TIKEPILA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present appeal is directed against an judgment dtd. 27/5/2005 passed by the Additional Sessions Judge, Jharsuguda in S.T. Case No.17 of 2004 convicting the Appellant of the offence punishable under Sec. 302 IPC, sentencing him to imprisonment for life and to pay a fine of Rs.2000.00 and in default to undergo rigorous imprisonment for six months.

(2.) It must be noted at the outset that by an order dtd. 27/10/2011 of this Court, the Appellant was enlarged on bail during the pendency of the present appeal.

(3.) The Appellant has been charged with committing the murder of Lekru, the deceased, who was his elder brother. Dibakar Samarth (P.W.1) is the third brother. The Appellant is the youngest of the three bothers.