PARAMANDA MALLICK Vs. STATE

JUDGEMENT

(1.) THIS is an appeal against the judgment dated 16.11.1994 passed by Shri P. B. Patnaik, Additional Sessions Judge, Jajpur, in Sessions Trial No. 50/9 of 1994 convicting the appellant (hereinafter referred to as 'the accused') under Sections 302 and 307 of the Indian Penat Code (hereinafter referred to as 'IPC') and sentencing him to undergo rigorous imprisonment for life and rigorous imprisonment for seven years respectively directing that both the sentences will run concurrently.

(2.) THE facts leading to this appeal are as follows :

(3.) PLACING reliance on the medical evidence as well as the ocular testimony of the prosecution witnesses, the learned Addl. Sessions Judge found the accused guilty and convicted him under Section 302 and 307 IPC.