DEBENDRANATH KAR Vs. KANHU CHARAN MOHANTY AND ORS.

JUDGEMENT

(1.) THE Petitioner was serving as an assistant teacher during November, 1967 in the Revenshaw Collegiate School at Cuttack where at that time opposite party No. 1 was the headmaster and opposite parties 2 to 6 were employed as assistant teachers and opposite parties 7 to 25 were students. The Petitioner filed a complaint on 9.11.1968 in the Court of the Sub -Divisional Magistrate at Cuttack alleging commission of offences punishable under Section 500 and 504 of the Indian Penal Code read with Sections 120 -B, 107, 109 and 34 thereof by the opposite parties.

(2.) IN the petition of complaint the following allegations, inter alia, were made:

(3.) MORE than three years have been taken in making this application ready for hearing. That has been mainly on account of the fact that opposite parties 7 to 25 who were then students of the top class of the school have gone out of the institution and their whereabouts have been difficult to gather.