CHINTAMANI BISWAL Vs. STATE

JUDGEMENT

(1.) In this appeal from Jail Chintamani Biswal (hereinafter referred to as the 'accused') calls in question legality of his conviction for commission of offence punishable under Sec.302 read with Sec.34 of the Indian Penal Code, 1860 (in short, 'IPC') and the sentence of imprisonment for life as awarded by the learned Additional Sessions Judge, Sambalpur. Accusations labelled against the accused were that he caused homicidal death of one Manda (hereinafter referred to as the 'deceased'). Accused faced trial along with one Tikli Biswal who has been acquitted by the learned Addl. Sessions Judge.

(2.) In essence the prosecution case is as follows:

(3.) The accused persons pleaded innocence.