JOGENDRA BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD argument from both the parties, hearing is concluded and the Judgment is as follows.

(2.) APPELLANTS were accused persons in S.T. No. 147/36 of 1996 of the Court of Addl. Sessions Judge, Sambalpur. They were prosecuted for the offence of murder and accordingly charged under Section 302/34, I.P.C. The impugned Judgment was delivered on 31.03.1997. Trial Court found the Appellants guilty of the offence under Section 302/34, I.P.C. and for that conviction, sentenced each of them to imprisonment for life. That Judgment is under challenge in this appeal.

(3.) ACCUSED persons took the plea of complete denial but adduced no defence evidence.