KANHU MOHAKUD @ GOPAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction recorded by learned Addl. Sessions Judge, Rairangpur, in S.T. Case No. 21/98 of 2003, wherein as per judgment dated 19.04.2004, the appellant has been convicted for commission of offence under Section 302 of the Indian Penal Code and has been sentenced for imprisonment for life and to pay fine of Rs. 500/-.

(2.) Bereft of unnecessary details, case of the prosecution that evolved during trial is as follows :

(3.) The plea of the accused is of complete denial of the prosecution allegation.