BIREN JUNDI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant preferring this Appeal has called in question the judgment of conviction and order of sentence dtd. 23/7/2012 passed by the learned Sessions Judge, Phulbani in Sessions Trial Case No.-129 of 2011 arising out of G.R. Case No.38 of 2011 corresponding to G. Udaygiri P.S. Case No.15 of 2011 of the Court of learned Judicial Magistrate First Class, G. Udaygiri.

(2.) Prosecution Case:-

(3.) Basing upon such F.I.R.(Ext.1), the O.I.C., G. Udaygiri Police Station registered G. Udaygiri P.S. Case No.15 of 2011 and took up the investigation of the case.