DHIRENDRA @ DHARANI PARIDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) LEARNED Additional Sessions Judge, Jajpur in Sessions Trial No. 96/11 of 1997 found the Appellants guilty of offence Under Section s 457,302/34, Indian Penal Code & Section 9(B) of the Indian explosives Act. He sentenced each of them to suffer imprisonment for life for offence Under Section 302/34, I.P.C, rigorous imprisonment for five years for offence Under Section 457, I.P.C & rigorous imprisonment for two years for offence Under Section 9(B) of Indian Explosives Act with further direction for concurrent running of the sentences so recorded. The aforesaid Judgment & order of sentence are impugned in this appeal.

(2.) A compendium of the prosecution case is as follows:

(3.) LEARNED Trial Court on considerations of materials on record & especially the evidence of PWs. 16 & 17, returned the finding of guilt as aforesaid against the Appellants & acquitted Kartik Ch. Behera.