MORA ALIAS MUCHIRAM MURMU Vs. STATE

JUDGEMENT

(1.) In this appeal from Jail, Mora alias Muchiram Murmu calls in question legality of the judgment passed by the learned Sessions Judge, Mayurbhanj, Baripada holding the appellant (hereinafter referred to as the 'accused') guilty, and convicting him for commission of an offence punishable under S.302 of the Indian Penal Code, 1860 (in short, 'IPC') and sentencing him to undergo rigorous imprisonment for life.

(2.) Prosecution version as unfolded during trial is essentially as follows :

(3.) The accused persons pleaded innocence. Charge was framed under Ss. 148 and 302/149, IPC, and they were placed on trial.