(1.) The present appeal is directed against the judgment dtd. 9/10/2015 passed by the learned Additional Sessions Judge, Bhadrak in Sessions Trial No.04/85/57 of 2013-11 convicting the two Appellants for the offence punishable under Ss. 302/307/436 read with 34 IPC and sentencing them as under:
(2.) At the outset it must be mentioned here that Appellant No.2 was enlarged on bail pending disposal of the present appeal pursuant to the order dtd. 16/1/2023 of this Court.
(3.) The Appellants were charged with committing the murder of deceased-Tillotama and attempting to murder her husband-Fakira Tarei (P.W.7) on 27/1/2011 in the night at around 11 pm.