BANGURU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since in all these three Appeals, the judgment of conviction and order of sentence dtd. 21/12/2017 passed by the learned Sessions Judge, Mayurbhanj, Baripada, in S.T. Case No.15 of 2013 corresponding to G.R. Case No.157 of 2011 (C.T. No.583 of 2012) arising out of Kaptipada P.S. Case No.50 of 2011 on the file of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Udala, has been called in question, those were heard together for being disposed of by this common judgment.

(2.) Prosecution Case:-

(3.) Learned S.D.J.M., Udala, having received the Final Form, as above, took cognizance of the said offences and after observing the formalities, committed the case to the Court of Sessions. That is how the trial commenced by framing the charges for the above offences against these accused persons.