PRASANT KUMAR PANIGRAHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision is directed against the judgment and order dtd. 5/12/2005 passed by the Adhoc Additional Sessions Judge (FTC), Gunupur arising out of the judgment dtd. 15/2/2001 passed by the learned S.D.J.M., Gunupur in G.R. Case No.48 of 1994 corresponding to Gudari P.S. Case No. 15 of 1994 wherein the Appellant having found guilty in the offence U/s.323/384 and 506 Indian Penal Code (hereinafter in short called "IPC") was convicted and sentenced to undergo SI for six months under Sec. 323 IPC, SI for one year under Sec. 384 IPC and SI for one year under Sec. 506 IPC with direction to run the sentences concurrently.

(3.) The background facts of the case are that the Informant V. Kodanda Rao a Lecturer from Gunupur College, Gunupur was deputed to Gudari Science College, Gudari as Center Superintendent to conduct the +2 Final examination of Council of Higher Secondary Education (hereinafter CHSE) from 16/3/1994 to 12/4/1994.