ARJUNA DAS @ ARJUNI DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr.B.K. Tripathy, learned counsel for the petitioners and Mr. Kanungo, learned Addl. Standing counsel for the State.

(2.) THE present application under Section 482 Cr.P.C. has been filed by the petitioners with a prayer to quash the proceeding in G.R. Case No. 1077 of 1994 (D) corresponding to Chandbali P.S. Case No. 67 of 1994 pending in the Court of the learned J.M.F.C., Chandbali, inter alia, on the ground that from amongst 70 accused persons, 34 have faced trial in S.T. No.16 of 2009 and vide judgment dated 13.4.2009, all of them were acquitted.