KALI NAYAK ALIAS MUKHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) These two appeals arise out of a common judgement passed by the learned Second Additional Sessions Judge, Bhubaneswar. The three appellants in these two appeals (hereinafter referred to as 'accused' by their respective names) faced trial for allegedly having committed an offence u/s. 302/34 of the Indian Penal Code, 1860 (in short 'I.P.C.'), by intentionally causing death of Surendra Nayak (hereinafter referred to as 'deceased') in furtherance of their common intention.

(2.) Sans unnecessary details, the prosecution case as unfolded during trial is as follows :

(3.) The accused persons pleaded their innocence and took the plea of false implication.