DOLEY MADLLI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE accused, Appellant herein, stood charged under Section 302, Indian Penal Code for having committed murder of Durua Madhi (hereinafter referred to as 'the deceased'). The learned Additional Sessions Judge, Jeypore, on 'consideration of evidence led during the trial, held the accused guilty for the said offence arid sentenced him to undergo imprisonment for life. The aforesaid order of conviction and sentence recorded by the learned trial Judge has been assailed in this appeal.

(2.) THE prosecution case culled out during the trial may briefly be stated thus:

(3.) THE prosecution, in order to bring home the charge against the accused, examined as many as nine witnesses and the learned trial Judge upon assessment of the evidence, held the accused guilty and sentenced him as hereinbefore stated.