SATYANARAYAN MALLICK AND ANOTHER Vs. STATE OF ODISHA
LAWS(SC)-2018-2-165
SUPREME COURT OF INDIA
Decided on February 06,2018

Satyanarayan Mallick And Another Appellant
VERSUS
STATE OF ODISHA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The two accused appellants who have been convicted under Section 302/34 IPC and sentenced to undergo rigorous imprisonment for life are in appeal before us.
(3.) We have heard the learned counsel for the appellants as well as the learned counsel for the State.;


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