonment for life has been challenged in this appeal.

(2.) The brevity of the prosecution story narrated in the trial Court's judgment is as follows:

(3.) The defence plea was one of denial of the incident. The Appellant claimed to have been falsely implicated.