MAHURI KISHAN Vs. STATE

JUDGEMENT

(1.) This appeal is preferred against the judgement of the learned Sessions Judge, Sundargarh in S.T. No. 35 of 1991 whereby he has convicted these four appellants (hereinafter referred to as 'the accused persons') under section 302/34 IPC and sentenced each of them to suffer imprisonment for life.

(2.) The prosecution case unfurled during trial may shortly be stated thus :

(3.) The accused persons denied the prosecution allegations and pleaded that they had been falsely implicated.