PRAKASH MISRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE conviction and sentence passed by the learned Sessions Judge, Sambalpur in ST. No. 167 of 1994 under Section 302; I.P.C. directing the Appellant to undergo imprisonment for life has been assailed in this behalf;

(2.) THE brevity of the prosecution story as unraveled from the judgment of the learned Court below is as follows:

(3.) THE plea of the defence was a complete denial of the occurrence, and the accused claimed to have been falsely implicated in this case out of previous enmity.