MILU PURTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 29/1/1999 passed by the learned Sessions Judge, Keonjhar in Sessions Trial Case No.184 of 1997 convicting the Appellant for the offence punishable under Sec. 302 IPC and sentencing him to undergo imprisonment for life.

(2.) At the outset, it must be mentioned that on 21/4/2005, the Appellant was enlarged on bail by this Court after noting that he had served nearly eight years of imprisonment.

(3.) The Appellant stood charged under Sec. 302 IPC for intentionally causing death of Jagdish Oram by causing head injuries by means of a crowbar.