ARAKHITA SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE Petitioner stands convicted under Section 504, Indian Penal Code and has been sentenced thereunder to pay a fine of Rs. 100/ -, in default to undergo S.I. for one month.

(2.) THE prosecution case, in short, is that on the date of occurrence p.w. 6, the Block Development Officer of Nuagan Panchayat Samiti, was returning to his headquarters with p.ws. 1 to 4 and 7 in a jeep. When they reached the Mahipur junction the accused, who was the ex -Chairman of the Nuagan Panchayat Samiti stopped the jeep and abused the informant in filthy, objectionable and insulting language and tried to pull him out of the jeep by catching hold of his left hand. Many people intervened and took away the accused from that place. P.w. 6 proceeded to Nuagan P.S. and reported the matter there at about 8.30 p.m. the same day.. The police submitted charge sheet against the accused for offences under Section 341, 294 and 504, Indian Penal Code.

(3.) THE trial Court convicted the accused only under Section 504, Indian Penal Code and sentenced him as stated above.