HIMANSU MEHER Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present appeal has been directed against the judgment of conviction and order of sentence passed by the learned Sessions Judge Bolangir in Sessions Case No. 62 of 1990 convicting the appellant for offence under Section 306 IPC arid sentencing him for undergo rigorous imprisonment for four years with payment of fine of Rs. 100/- with default stipulation for undergo simple imprisonment for 7 days.

(2.) Facts necessary for disposal of the above appeal run as under:

(3.) Prosecution in order to establish this case has examined eight witnesses whereas the two witnesses have been examined from the side of the defence.