BIPIN BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard.

(2.) Perused the impugned judgment.

(3.) The appellant-petitioner has been convicted for the offence punishable under Sec. 302 of thee Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000.00 (rupees five thousand), in default, to undergo R.I. for a period of one year by thee learned Addl. Sessions Judge, Keonjhar vide judgment and order dtd. 30/3/2019 passed in S.T. Case No.244/137 of 2016.