BISWANATH MALLICK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Petitioner Biswanath Mallick (also referred to as 'accused' hereinafter) calls in question legality of his conviction for commission of offences punishable under Sections 363/366 of the Indian Penal Code, 1860 (in short, 'IPC') and sentence of two years' rigorous imprisonment and fine of Rs. 100.00, in default to undergo two months rigorous imprisonment on each count. The conviction and sentence as awarded by the learned. Assistant Sessions Judge, Kendrapara were affirmed in appeal by the learned Additional Sessions Judge, Kendrapara.

(2.) Prosecution version as unfolded during trial is as follows :

(3.) The accused-petitioner pleaded innocence and stated that he was falsely implicated.