SADHU GADNAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal calls in question the legality and validity of the order dated 24.04.1996 passed by the learned Sessions Judge, Dhenkanal, in S.T. Case No. 154-D of 1990, whereby and whereunder the appellants have been convicted under section 302 read with section 34 of the Indian Penal Code (for short "IPC") and sentenced to undergo imprisonment for life.

(2.) The horrendous story as portrayed by the prosecution in course of trial is as follows:

(3.) The defence plea was one of complete denial of the occurrence. In their statement recorded under section 313 Cr.P.C., the appellants claimed to have been falsely implicated by the parents of the deceased on account of previous enmity.