JOGESWAR SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal is pending in this Court since 1998. About seven years' time has elapsed. The appellants are languishing in jail. When we wanted to take up the matter for final hearing and disposal learned counsel for the appellants sought for adjournment. We are sorry to say that here the appellants are languishing in jail for long period, and therefore, it would not be proper for us to adjourn the hearing of this appeal.

(2.) THIS appeal at the instance of the three appellants, namely, Jogeswar Swain (A -l) and his parents, namely, Kalandi Swain and Kumai Swain (A -2 and A -3 respectively), is directed against the judgment dated 10.8.1998 passed by the learned Additional Sessions Judge, Sambalpur in S.T. No. 265/8 of 1997 convicting all the three appellants under Sections 302/34, 1PC and also under Sections 498A/34, IPC and sentencing them all to R.I. for life and to pay a fine of Rs. 1,000 each, in default to undergo Rl for one month each in respect of their conviction under Sections 302/34, IPC and also R.I. for two years and fine of Rs. 1,000 each in default to R.I. for further period of one month each in respect of their conviction under Sections 498A/34, IPC.

(3.) ALL the appellants pleaded not guilty.