BULUKA TADINGI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application filed by Appellants/ Applicants Nos.1,2,6,7,8,10,12,13 and 14 seeking enlargement on bail during pendency of the present appeal, which is directed against the judgment dtd. 24/1/2019 passed by the Additional Sessions Judge, Rayagada in C.T. No.33 of 2018 convicting the Appellants for the offences punishable under Ss. 147, 148, 302, 201 read with Sec. 149 IPC. The Petitioners have been sentenced to imprisonment for life for the offence punishable under Sec. 302/149 IPC and the sentences for the other offences have been asked to run concurrently.

(2.) According to the prosecution, the deceased was suspected by the accused of practicing sorcery and was therefore attacked by them at around 9 PM in the night of 18/11/2017.

(3.) Further, this is a case of corpus delicti as only 1 to 1.5 feet of the dead body was discovered on the succeeding day in the graveyard in a burnt condition.