JAYA MUNDA (DEAD) Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Jail Criminal Appeal involves a challenge to the judgment and order of conviction passed by the learned Ad hoc Additional Sessions Judge, Sundargarh in Sessions Trial No.159/70 of 2003 convicting the accused persons, appellants herein sentencing them to undergo rigorous imprisonment for life.

(2.) Prosecution story as revealed from the Case Record is as follows :-

(3.) Defence plea was one that of complete denial.