BANA ALIAS BANMALI MOHARANA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellant from inside the jail, has assailed the judgment of conviction and order of sentence dtd. 18/3/2010 passed by the learned Sessions Judge, Keonjhar in S.T. Case No.222 of 2008 arising out of G.R. Case No.546 of 2008 corresponding to Keonjhar Sadar P.S. Case No.112 of 2008 of the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Keonjhar.

(2.) Prosecution case:-

(3.) Learned S.D.J.M., Keonjhar, on receipt of the above report, took cognizance of the said offences and after observing the formalities, committed the case to the Court of Sessions for Trial. That is how the Trial commenced by framing the charge for the above offences against this accused.