LALIT PRUSTY ALIAS LALIT KUMAR PRUSTY Vs. STATE

JUDGEMENT

(1.) HEARD Learned Counsel for the appellants and Learned Standing Counsel and the Criminal Appeal stands disposed of in the following manner.

(2.) APPELLANTS were accused persons in Sessions Case No. 5 of 1989 of the Court of Sessions Judge, Phulbani on the allegationsthat on 16.10.1988 at about 3 p.m. at Village Brahmanpada accused Golla Prusty by means of axe and accused Lalit Prusty by means of a spear attempted to commit murder of injured Simanchal Sahu (P.W. No. 2) and in that process caused bleeding injuries on the right hand and chest of the said injured.

(3.) IN course of trial, prosecution examined seven witnesses and relied on documents marked Exhibits 1 to 5 and the weapons of offence marked as material objects I and II and the blood stained cloth No. III.