KRUTIBAS BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant, by filing this Appeal, has assailed the judgment of conviction and the order of sentence dtd. 8/3/2019, passed by the learned Sessions Judge, Rayagada, in C.T No.46 of 2017, arising out of G.R. Case No.43 of 2017, corresponding to K. Singhpur P.S. Case No.10 of 2017 of the Court of learned Sub-Divisional Judicial Magistrate (SDJM), Rayagada.

(2.) Prosecution case:-

(3.) On completion of investigation, the Investigating Officer (P.W.10) submitted the Final Form placing this accused to face the Trial for committing the murder of Gouri.