BISHNU ORAM Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE sole accused -appellant in S.T. No. 93 of 1994 has assailed the order of conviction and sentence under Section 302, I.P.C. passed by the learned Sessions Judge, Sundargarh directing the appellant to undergo imprisonment for life.

(2.) THE outline of the prosecution story as depicted in the judgment of the trial Court is as follows :

(3.) TURNING to the evidence of P.W.2, another comment has been made that she did not utter a word by stating the presence of P.W.3, nor P.W.3 narrated her presence. On a close reading of the evidence of P.W.2 it appeared that no question was put to her by suggesting whether P.W.3 was also present. In the aforesaid premises since the evidence of P.W.2 is clear, cogent, credible, trustworthy and natural, therefore there is no reason to reject her evidence.