BHOLESWAR SETHA Vs. STATE

JUDGEMENT

(1.) Each criminal act is a censure against society and each time a man or woman is sent to the g allows or is put in prison, society admits its own failure. As Charles Peguy, renowned human rights activist has observed one single injustice, one single crime, one single act, particularly if it is officially recorded, confirmed one single insult to humanity.

(2.) A member of administrative service lost his life. Prosecution claims that Bholeswar Setha (hereinafter referred to as the 'accused') was the author of the crime. The act complained of macabre to the core has a poignant tale to tell. The accused, an unemployed youth, is claimed to have taken away the life of Additional District Magistrate, Angul for not being able to provide an employment, not - Withstanding assurances held out.

(3.) THE plea of the accused was that there were many persons present in front of the chamber of the deceased and were demanding for their employment in NALCO. Suddenly all of them including himself entered inside the chamber and somebody had stabbed the deceased, but he was caught hold of without any fault. He further pleaded that he was insane and did not know the consequences of the act, if any done by him.