RAMA HANTALA Vs. STATE OF ORISSA

JUDGEMENT

(1.) BY the impugned judgment and order dated 5.6.2003 passed by the learned Sessions Judge, Koraput -Jeypore in Sessions Case No.272 of 2001, the appellant has been convicted under Section 302 of the I.P.C. for commission of murder of Raghunath Girilia and under Section 307 of the I.P.C. for attempting to cause murder of Ganapati Girilia (P.W 1). Appellant has been sentenced to undergo imprisonment for life under Section 302 of the I.P.C. and to undergo rigorous imprisonment for five years under Section 307 of the I.P.C.

(2.) DECEASED was appellant's co -villager. P.Ws.1 and 6 are deceased's sons. P.W.3 is deceased's nephew. P.W.9 is P.W.1's wife. Occurrence took place on 5.6.2001 at about 7.30 A.M.

(3.) APPELLANT took the plea of complete denial.