(1.) These four criminal appeals under Sec. 374(2) of CrPC emanate from impugned judgment dtd. 2/2/2017 passed in Special Sessions Trial No. 11/2015, therefore, all these appeals have been clubbed together, heard together and are being decided by this common judgment. Vide the impugned judgment of conviction and order of sentence, learned Session Judge and Special Judge (Atrocities), Balodabazar has convicted the appellants and awarded sentence as follows :- <IMG>JUDGEMENT_113_LAWS(CHH)7_2022_1.jpg</IMG>
(2.) The case of the prosecution, in brief, is that on 19/06/2015 at about 05:30 PM at village Banahil, P.S. Bilaigarh, the appellants, in furtherance of their common intention, abused and assaulted Chandai Bai, wife of Firatram (P.W-7), with a pickaxe due to which she suffered grievous injury and succumbed to death and thereby, committed the aforesaid offences.
(3.) It is admitted position on record that appellants' byara (land reserved for keeping paddy after harvesting) is adjoining to Firatram's (P.W-7) byara and the vacant land opposite to their byara is Government land and a kuttcha road connects the the village and the fields.
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