MINAKETAN MEHER Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE judgment dated 17.121996 passed by learned Additional Sessions Judge, Balangir in Criminal Appeal No. 32/13 of 1994-95 is assailed in this Criminal revision.

(2.) THE five petitioners faced trial for commission of offence under sections 147/148/32/323/426/149, I.P.C. in G.R. Case No. 2,23/1984 which was subsequently converted to T.R. No. 3/91 of the Court of Sub- Divisional Judicial Magistrate, Sonepur.

(3.) THE plea of the accused persons was that P.W. 1 and other injured persons, who are weavers in occupation had drawn thread dipped in rice water for preparation of clothes. The Said thread was taken away by a dog. Suspecting that the accused persons have taken the thread, P.W. 3. P.W. 1 and Kunja chastised them arid demanded the price of the Saree, culminating in the quarrel. Thereafter, a false case was foisted against them.