BHAKTA NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant from inside the jail has assailed the judgment of conviction and order of sentence dtd. 11/11/2008 passed by the learned Sessions Judge, Kalahandi-Nuapada at Bhawanipatna, in Sessions Case No.35 of 2007.

(2.) Prosecution Case:-

(3.) Learned Sub-Divisional Judicial Magistrate, Bhawanipatna, having taken cognizance of the offence and after observing all the formalities, committed the case to the Court of Sessions. That is how the Trial commenced by framing the charge for the above offences against this accused.