DANDUN ALIAS BIJOY NAIK Vs. THE STATE

JUDGEMENT

(1.) INITIALLY four accused stood trial. Satyanath Patra and Madhu Patra were acquitted by the learned Sessions Judge. The Appellant has been convicted under Section 302 , Indian Penal Code, and sentenced to R.I. for life. Gurubari Bewa was convicted under Sections 201 and 202, Indian Penal Code, and sentenced to R.I. for one year and six months respectively under those sections. Both the sentences were to run concurrently. Gurubari has filed no appeal. This appeal is, therefore, confined to the case of Dandun alias Bijaya Naik.

(2.) THE prosecution case may be stated in short:

(3.) THE Appellant denied the occurrence.