JUDGEMENT
S.MURALIDHAR, J. -
(1.)These two appeals challenge the same impugned judgment dtd. 8/10/2004 passed by the learned Additional Sessions Judge, Bhadrak in Sessions Trial No.4/1/2001 and 21/23 of 2001.
(2.)Appeal JCRLA No.50 of 2005 is by Accused No.3 (A3) Baidhar Mahalik @ Baina whereas CRLA No.338 of 2004 is by A2 (Shanti Parida), A1 (Sudarsan Parida) and A4 (Prasanta Parida @ Babua).
(3.)By the impugned judgment, the trial Court has held all the four accused guilty of the offence punishable under Sec. 302 IPC read with Sec. 109 and 34 IPC, for committing the murder of Rita Pal and her brother, Mana Pal. Each of them has been sentenced to undergo imprisonment for life with the further condition that A3 (Baidhar Mahalik @ Baina) and A4 (Prasanta Parida @ Babua) will not be released from prison unless they have individually served out at least 20 years of imprisonment.
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