MD. UMER Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE accused in Sessions Trial No. 259/7 of 1993 -94 of the Court of Additional Sessions Judge, Rourkela has assailed in this appeal the validity, legality and propriety of the order of his conviction under Section 302 of the Indian Penal Code (in short. "IPC") and sentence of imprisonment for life.

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

(3.) LEARNED Additional Sessions Judge on brief resume of the evidence, namely, P.Ws. 3 and 4. Accordingly, he recorded an order of conviction under Section 302, IPC against the Appellant and sentenced him to undergo imprisonment for life.