BHULA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal is directed against a judgment dtd. 16/4/2005 passed by the Addl. Sessions Judge, Boudh in S.T. No.9 of 2004 and S.T. No.32 of 2004 (B) D.C. convicting the Appellant for the offence punishable under Sec. 302 IPC and sentencing him to rigorous imprisonment (RI) for life.

(2.) By an order dtd. 28/9/2015 this Court enlarged the Appellant on bail during pendency of the appeal.

(3.) The case of the prosecution is that at around 3.30 pm on 23/11/2003 in village Champapur, Dist-Boudh inside the house of one Basant Mallick (PW-1), the Appellant cut the throat of the deceased Kalas Mallick. There was an instant death of the deceased. The Appellant is said to have fled away from the spot with the weapon of offence.