DHIREN DALEI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellants, by filing this Appeal, has called in question the judgment of conviction and order of sentence dtd. 17/8/2016 passed by the learned Sessions Judge, Mayurbhanj, Baripada in S.T. Case No.63 of 2014 arising out of G.R. Case No.425 of 2013 corresponding to Kaptipada P.S. Case No.130 of 2013 of the Court of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Udala.

(2.) Prosecution Case:-

(3.) Learned S.D.J.M., Udala, on receipt of above Final Form, took cognizance of the said offences and after observing all the formalities, committed the case to the Court of Sessions. That is how the Trial commenced by framing the charge for the aforesaid offences against this accused persons.