(1.) THE order of conviction and sentence passed by the learned Sessions Judge, Koraput at Jeypore in Sessions Case No. 52 of 1994 under Section 302/34 of the Indian Penal Code, in short 'IPC, has been assailed in this appeal.
(2.) THE brevity of the prosecution story as narrated in the trial Courts' judgment is as follows:
(3.) THE prosecution, in order to sustain conviction, had examined 7 witnesses apart from proving the other incriminating materials and documents. Learned Sessions Judge, Jeypore on resume of evidence and other materials on record, inclined to convict the Appellants under Section 302/34, IPC and sentenced them to undergo imprisonment for life.