KOLLAH DEHURI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is taken up for hearing, as the teamed counsel for the Appellant at the outset submitted that other co -accused persons have not preferred any appeal.

(2.) THE Appellant in this appeal has challenged the judgment and order dated 22.12.1989 passed by the learned Sessions Judge, Dhenkanal in Sessions Trial No. 19 D of 1987 whereby he has been convicted under Section 304 Part -II IPC and sentenced to undergo rigorous imprisonment for seven years, under Section 325 IPC and sentenced to undergo rigorous imprisonment for three years and under Section 323 IPC and sentenced to simple imprisonment for six months, all the sentences to run concurrently.

(3.) THE defence plea was one of complete denial of the allegations.