STATE Vs. PUTRAM LACHMAYA

JUDGEMENT

(1.) HEARD Mr. A. Routray, Additional Government Advocate. No one has put in appearance on behalf of the respondent.

(2.) THIS Appeal has been filed against the judgment dated 10th September, 1987 passed by learned Sessions Judge, Koraput, Jeypore in Sessions Case No.127 of 1986 acquitting the respondent of the charge under Section 302 I.P.C.

(3.) THE plea of the respondent was one of complete denial. To prove the charge, the prosecution examined seven witness and produced documents which were marked as Exts.1 to 14. The knife used and the blood stained cloth of the deceased were marked as M.Os.I and II. The respondent did not produce any witness, document or material. The learned Sessions Judge, Koraput felt that the evidence adduced by the prosecution was not enough to establish the charge beyond reasonable doubt and accordingly acquitted the respondent.