AKAHANA @ AKHAYA KUMAR SETHI, Vs. STATE OF ORISSA

JUDGEMENT

(1.) These three appeals having arisen from a common judgment passed by the 1st Additional Sessions Judge, Cuttack convicting the Appellants under Ss. 302/34. I.P.C, and sentencing them to undergo imprisonment for life in S.T. Case No. 248 of 1991 were heard together and have been disposed of hereunder.

(2.) The skeletal picture of the prosecution story as narrated in course of trial is as follows:

(3.) The plea of the Appellants in the trial Court was one of complete denial of the occurrence.