LADGA MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is an appeal challenging the judgment dated 22.6.1994 passed by Shri P. N. Patnaik, Sessions Judge, Kalahandi -Nuapada, Bhawanipatna in Sessions Case No. 63 of 1993 convicting the appellant (hereinafter referred to as "the accused" under Section 302 of the Indian Penal Code (hereinafter referred to as "IPC") and sentencing him to undergo rigorous imprisonment for life for alleged commission of murder of one Ratha Majhi of village Bankakunduru under Lanjigarh police station in the district of Kalahandion 26.7.1993.

(2.) THE facts leading to the prosecution case are as follows :

(3.) SHRI N. P. Patnaik, learned counsel for the accused, and Shri R. N, Acharya, learned Addl. Govt. Advocate for the State, were heard at length.