MADAN KANDI Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this appeal the order of conviction recorded and sentence awarded by the learned Chief Judicial Magistrate-cum-Assistant Sessions Judge, Puri, and confirmed by the learned Sessions Judge, Purr is under challenge.

(2.) Accusations which led to the trial of petitioner Madden Kandi (hereinafter referred to as the 'accused') essentially are as follows :

(3.) The accused persons pleaded innocence. According to them, before the T.I. parade they were shown to the witnesses. According to the present petitioner, he was taken to Sakhigopal and the ornaments were brought from Chandanpur. He denied to have shown the houses of goldsmiths from where the alleged stolen articles were recovered.