PRADEEP DEHURI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant, in this Appeal, assails the judgment of conviction and order of sentence dtd. 6/2/2016 passed by the learned Sessions Judge-Cum-Special Judge, Mayurbhanj, Baripada, in T.C. No.44 of 2013 arising out of G.R. Case No.68 of 2013 corresponding to Sarat P.S. Case No.3 of 2013 in the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Udala.

(2.) Prosecution Case:-

(3.) The plea of the defence is that of complete denial. The accused, however, took a specific plea that as he had married to the elder sister of the deceased against the will of the parent-in-laws, he has been falsely implicated in this case.