LAWS(ORI)-2001-3-48

CHHALA MUNDA Vs. STATE OF ORISSA

Decided On March 22, 2001
Chhala Munda Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) THIS appeal is directed against the order of conviction dated 27.4.1994 in S.T. No. 149/93 passed by the learned Sessions Judge, Sundargarh, convicting the appellant under Sec. 302, I.P.C. and sentencing him to undergo R. I. for life.

(2.) THE brief facts, leading to this appeal in short are as follows : On 10.4.1993 at 10.P.M. informant Kartikeswar Patra of Koliposh presented a written report before the Lahunipara Police Station alleging that on the same day at about 3.30 P.M. accused Chhala Munda of Deogharia had killed deceased Samu Munda of village Landamunda near Turikhodi Nala by means of one Langal Luha (ploughshare). The case was registered on his report and investigation was made and ultimately after investigation charge sheet under Sec. 302, I.P.C. was submitted against the accused -appellant.

(3.) THE plea of the accused is one of denial.