SAKILA MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and learned Additional Standing Counsel for the State.

(2.) This misc. case has been filed by the Appellant-Petitioners for condonation of delay of 133 days in filing the appeal.

(3.) The Appellant-Petitioners have filed the present Criminal Appeal challenging the judgment dated 2.7.2010 passed by the learned Addl. Sessions Judge, Rairangpur in C.T. Case No. 6 of 2009 convicting and sentencing them to undergo rigorous imprisonment for a period of seven years for the offence under Sections 304(II) read with Section 34 of the Indian Penal Code.