CHANDRAMANI SETHI Vs. PURNA CHANDRA BEHERA

JUDGEMENT

(1.) SCOPE and applicability of Sections 386 and 391, Cr. P. C. are to be examined in this revision filed by the complainant.

(2.) LEARNED Additional Sessions Judge allowed the criminal revision filed by accused persons against their conviction and sentences in which while setting aside the order of conviction and sentences, learned Additional Sessions Judge remitted the case back to the trial Court for giving opportunity to the accused persons to summon the Revenue Supervisor in order to prove the original of the certified copy of his report and to produce such documents subject to proper proof of the same. It was further stated that learned Magistrate shall not deprive the complainant in cross -examining the Revenue Supervisor or any other witness examined to prove the report and will dispose of the case after hearing the parties in accordance with law utilising existing materials on record.

(3.) THESE sections read as follows :