SURENDRA NATH BEHERA Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred challenging to the judgment and conviction order under Section 302, I.P.C. delivered by the Sessions Judge, Balasore on 15.7.1992 in Sessions Trial No. 141 of ,1991.

(2.) THE Criminal Appeal stands disposed of by modifying the sentence of imprisonment for life for the offence under Section 302, I.P.C. to imprisonment for a period of ten years for the offence under Section 304, I.P.C. for the reasons indicated below.

(3.) AS it appears, the family members in the family of the appellant including the brothers and the father lost all their sympathy to the appellant because of the aforesaid misdeed and therefore at the time of trial, appellant was defended by a counsel appointed as the State Defence Counsel.