DAMODAR BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) These two appeals are interlinked being directed against the same judgement of the learned Session Judge, Phulbani convicting each one of the appellants (hereinafter referred to as the 'accused' by name) for offences punishable under Sections 376/511 read with Section 34 of the Indian Penal Code, 1860 (in short, 'IPC') and sentencing each one of them to undergo rigorous imprisonment for one year.

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

(3.) Accused persons pleaded innocence. According to them, there was difference of opinion between accused Damodar and victim on account of sale consideration relating to a piece of land purchased by the victim from Damodar. One witness was examined on behalf of them to prove that the victim sustained injuries in a cycle accident.