LADARA MUNDA AND ORS. Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal assails the order dated 09.01.1996 passed by the learned Sessions Judge, Keonjhar, in S.T. Case No. 9 of 1993. whereby the appellants have been convicted under Sec. 302, read with Sec. 34 of the Indian Penal Code (in short "IPC") and sentenced to undergo imprisonment for life.

(2.) The brevity of the prosecution story, as unfolded in course of trial, is as follows:

(3.) The defence plea was one of complete denial of the occurrence and false implication of the appellants.