GHANA MALLIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellants - two in number - assail their conviction recorded by the Additional Sessions Judge, Jajpur Under Section 302/34, I.P.C. and sentence of imprisonment for life imposed thereunder.

(2.) ALTOGETHER eight accused persons including the appellants were placed on trial. They were all charged Under Section 302/34, I.P.C. The appellants and accused Karunakar and Kalandi alias Kalia (accused Nos. 6 and 7) were further charged Under Section 324/34, I.P.C. for having caused hurt to Chhaya (P.W.7). Appellant No. 1 Ghana was separately charged Under Section 324, I.P.C. for having caused hurt to Krushna Mallik (P.W.3).

(3.) AS already indicated, the appellants and six others were charged Under Section 302/34, I.P.C. which reads as .follows :