BANDARU Vs. STATE OF ORISSA

JUDGEMENT

(1.) BANDARU Kisan, the Appellant herein, faced trail for the offence under Section 302, Indian Penal Code. Learned Additional Sessions Judge, Rourkela, upon consideration of the evidence held the Appellant guilty for the said offence and sentenced him to undergo imprisonment for life. It is against that order of conviction and sentence, the present appeal is filed.

(2.) THE brief facts of the prosecution case may be stated thus:

(3.) THE prosecution in order to establish the charge examined as many as 13 witnesses and the learned trial Judge on scrutiny of the evidence accepted the prosecution case and convicted and sentenced the Appellant as hereinbefore stated.