NARASINGHA SARABU @ LAHARA @ BINDHANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Challenge under this appeal is made to the judgment dated 07.10.2004 passed by the learned Addl. Sessions Judge, Nabarangpur in Sessions Case No. 11 of 2002 convicting the appellants under Sec. 302/34 of the Indian Penal Code (for short "I.P.C.") and sentencing them to life imprisonment.

(2.) The case of the prosecution as unfolded during trial may be stated as follows :-

(3.) As the accused-appellants pleaded innocence and false implication, trial was held, in course of which the prosecution examined thirteen witnesses in to and produced documentary evidence vide Exts.1 to 17. The seized incriminating objects were also produced during the trial vide M.Os.I to X. From the side of the defence, appellant - Sukumani @ Tunu Lohara was examined as the sole witness. The learned trial court on evaluating the materials on record found all the appellants guilty under Sec. 302/34 of I.P.C. and returned the verdict of conviction and sentence which is under challenge in this appeal.