DEBRAJ PUTEL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Sk. Zafarulla, learned Amicus Curiae for the Appellant and Mr. P.K. Maharaj, learned Public Prosecutor appearing for the State.

(2.) The Appellant-Debraj Putel along with three other accused persons faced trial for the charge under Ss. 302/34 IPC in S.C Case No.29/8 of 1990 arising out of Kantabanji P.S. Case No.121 of 1989 for committing the murder of one Sashidhar Putel.

(3.) On conclusion of trial, learned Addl. Sessions Judge, Titlagarh by judgment dtd. 28/11/1990 while acquitting three other accused persons, namely, Nepal @ Bhagaban Putel, Asabati @ Ashmati Putel and Sundermati Putel for the charge under Sec. 302/34 IPC, convicted the Appellant-Debraj Putel under Sec. 304-II IPC and sentenced him to undergo R.I for seven years.