BAIKUNTHA MALLIK AND ANR. Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE two Appellants related as father and son, have filed the present appeal assailing the judgment and order of conviction passed by the learned Addl. Sessions Judge, Balasore on a charge of murder. By the impugned judgment, they have been found guilty of the offence punishable under Section 302, I.P.C. and sentenced to undergo imprisonment for life.

(2.) SHORN of unnecessary details, the prosecution case, as borne out from the materials on record, may be stated thus:

(3.) PROSECUTION in order to bring home the charge against the Appellant, examined as many as 13 witnesses, of whom p. w. 2 and 5 were eye -witnesses to the occurrence. The learned trial Judge, on evaluation of the evidence of the eye -witnesses and other attending circumstances, recorded a finding of guilt against the Appellants and convicted and sentenced them as herein before stated.