KALKA SIRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) APPELLANT challenges the order of conviction in Sessions Case No.233 of 1995 as per the impugned Judgment passed on 17.8.1996 by learned Sessions Judge, Koraput at Jeypore. Appellant was convicted for the offence under Section 302 I.P.C. and sentenced to imprisonment for life. Appellant preferred the appeal from jail and as we are informed he is continuing in jail when this appeal is being heard.

(3.) APPELLANT pleaded not guilty and claimed for trial.