JAGU MALIK AND ANR. Vs. STATE

JUDGEMENT

(1.) This appeal has challenged the legality, validity and propriety of the order/judgment of conviction passed by the learned Sessions Judge, Phulbani under Ss. 302/34 of the Indian Penal Code for commission of murder of one Lonkeswar Mallik.

(2.) The prosecution case as unfurled in course of trial is as follows:

(3.) The plea of the Appellants in the trial Court was one of denial of occurrence and they have claimed to have been falsely implicated in this case just to grab their properties.