BHARAT SANTA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The appellant was charged under Ss. 458,342,436,307 and 302 of the IPC and also under Sec. 7 of the Essential Commodities Act. The appellant denied those charges and hence, he was put to a full-fledged trial. On completion of the trial, the Sessions Judge, Nayagarh, by the Judgment dtd. 19/4/2014 delivered in S.T. Case No.50 of 2011 convicted the appellant under Sec. 458/342/436/307/302 of the IPC and also under Sec. 7 of the Essential Commodities Act.

(2.) On hearing the appellant, on the question of sentence, the appellant was sentenced to suffer imprisonment for life and to pay a fine of Rs.5,000.00 (rupees five thousand) and in default in payment of fine to undergo R.I. for a further period of one year on each deafult under Ss. 302 and 307 of the IPC and to undergo R.I. for 10 years each count for commission of the offences under Ss. 436 and 458 of the IPC and to pay a fine of Rs.5,000.00 (rupees fivethousand) and in default to undergo R.I. for one year more and to undergo R.I. for one year for commission of the offence under Sec. 342 of the IPC and further sentenced to undergo imprisonment for one year and to pay a fine of Rs.2,000.00 (rupees two thousand) and in default to undergo further period of R.I. of six months for commission of the offence under Sec. 7 of the Essential Commodities Act. It has been declared that the substantive sentences shall run concurrently. The fine amount, if paid, be given to victim Sarat Santa (the victim), in terms of provision under Sec. 357 of the Cr.P.C.

(3.) The said Judgment and order of conviction and sentence are challenged in this appeal by the convict from the jail.