DOSU Vs. STATE

JUDGEMENT

(1.) The Appellants, by filing this Appeal, from inside the jail, have called in question the judgment of conviction and order of sentence dtd. 10/5/2021 passed by the learned Sessions Judge, Dhenkanal in C.T. (Ss) Case No.117 of 2018 arising out of G.R. Case No.96 of 2018 corresponding to Balami P.S. Case No.28 of 2018 on the file of the learned Sub-Divisional Judicial Magistrate, Dhenkanal.

(2.) Prosecution Case:-

(3.) Learned SDJM, Hindol, on receipt of the Final Form, took cognizance of the offence under Sec. 302 of the IPC and after observing the formalities, committed the case to the Court of Sessions. That is how the Trial commenced by framing the charge for the said offence against the accused persons.