RABINDRA DANDASENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conference/physical mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The appellant-petitioner Rabindra Dandasena has been convicted under Sec. 302 of the India Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000.00(rupees ten thousand), in default, to undergo further R.I. for a period of six months by the learned Sessions Judge, Mayurbhanj, Baripada vide judgment and order dtd. 6/6/2017 in S.T. Case No.265 of 2013.