ASHOK MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) At stake is the procedure adopted in a criminal trial by the learned Addl. Sessions Judge, Sundargarh in convicting the appellant under section 302/34 IPC and passing sentence of life imprisonment in S.T. Case No. 62/60 of 2013. Because, the fair trial has not been given fair deal resulting the denial of right to accused to be defended by an advocate of his choice as mandated under Section 303 Cr.P.C. Outlining the core of context in the memorandum of appeal, we proceed to hear the appeal on merit.

(2.) Heard Mr. S.S. Ray learned counsel for the appellant who filed memo of appearance in the court today. The same be kept on record. We have also heard Mr. Sk. Zafarulla, learned counsel for the informant and Addl. Govt. Advocate, Mr. J. Katikia.

(3.) Perused the impugned judgment and the lower court record. The conviction and sentence having been challenged for want of fair trial, the facts need to be narrated in nutshell to address the same.