TUIKA BHIMA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the appellants and the learned Addl. Government Advocate and the judgment is as follows :

(2.) ORDER of conviction and sentence under Sections 394 and 302, I.P.C. in Sessions Case No.85 of 1994 of the Court of Addl. Sessions Judge, Jeypore is under challenge by the accused -appellants.

(3.) ACCUSED took the plea of denial.