DADU ALIAS MILLU MUNDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Dadu @ Millu Munda (herein after referred to as 'accused') faced trial for allegedly having caused intentional murder of his father Singha @ Singrai Munda (hereinafter referred to as the 'deceased') thereby committing an offence punishable u/S. 302 of the Indian Penal Code, 1860 (in short 'I.P.C.').

(2.) In nutshell, the prosecution case is as follows :

(3.) The accused pleaded innocence and took the plea that the witnesses were deposing against him on being tutored by the Investigating Officer.