PRADEEP MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) These are two appeals challenging the same judgment of the trial Court and are accordingly being disposed of by this common judgment. Both these appeals are directed against the Judgment of conviction and sentence dtd. 8/6/2006, passed by the learned Additional Sessions Judge, Bhanjanagar in S.C. No.28 of 2001 (S.C. 205/2001- GDC), convicting the Appellants for the offence punishable under Sec. 302 read with 34 of IPC and sentencing each of them to undergo imprisonment for life and pay a fine of Rs.2,000.00 and in default to undergo further rigorous imprisonment for a period of one year.

(2.) The Appellant in JCRLA No.77 of 2006 was enlarged on bail by the order dtd. 27/4/2009 of this Court. As far as the three Appellants in CRLA No.432 of 2006 are concerned, while Appellant Nos.2 and 3 were released on bail by the order dtd. 3/12/2009, Appellant No.1 was released on bail by order dtd. 10/12/2009.

(3.) This Court has heard the submissions of Mr. Gautam Misra, learned Senior Counsel appearing for the Appellant in CRLA No.432 of 2006 and Mr. Pulakesh Mohanty, learned counsel appearing for the Appellants in JCRLA No.77 of 2006. In both the appeals, Mr. Ishwar Mohanty, learned Additional Standing Counsel (ASC) appeared for the State.