CHANDRI DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) This revision is disposed of at the stage of hearing on admission in the following manner.

(3.) Informant in S.T. No. 14/12 of 96 and S.T. No. 6/2 of 1997 of the Court of Additional Sessions Judge, Bhadrak is the petitioner challenging the order of acquittal dated 4-2-1999 recorded in favour of the opposite party Nos. 5 and 6 (accused in S.T. No. 14/12 of 1996) and opposite party Nos. 2 to 4 (accused in S.T. No. 6/2 of 1997). Both the cases arising out of same occurrence but being committed at different time were disposed of by common trial and judgment.