BALARAM NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant, by filing this Appeal, has assailed the judgment of conviction and the order of sentence dtd. 10/4/2012, passed by the learned Ad-hoc Additional Sessions Judge, Sundargarh, in Sessions Trial No.23/6 of 2012, arising out of G.R. Case No.542 of 2011, corresponding to Hemgir P.S. Case No.89 of 2011 of the Court of learned Sub-Divisional Judicial Magistrate (SDJM), Sundargarh.

(2.) Prosecution case:-

(3.) On completion of investigation, the Investigating Officer (P.W.7) submitted the Final Form placing this accused to face the Trial for committing the murder of Brundaban.