MAHARAGI SETHI Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) The appellant from inside the jail has challenged the judgment of conviction and the order of sentence passed by the learned Sessions Judge, Khurda at Bhubaneswar in S.T. Case No. 37 of 2003, convicting him for offence under sections 364,328 and 302 IPC and sentencing to undergo rigorous imprisonment for life for offence under Section 302 IPC and rigorous imprisonment for a period of five years for the offences under section 364 and 328 IPC each which are to run concurrently.

(2.) Case of the prosecution is that one Panchei Bewa being a widow was a resident of village Dhenkana. She had two daughters who were married and an adopted son namely, Matia Parida, P.W. 13. This P.W. 13 being her nephew had been adopted by Panchei. The grandson of the deceased Panchei and son of the appellant were two sworn friends (Sangata).

(3.) The appellant took the plea of complete denial during the trial.