MAKARADBWAJA BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) All these three appeals arise out of a common judgment dated 15 -3 -80 passed by the learned Additional District and Sessions Judge, Bhawanipatna, in Sessions Case No.21 -K/15 of 1979.

(2.) ALL the three appellants stood their trial under S.302/34, I.P.C. and they have been convicted under S.302, I.P.C. and sentenced to undergo R.I. for life.

(3.) THE appellants pleaded not guilty to the charge.