KULU BHUYAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since in all these four appeals as at (A) to (D), the judgment of conviction and order of sentence passed by the learned Additional Sessions Judge, Bhanjanagar in S.T Case No.113 of 2013, arising out of G.R Case No.98 of 2012, corresponding to Bhanjanagar P.S. Case No.57 of 2012 of the Court of learned Sub Divisional Judicial Magistrate (SDJM), Bhanjanagar are under challenge; those were heard together for their disposal by this common judgment.

(2.) Prosecution case:-

(3.) On 13/6/2012, on completion of investigation, the I.O (P.W.21) submitted the Final Form placing in total nineteen (19) accused persons to face the Trial for commission of offence under Sec. 147/148/114/302/ 149 of the IPC.