RAGHABACHARAN PANDA Vs. T DINDAYAL PATRA

JUDGEMENT

(1.) None appears for the appellant. On the request of the Court Mr. S. K. Sahoo, learned counsel of the Court went through the records and addressed the Court as Amicus Curiae.

(2.) Heard.

(3.) Order of acquittal in I.C.C. No. 52 of 1983 (Tr. No. 109 of 1985) of the Court of J.M.F.C., Aska is under challenge. Complainant in that case is the appellant whereas accused persons in that case are the respondents.