REGENT COMPUTRONICS PVT. LTD.

Mahura @ Nami Behera Appellant

V/S

STATE Respondents

Referred Judgements :-

K.C. MATHEW V. THE STATE OF TRAVANC RE-COCHIN [REFERRED TO]
RAMJI SURIYA V. STATE OF MAHARASHTRA [REFERRED TO]
PRAVAKAR BEHERA V. THE STATE OF ORISSA [REFERRED TO]
TARA SINGH VS. STATE [REFERRED TO]
SUKHA VS. STATE OF RAJASTHAN [REFERRED TO]
MOSEB KAKA CHOWDHRY VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) Since both these criminal appeals arise out of the same judgment, they have been heard together and a common judgment is delivered.

(2.) These appellants were convicted by the Sessions Court in Sessions Trial No. 2 of 1980 after being tried under Sec. 302, IPC and have, been sentenced to undergo R.J. for life for having committed the murder of one Gunanidhi on 25-8-1985 at about 7.00 p. m. in village Fulcum.

(3.) The short facts of the prosecution case are as follows :

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MAHURA @ NAMI BEHERA Vs. STATE

Referred Judgements :-

JUDGEMENT

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