PANCHANAN MUDULI Vs. STATE

JUDGEMENT

(1.) THE judgment dated 10.2.1993 passed by Sri J.P.Mishra, learned Additional Sessions Judge, Bhadrak in S.T.No. 135/ 48/92 convicting the appellant No. 1 Panchanan Muduli Under Section 324, I.P.C. and sentencing him to undergo R.I. for one month and convicting the appellant No. 2 Hiralal Muduli and appellant No. 3 Jayalal Muduli Under Section 323. I.P.C. and releasing them Under Section 3 of Probation of Offenders Act after due admonition in Court, is under challenge in this appeal. The appellant No. 1 has been acquitted of the charge Under Sections 307/506. I.P.C. and the. appellant Nos. 2 and 3 have been acquitted of the charge Under Sections 307/34, I.P.C.

(2.) THE prosecution case briefly stated is as follows :

(3.) IN order to bring home the charge against the appellants prosecution examined seven witnesses in all, out of whom P.W.I is the informant, P.Ws. 2, 3 and 4 are co villagers of the parties who reached the place of occurrence hearing hullah raised by the informant, P.W. 6 is the Medical Officer who medically examined the informant (P.W.I) and P.W.7 is the Investigating Officer.