PATRAS ORAM Vs. STATE OF ORISSA

JUDGEMENT

(1.) BY the impugned judgment and order dated 26.3.2003 passed by learned Sessions Judge, Sundargarh in Sessions Trial Case No.239 of 1998, the appellant has been convicted and sentenced to undergo imprisonment for life and to pay fine of Rs.2,000/ -, in default to undergo rigorous imprisonment for one year, under Section 302 of the Indian Penal Code (for short 'the I.P.C.) for having committed murder of deceased Karma Kerketta.

(2.) INFORMANT P.W.1 is deceaseds wife. P.W.2 is P.W.1s mother. Occurrence took place on 22.7.1998.

(3.) APPELLANT took the plea of denial.