SRIKANT DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant, by filing this Appeal, has assailed the judgment of conviction and order of sentence dtd. 16/12/2003, passed by the learned Judge, Special Court-cum- Sessions Judge, Dhenkanal in Special Case No.04 of 2001 arising out of Hindol P.S. Case No.36 of 2001.

(2.) Prosecution Case:-

(3.) In the trial, the prosecution in total has examined five witnesses and has proved several documents which have been admitted in evidence and marked Ext.1 to 10. The defence being called upon, has also examined one witness as D.W.1 in order to establish his plea of denial and false implication.