TANGURU MUNDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal from jail is directed against the judgment of conviction of the appellant for the offence under section 302, I.P.C. and sentence of imprisonment for life passed thereunder.

(2.) Prosecution case in brief is that on 7.12.1989 in the evening hours the appellant killed Braja Taisam in his Kuma (temporary hut) inside paddy field by means of the hammer M.O.1.

(3.) The appellant took the plea or denial.