BATI KUNJAMI Vs. STATE

JUDGEMENT

(1.) Appellant Bati Kunjami (hereinafter referred to as 'accused') faced trial for having committed murder of his son Kasa Kunjami (hereinafter referred to as 'deceased') He was found guilty of an offence punishable under Section 302 of the Indian Penal Code, 1860 (in short, 'IPC') and sentenced to undergo imprisonment for life by the learned Additional Sessions Judge, Jeypore (camp at Malkangiri).

(2.) Brief reference to the prosecution version would suffice :

(3.) Accused pleaded innocence, and false implication.