DHARAMU SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) ACCUSED -Dharamu Sahu faced trial on the allegation that he has committed murder of one Binod Behera on 13th December, 1994 evening at about 6.00 P.M. at Bhairabisahi of Talcher town. Learned Sessions Judge, Dhenkanal -Angul, Angul by his judgment and order of conviction dated 19.7.1997 passed in S.T.No. 45A of 1995 found the Appellant guilty under Section 302 of the Indian Penal Code, in short, 'IPC, convicted him thereunder and sentenced him to undergo R.I. for life. The said judgment and order of conviction is assailed in this appeal.

(2.) THE prosecution case, bereft of all unnecessary details is as follows:

(3.) THE plea of the defence was of complete denial. It is alleged that in view of previous enmity, a false case has been foisted.