DUSASAN MALLICK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS revision is preferred against the judgment of the Judicial Magistrate, First Class, Jajpur, in G.R. Case No. 735 of 1976 convicting the present Petitioner Dusasan and two Other co -accused person, under Sections 323 and 341/34, I.P.C. and directing their release under Section 3 of the Probation of Offenders Act (hereinafter referred to as 'the Act') after due admonition.

(2.) SUB -section (2) of Section 11 of the Act provides:

(3.) IN any view of the matter, the revision petition is liable to be dismissed and the same is accordingly dismissed.