STATE OF ORISSA Vs. UDAYANATH PRADHAN

JUDGEMENT

(1.) This appeal has been directed against the order of acquittal dated 20.06.1997 passed by the learned Sessions Judge, Boudh-Kandhamal at Phulbani in S.T.Case No. 153 of 1995 acquitting the accused-respondent of the charge under Section 302, IPC and convicting him under Section 323, IPC and sentencing him to undergo R.I. for three months and to pay a fine of Rs.1000/-, in default to undergo further R.I. for a period of one month.

(2.) Shorn of unnecessary details, the facts leading to the case are as follows:

(3.) The defence took the plea of complete denial of the prosecution case.