KAMADEB BALIARSINGH Vs. STATE

JUDGEMENT

(1.) This is an application under S. 439 Cr.P.C. by, two accused persons.

(2.) There are two villages in Bramhagiri Police station one is Bandamunda and the other is Sunakhala. There is a water reservoir from which villagers of both the villages use water. On 1-11-1991, there was a dispute between groups of persons of the two villages. Fire arms were used causing injuries. Two reports were submitted in the Police-station by both groups.

(3.) Accused persons have been arrested during investigation. Many of the accused persons of both the groups have been released on bail. Petitioners who belong to village Bandhamunda are in custody from the date of arrest.