GURU MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) The Jail Criminal Appeal is disposed of in the following manner : Order of conviction of the appellant under Section 302, I. P. C. in Sessions Case No. 323 of 1995 of the Court of Sessions Judge, Koraput-Malkanagiri at Jeypore is under challenge. For his conviction under Section 302, I. P. C. the trial Court awarded him punishment of imprisonment for life. Appellant preferred the appeal from jail.

(3.) The occurrence took place on 29-7-1995 at about 8.00 p.m. Accused was arrested at 3.00 p.m. on 31-7-1995 and thereafter from 1-8-1995 he is in judicial custody. This fact has not been disputed by both the parties.