BHRAMARA SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal from jail is directed against the judgment and order dated 31.3.2003 passed by learned Second Additional Sessions Judge, Berhampur in S.C. No.5 of 2001 (S.C. No.447 of 2000 -GDC) convicting and sentencing the appellant to undergo imprisonment for life under Section 302 of the Indian Penal Code (for short 'the I.P.C.) for commission of murder of deceased Gandu Swain. Appellant has also been convicted under Section 324 of the I.P.C. for voluntarily causing hurt by sharp cutting weapon to P.W.7 Sajani Swain, but no separate sentence has been awarded for the same.

(2.) APPELLANT and informant P.W.1 are deceaseds sons. P.W.2 is deceaseds first wife and mother of appellant and P.W.1. P.W.7 is appellants step mother. P.W.8 is deceaseds brother. Occurrence took place on 14.10.1999 at about 11.00 P.M. in the house of deceased and appellant.

(3.) APPELLANT took the plea of denial.