LAWS(ORI)-1987-4-16

CHUNU @ CHUNURAM SAHOO Vs. STATE

Decided On April 02, 1987
Chunu @ Chunuram Sahoo Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THE Appellant who was convicted under Section 395 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for nine years has preferred this appeal.

(2.) AT trial, there were two accused persons. Accused Purna Chandra Sahoo has been acquitted.

(3.) THE defence plea is one of complete denial.