KADRAKA MADAN Vs. STATE

JUDGEMENT

(1.) In these appeals from jail, the two appellants (hereinafter referred to as the 'accused' by their respective names) have challenged the judgment of conviction and sentence passed by the learned Additional Sessions Judge, Jeypore. Each of the accused was found guilty of the offence punishable under Section 302 read with Sec. 34 of the Indian Penal Code, 1860 (in short, 'IPC'), convicted thereunder and sentenced to imprisonment for life.

(2.) One Amin Kadraka (hereinafter referred to as the 'deceased') lost his life on 28.10.1991. Prosecution version which led to the trial of accused in essence is as follows :

(3.) The accused persons pleaded innocence, and false implication.