UPENDRANATH DAS AND ANR. Vs. STATE

JUDGEMENT

(1.) THE Petitioners stand convicted under Section 420/34, Indian Penal Code and each of them has been sentenced to undergo R. I. for 3 months.

(2.) THE prosecution case in short is that the Petitioners, who are leaders of a particular political party, came to the village Baramana and called the Adibasis of the village to the Bhagabat Ghar in that village. There Petitioner Upendranath told the villagers present that Government of Orissa would lease out fallow lands to the Adibasis who would submit application for the same.

(3.) THE trial Court found that the Petitioners dishonestly induced p.ws. 1 to 5 and 8 and their co -villagers to deliver money to them on the plea that they would procure Anabadi lands for them on lease from the Government and because of such false representations the villagers paid a sum of Rs. 499 -50 Paise to the Petitioners.