TILAK PUTIA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 12.06.1995 passed by the learned Sessions Judge, Koraput at Jeypore, in Sessions Case No. 17 of 1994. whereby the Appellant has been convicted under Section 302 of the Indian Penal Code (for short "IPC") for committing the murder of his brother Samaru Putia and sentenced to undergo imprisonment for life.

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

(3.) ALTOGETHER , nine witnesses were examined by the prosecution to bring home the charge to the Appellant. P.W.1 was the informant and the wife of the deceased.