KUMA MAJHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this appeal, the appellants having been convicted for the offence U/s.302/34 of the Indian Penal Code, 1980 (hereinafter referred as the 'I.P.C.' for brevity) by the learned Addl. Sessions Judge, Nuapada in Sessions Case No.81/12 of 2003 as per the judgment dtd.22nd July, 2004, assail their conviction and sentence of imprisonment for life.

(2.) Prosecution case, bereft of all unnecessary details can be described as follows:-

(3.) Defence took the plea of complete denial and during examination U/s.313 Cr.P.C. the accused persons have stated to have been falsely implicated in this case. Further the accused Kuma Majhi has denied regarding seizure of cycle of the deceased from his house and the other accused Maniram Majhi and Parsu Majhi have denied the seizure of wooden lathies (M.Os.III and IV) from their house. No defence witness has been examined by the accused persons.