SANTOSH KUMAR PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Both the appeals are taken up in this judgment being preferred against a common Judgment dtd. 30.07.1998 in Sessions Case No.22 of 1996 of 1st Addl. Sessions Judge, Berhampur.

(2.) The appellant - convict Babu @ Santosh Patra was convicted of offence under section 302 Indian Penal Code ( hereinafter "IPC") and sentenced to undergo imprisonment for life and the same has been challenged in Criminal Appeal No.192 of 1998.

(3.) Adumbrated in brief, the prosecution case runs thus:-