RANGADHAR BARIK Vs. STATE

JUDGEMENT

(1.) Rangadhar Barik (hereinafter referred to as the 'accused') having been found guilty for offence punishable under Section 302 of Indian Penal Code, 1860 (in short, 'IPC') by learned Sessions Judge, Keonjhar in ST Case No. 5 of 1990 and sentenced to imprisonment for life has preferred this appeal for interference.

(2.) Filtering out unnecessary details, prosecution case is as follows :

(3.) Seven witnesses were examined to further the case of prosecution. P.Ws. 1, 5, and 6 were stated to be some of the persons before whom accused confessed to have killed the deceased. Placing reliance on their evidence, learned trial Judge found the accused guilty, convicted and sentenced him as aforesaid.