DILLIP KUMAR BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present appeal is directed against the judgment dtd. 12/1/2007 passed by the Adhoc Additional Sessions Judge (F.T.), Champua in S.T. Case No.76/131 of 2004-03 convicting the Appellants for the offence punishable under Sec. 302 read with Sec. 34 of Indian Penal Code (IPC) and sentencing them to undergo Rigorous Imprisonment (RI) for life and to pay a fine of Rs.5,000.00 and in default to undergo RI for one year.

(2.) There are three Appellants, i.e., Appellant No.1 is Dillip Kumar Behera (Accused No.1 - A-1), Appellant No.2 is his elder brother Chintamani Behera (A-2) and Appellant No.3 is their mother Ghasa @ Ghasan Behera (A-3).

(3.) It requires to be noted that A-3 was enlarged on bail by an order dtd. 18/3/2008 by this Court. As far as A-1 and A-2 are concerned, they were enlarged on bail by an order dtd. 29/4/2014 by this Court.