SANGADI SANIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The appellant, in the present Jail Criminal Appeal, Sangadi Sania, is aggrieved by the judgment dtd. 3/4/2003 passed by the learned Adhoc Addl. Sessions Judge, Jeypore for finding him guilty of committing offence punishable U/s.302 of the Indian Penal Code, 1860 (in short 'IPC'), sentencing him to imprisonment for life and to pay a fine of Rs.1,000.00 (Rupees One thousand) or in default of payment to undergo further rigorous imprisonment for three months after completion of Criminal Trial No.44 of 2012, arising out of G.R. Case No.451/2000, corresponding to Pottangi P.S. Case No.32 of 2000 committed by the learned S.D.J.M., Koraput.

(2.) The appellant was the sole accused facing trial before the learned Sessions Court. The incident alleged, occurred on 21/7/2000 at about 8.00 P.M. in village Sishaguda within the jurisdiction of Potttangi Police Station in the district of Koraput. The first information report (FIR for short) was lodged at about 9.00 P.M. on 21/7/2000 in the concerned Police Station after which the P.S. Case No. 32 of 2000 was registered by the Officer- in-charge.

(3.) We heard the detailed arguments of Mr.Ambika Prasad Mishra, learned Legal Aid counsel for the appellant and Mr. Prem Pattanaik, then functioning as a learned Additional Government Advocate for the State.