KUNA MUNDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal is directed against a judgment dtd. 15/4/2005 passed by the Ad hoc Additional Sessions Judge (F.T.), Champua, Keonjhar in S.T. Case No.8/30 of 2004/2000 convicting the Appellant for the offences punishable under Sec. 302 and 323 IPC and sentencing him to undergo rigorous imprisonment for life for the offence under Sec. 302 IPC. There was no separate sentence in respect of the offence under Sec. 323 IPC.

(2.) It must be noted at the outset that by an order dtd. 9/5/2012 of this Court, the Appellant was enlarged on bail during the pendency of the present appeal.

(3.) The prosecution case is that on 25/9/1999 a report was lodged by one Dibakar Munda (PW 1) of village Giridharipur under Champua Police Station in which it was stated that at around 11.45 pm while he was in his house, Basu Munda (PW 5) and Ladura Munda (PW 3) informed him that the present Appellant Kuna Munda had murdered Bhagirathi Munda, father of PW 5, and had absconded.