KRUPASINDHU BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellants (hereinafter referred to as the 'accused') stood charged for commission of offence punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860 (in short, 'IPC'), and in addition accused Jugal stood charged under Section 302, and accused Krupasindhu under Section 323, IPC. The learned Sessions Judge, Cuttack found accused Krupasindhu guilty of the offence punishable under second part of Section 304 read with Section 34 and S. 323, IPC and accordingly sentenced him to undergo rigorous imprisonment for two years for the former offence and one year for the latter offence, with a direction that the sentences were to run concurrently. Accused Jugal was found guilty of offence punishable under Section 304, Part I, IPC and was sentenced to undergo rigorous imprisonment for ten years. The conviction and sentence of both the accused-appellants are the subject-matter of challenge in this appeal.

(2.) Accusations which led to the trial of the accused persons are as follows :

(3.) The accused persons took the plea of denial.