ARJUN DAS AGARWALLA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This criminal revision is directed against the order passed by the learned Sub-Divisional Judicial Magistrate, Rayagada framing charges against the petitioner under Sections, 120-B and 471, I.P.C.

(2.) The facts of the case are that in the night of 3-7-1983 two rail way wagons loaded with illegally felled round logs were surriptitiously despatched from K. Singhpur to Patiala and Burdhawan railway stations. F.I.R. was lodged on 16-1-1984 where after investigation commenced culminating in a charge sheet against eight persons including the petitioner.

(3.) So far as the petitioner was concerned, charges were framed against him for having committed offences under Sections 120-B and 471, I.P.C. which have been challenged in this Court. Mr. A.C. Mohanty learned counsel appearing for the petitioner, has urged that there is no material in the case diary so as to implicate his client with the criminal conspiracy and user of fictitious and forged documents as genuine ones. Being a Banker he acted as a mediator on commission. Therefore, charges framed against him are liable to be quashed.