DINA ALIAS DINABANDHU BANCHHOR Vs. STATE

JUDGEMENT

(1.) Conviction of the appellant for commission of an offence punishable under Section 304, Part II of the Indian Penal Code, 1860 (in short, the 'IPC') and sentence of rigorous imprisonment for five years as awarded by learned Sessions Judge, Kalahandi is the subject-matter of challenge in this appeal.

(2.) Dina alias Dinabandhu Banchhar (hereinafter referred to as the 'accused') faced trial for alleged commission of an offence punishable under Section 302, I.P.C, for causing homicidal death of Gurubaru Bagh (hereinafter referred to as the 'deceased'). Accusations of the prosecution were essentially as follows :

(3.) Prosecution examined eleven witnesses to further its case.