RAMNATH KISKU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Appellant Ramnath Kisku calls in question his conviction U/s.302 of the Indian Penal Code, 1860 (herein after referred as "I.P.C." for brevity) by the learned Sessions Judge, Keonjhar in S.T. Case No.175 of 2002 as per judgment dtd.24.4.2004 and sentence of imprisonment for life.

(2.) Originally the case was initiated against three accused persons, i.e. father of the appellant whose name is Bisun Kisku and his sister-in-law Basanti Kisku and charge sheet was submitted for offence U/s.302, 307 read with section 34 of the I.P.C.

(3.) The case of the prosecution in nutshell is as follows:-