BUTU MUDULI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant, by filing this Appeal from inside the Jail, has assailed the judgment of conviction and order of sentence dtd. 23/12/2011 passed by the learned Sessions Judge, Nabarangpur, in Criminal Trial No.66 of 2009 arising out of G.R. Case No.693 of 2008 corresponding to Khatiguda P.S. Case No.52 of 2008 of the Court of the learned Sub-Divisional Judicial Magistrates (S.D.J.M.), Nabarangpur.

(2.) Prosecution Case:-

(3.) Learned Sub-Divisional Judicial Magistrate, Nabarangapur, having taken cognizance of the offences, after observing all the formalities, committed the case to the Court of Sessions. That is how the trial commenced by framing the charges against the accused for the offence under Sec. 307/302 IPC.