NETRA PARIDA Vs. STATE

JUDGEMENT

(1.) THIS revision petition was filed against an order of a First Class Magistrate of Nayagarh refusing to commit the accused to the Court of Session merely because the connected case has been committed for trial in the Court of Session.

(2.) PETITIONER Netrananda Parida lodged information against several persons alleging that they committed offences under Sections 147 and 323 I. P. C. at about 8 p.m. on the 27th March, 1959 in village, Badapandusara. On the same day, at about 9 p.m. one Arjun Parida lodged information against petitioner Netrananda and some other persons alleging that at about 7 -30 p.m. they committed offences under Sections 147, 324, 323 and 436 I.P.C. The police investigated both the cases and submitted charge sheets in both.

(3.) THE revision petition is disposed of in terms of these observations. Order accordingly.