MANORANJAN NAYAK Vs. BABU ALIAS BRAJENDRA PANDA

JUDGEMENT

(1.) Judgment of acquittal passed in appeal by the learned Sessions Judge, Balasore is impugned in this revision application by the informant.

(2.) Opposite Party No. 1 faced trial for alleged commission of offence punishable under S.436 of the Indian Penal Code, 1860 (in short 'IPC').

(3.) Prosecution case bereft of unnecessary details is that on 6-11-1983 at 3 a.m., the accused-opposite party No. 1 set fire to house of informant resulting in great loss and damage to a row of houses belonging to the informant part of which was let out to tenants also. The motive for this crime was indicated to be rivalry between informant's brother and accused-opposite party No. 1 relating to puja committee affairs. The incident was reported to the Assistant Sub-Inspector in-charge of Rupsa Out Post on 6-11-1983 at 7 a.m. Plea of defence was one of denial and false implication was also pleaded.