NIRAKAR BEHERA Vs. STATE

JUDGEMENT

(1.) In this appeal the judgement of conviction of sentence passed by learned Sessions Judge, Dhonkanal is under challenge.

(2.) Appellant, Nirakar Behera (hereinafter referred to as 'the accused'), faced trial for allegedly having committed offence punishable under Section 324 of the Indian Penal Code, 1860 (in short, the 'IPC') for causing hurt by means of an axe on one Kapila Sahu. The learned trial judge found the accused guilty, convicted him accordingly and sentenced to undergo rigorous imprisonment for two years.

(3.) In a nut-shell, the prosecution version runs as follows :