SUNA ALIAS RAMESH CHANDRA MOHANTY Vs. THE STATE

JUDGEMENT

(1.) THE Appellant Ramesh Chandra Mohanti alias Suna aged about 30 years, has been convicted under Section 302, Indian Penal Code and sentenced to imprisonment for life having intentionally caused the death of his adoptive brother Kshetramohan Mohanti with a knife. Notice was issued to the accused to show cause why the sentence of imprisonment for life should not be enhanced to one of death.

(2.) THE prosecution case runs thus:

(3.) THE accused pleaded that the case was falsely foisted against him.