BIRENDRANATH JHA Vs. STATE OF ORISSA

JUDGEMENT

(1.) CONVICTION and sentence passed by the Additional Sessions Judge, Khurda, in S.T. No. 58/25/316 of 1995/94 Under Section 302 read with Section 34 of the Indian Penal Code directing the appellants to undergo imprisonment for life have been assailed in this appeal.

(2.) THE prosecution story tersely stated in the judgment of the trial Court is as follows. :

(3.) THE prosecution, in all, has examined seven witnesses to bring home the charge against the appellants. The plea of the defence is a denial of the prosecution case in its entirety.