MINU @ SANJAY BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD further argument from the parties. Hearing is concluded and the judgment is as follows :

(2.) APPELLANT challenges the judgment dated 21.11.1998 of learned Addl.Sessions Judge, Rourkela in Sessions Trial No.211/61 of 1995 arising out of G.R. Case No. 861 of 1995 of the Court of S.D.J.M., Panposh corresponding to Lathikata P.S. Case No.17 of 1995. In that case accused stood charged for the offence under Section 302, I.P.C. and after completion of the trial, learned Addl. Sessions Judge found the accused guilty of the offence of murder and sentenced him to undergo imprisonment for life.

(3.) ACCUSED took the plea of complete denial, but did not adduce any defence evidence.