SANTANU NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant stood prosecuted for the commission of murder of one Sulochana Naik along with other two accused namely Sudaya Naik (since acquitted) and Narayan Naik punishable under Section 302/34, IPC.

(2.) THE prosecution story as unfolded in course of trial is as follows :

(3.) THE defence plea in the trial Court was one of complete denial of the occurrence and the appellant had claimed to have been falsely implicated in this case.