CHANDRA KHADIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Impugned judgment dtd. 21/12/2004 passed in S.T. No.344/7 of 03-04 by the learned Adhoc Additional District and Sessions Judge (FTC), Sambalpur convicting the Appellant under Sec. 302 IPC and sentencing him for life imprisonment and to pay fine of Rs.5000.00 in default to undergo simple imprisonment for two years is under challenge in the present appeal.

(2.) Heard Mr. B.K. Ragada, learned counsel for the Appellant and Mr. J. Katikia, learned AGA appearing for the State.

(3.) Mr. Ragada contends that the order of conviction cannot be sustained considering the discrepancies in the evidence. Mr. Katikia, on the other hand, would contend that the materials on record clearly proved the involvement of the Appellant. The further contention of Mr. Katikia is that the plea of alibi by the Appellant does not deserve consideration. Lastly, Mr. Katikia contends that the impugned judgment dtd. 21/12/2004, does not suffer from any legal infirmity and therefore, it should not be disturbed.