DHRUBA PADHAN AND ANR. Vs. THE STATE

JUDGEMENT

(1.) THIS appeal has been preferred against a judgment of the learned Sessions Judge Sambalpur convicting the two Appellants under Section 302 read with Section 34, I.P.C. and sentencing each of them to undergo imprisonment for life.

(2.) THE prosecution case runs thus:

(3.) AT the trial, the Appellants alleged that they were falsely implicated abjured their guilt and out of previous enmity.