BIRABARA KANDI Vs. STATE OF ORISSA

JUDGEMENT

(1.) ON the request of the learned counsel for the appellant, this Court by order dated 31.7.2013 adjourned the matter to 21.8.2013, on which date, none appeared for the appellant. Since the appeal is of the year 2006, this Court engaged Mrs.M.Panda as Amicus Curiae to argue the matter and accordingly, the matter was adjourned to today.

(2.) THIS appeal is directed against the judgment and order dated 30.3.2006 passed by the learned Addl. Sessions Judge, Fast Track Court 2, Cuttack in S.T.Case No. 476 of 2005 convicting the appellant for commission of offence under Section 302, IPC and sentencing him to undergo imprisonment for life.

(3.) THE informant, P.W.1 reported the matter to the police and accordingly, the accused appellant faced trial for the offence under Section 302, IPC and ultimately convicted and sentenced to undergo imprisonment for life.