PRAVAKAR MAHAKUD AND Vs. STATE OF ORISSA

JUDGEMENT

(1.) These two appeals arise out of the judgment and order dated 30.07 1994 passed by the learned Sessions Judge, Earipada. in S.T. Case No 164 of 1993 whereby both the Appellants have been convicted under Sec. 302/34 of the Indian Penal Code (for short. IPC and sentenced to undergo imprisonment for life Both the appears were heard together (sic) disposed of by this common order.

(2.) The two Appellants and their Brother Budhu alias Banku MahaKud were arraigned as accused persons in the aforesaid S.T. Case tor having committed the murder of the Rusu Mahanta. The learned Sessions Judge, on appreciation of the evidence on record, while convicting the present Appellants, acquitted accused Budhu alias Banku Mahakud.

(3.) The prosecution case, as unraveled in course of trial, is as follows: