KANJARU BARIHA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) ACCUSED in Sessions Case No. 65/ 21 of 1996 of the Court of Addl. Sessions Judge, Balangir has filed this appeal from jail challenging to the judgment dated 28.02.1997 by which the Trial Court convicted him for the offence under Section 302 Indian Penal Code and sentenced him to undergo imprisonment for life.

(3.) WHILE challenging the aforesaid order of conviction Mr. Panda, Learned Counsel engaged by the Legal Aid submits that evidence of P.W.2 is not acceptable inasmuch as his evidence is not true and trust worthy and that prosecution did not produce other eye witnesses and circumstantial evidence from other sources. That is the bone of contention so as to discredit the prosecution version and to challenge the basis of finding of the Trial Court.