(1.) The appeal and the revision arising out of a common judgment/order dated 25.2.195 passed by the 1st Add!. Sessions Judge, Puri convicting the Appellant Brahmachari Jena under Sec. 302, I.P.C. read with Sec. (b) of the Indian Explosives Act and sentencing him to undergo imprisonment for life and further R.I. for one year and acquitting the other accused -opp. parties under different charges were heard together and are disposed of hereunder.
(2.) The scenario of the prosecution story as portrayed in course of trial is as follows:
(3.) The plea of the Appellant was one of complete denial and he claimed to have been falsely implicated. He further stated that he along with his wife sustained burn injuries on account of throwing of a bomb by the prosecution party out of previous enmity for which he lodged a separate F.I.R. vide Ext.A.