KUNA DEHURY; PAHALI DEHURY Vs. STATE OF ORISSA

JUDGEMENT

(1.) These Appeals have been filed from Jail by the Appellants challenging the judgment dated 13.08.2004 passed by the learned Additional Sessions Judge (I), Dhenkanal in Criminal Trial (Sessions) No.129 of 2003/11 of 2003 convicting the appellants under Section 302/34 of the Indian Penal Code, 1860 (for short, 'IPC') and sentencing each of them to undergo R.I. for life and to pay fine of Rs.1,000/- each, in default, to undergo R.I. for a further period of one month. Hence, both the appeals are heard analogously and this common judgment is passed.

(2.) Prosecution case in brief runs as under.

(3.) The defence plea is one of complete denial of the occurrence and false implication of the accused persons.