BABULAL SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) These two appeals are directed against the same impugned judgment dated 10th March, 2008 passed by the learned Additional Sessions Judge (FTC) Balangir at Patnagarh in Sessions Case No.4-B/13 of 2006-07. By the impugned judgment, the learned trial Court convicted the Appellants for the offences under Sections 302/34 IPC and sentenced each of them to imprisonment for life with fine of Rs.20,000.00 each and in default to undergo further rigorous imprisonment (RI) of one year.

(2.) By the order dated 20th February, 2009, Kirtan Sahu, the Appellant in CRLA No.155 of 2008 was directed to be enlarged on bail by this Court. By the order dated 20th February, 2009, Appellant No.1 in CRLA No.204 of 2008 (Babulal Sahu) was directed to be enlarged on bail. Subsequently, by the order dated 17/10/2011, this Court enlarged Appellants 2 and 3 viz., Chhotelal Sahu and Srikrishna Sahu respectively in CRLA No.204 of 2008 on bail.

(3.) This Court has heard the submissions of Mr. Gautam Mukherji, learned Senior Counsel appearing for the three Appellants in CRLA No.204 of 2008 and Ms. Geetanjali Majhi, learned counsel appearing for the sole Appellant-Kirtan Sahu in CRLA No.155 of 2008. The Court has also heard the submissions of Mr. J. Katikia, learned Additional Government Advocate for the State in both the appeals.