DHADIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal is directed against the Judgment dtd. 27/9/1999, passed by the learned Additional Sessions Judge, Angul in S.T. Case No.120-A of 1998, convicting the Appellant for the offence punishable under Ss. 302 and Sec. 201 of the IPC and sentencing him to undergo Rigorous Imprisonment (RI) for life for the offence punishable under Sec. 302 IPC and RI for three years for the offence punishable under Sec. 201 IPC. Both the sentences were directed to run concurrently.

(2.) The present Appellant was directed to be enlarged on bail by an order dtd. 23/6/2000.

(3.) It must be mentioned at the outset that four accused persons were sent up for trial, of which, the present Appellant was Accused No.1 (A-1). However, the trial Court, by the impugned Judgment, while convicting A-1 for the offence punishable under Ss. 302/201 IPC, acquitted the remaining three accused persons on the ground of no evidence to connect them with the alleged crime.