CHHAILA JENA AND ORS. Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal has assailed the order dated 20.1.1996 passed by the learned 1st Additional Sessions Judge, Puri in S.T. Case No. 40/274 of 1993 whereby the trial Court has convicted and sentenced the Appellants as stated herein below:

(2.) Appellants No. 1 to 4 have been convicted under Ss. 148/302, Indian Penal Code read with Sec. 149, Indian Penal Code and sentenced to undergo imprisonment for life. They have further been convicted under Ss. 148/325, read with Sec. 149, Indian Penal Code and sentenced to undergo rigorous imprisonment for 5 years, the sentences to run concurrently. Appellant No. 6 has been convicted under Ss. 148/ 325, read with Sec. 149, Indian Penal Code and sentenced to undergo rigorous imprisonment for 2 years and 5 years respectively, the sentences to run concurrently. Appellant Nos. 5 and 7 to 11 have been convicted under Sec. 148, Indian Penal Code and sentenced to undergo rigorous imprisonment for 2 years.

(3.) The skeletal picture of the prosecution story as presented in course of trial is as follows: