RAJENDRA MOHARANA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THESE three appeals involve common questions of fact and law therefore, those are heard together and disposed of by this common judgment.

(2.) ALL the accused persons in Sessions Trial No. 131/1 of 1991/92 who were prosecuted under Sections 302/201 read with Section 34 of the Indian Penal Code have assailed the order of conviction and sentence passed by the learned Additional Sessions Judge, Bhadrak whereby they were sentenced to undergo imprisonment for life. The essential facts leading to filing of these appeals are as follows:

(3.) THE plea of the Appellants was denial of occurrence and they further pleaded to have been falsely implicated in this case.