CHANDRA BHUMIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present appeal is directed against a judgment dtd. 15/11/2006 passed by the learned Adhoc Additional Sessions Judge (FTC), Malkangiri in Criminal Trial No.13 of 2005 convicting the Appellants for the offence punishable under Ss. 302/34 IPC and sentencing them each to undergo rigorous imprisonment (RI) for life and to pay a fine of Rs.5000.00and in default to undergo RI for six months. The trial Court also convicted each of the Appellants for the offence under Sec. 201/34 IPC and sentenced them to undergo RI for seven years and to pay a fine of Rs.2,000.00 each and in default to undergo RI for two months.

(2.) During pendency of the present appeal, Appellant No.3 (Guru Bhumia) expired, thus leaving Appellant Nos. 1 and 2 in the fray. By an order dtd. 12/12/2018 noting that the Appellants had spent more than 13 years in custody, they were directed by this Court to be enlarged on bail.

(3.) This Court has heard the submissions of Mr. B.C. Parija, learned counsel appearing for the Appellants and Mrs. Saswata Patnaik, learned Additional Government Advocate for the State (Respondent).