GOTIPALLI VENKAT RAO Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant questions the legality and correctness of the judgment of conviction and sentence passed by learned Addl. Sessions Judge, Parlakhemundi on 18/3/1993 in S.C. No.18 of 1992/ S.C. No.45 of 1992. As per the said judgment the Appellant was convicted for the offence under Sec. 335 of I.P.C. and sentenced to undergo R.I. for four years.

(2.) The prosecution case, briefly stated, is as follows;

(3.) The accused took the plea of denial.