BULU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.147/148/294/323/324/326/326-A/307/436/506/149/302, I.P.C.

(2.) Heard Mr. N.K. Sahu, learned counsel for the Petitioner, Mr. K. Das, learned A.S.C. for the State-Opposite Party and Mr. S. Mishra, learned counsel for the informant.

(3.) The allegations are to the effect that when the injured and deceased persons were guarding the forest in a hut, the accused persons came there assembled and attacked. In the occurrence, two persons died and four persons were injured.