BICHI MUNDA Vs. STATE

JUDGEMENT

(1.) The appellant (also described as 'accused' hereinafter) question legality of his conviction under S. 302 of the Penal Code, 1860 (in short, 'IPC') and sentence of life imprisonment awarded by the learned Sessions Judge, Dhankannal, camp at Athmallik.

(2.) The accusations which led to the trial of the accused are to the following effect :

(3.) The plea of the accused was one of denial. His further plea was that his mother died as the tangia accidentally fell on her from a higher place where it was kept.