BAISAKHU SETHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 13/7/2006 passed by the learned Sessions Judge, Keonjhar convicting the Appellant for the offence punishable under Sec. 302 IPC and sentencing him to undergo imprisonment for life in ST Case No.18 of 2004.

(2.) By an order dtd. 19/10/2012, this Court enlarged the Appellant on bail.

(3.) This Court has heard the submissions of Mr. R. N. Parija, learned counsel appointed by the High Court Legal Services Committee to appear for the Appellant and Mr. A. P. Das, learned Additional Standing Counsel for the State-Respondent.