NAKUL SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard argument from both the parties, hearing is concluded and the judgment is as follows.

(2.) THIS appeal is directed against the judgment and order of conviction passed by learned Addl. Sessions Judge, Angul in Sessions Trial No. 29 -A/1996/28 of 1997, convicting the appellant for the offence under Section 302, I.P.C.

(3.) THE plea of the appellant is total denial.