SUBODH BEHERA Vs. STATE

JUDGEMENT

(1.) The three appellant (hereinafter referred to as the 'accused') faced trial on the accusation of having committed offences punishable under Sections 302 and 307 read with Section 34 of the Indian Penal Code, 1860 (in short, 'IPC') along with one Maguni Behera, who was acquitted by the learned Additional Sessions Judge, Jajpur.

(2.) The occurrence in which Raghunath Behera (hereinafter referred to as the 'deceased') lost his Life occurred on 28-5-1989 at about 8-30 p.m. The genesis of the dispute as given by the prosecution, in essence, is as follows :

(3.) The accused persons pleaded innocence and false implication on account of pre-existing land disputes.