NIMAI CHARAN PADHI Vs. BALARAM SAHU AND ORS.

JUDGEMENT

(1.) OUT of the same facts G.R. Case No. 109 of 1972 and G.R. Case No. 107 of 1972 have been filed at the instance of the police against Balaram Sahu (opposite party No. 1) and others. Balaram Sahu filed Complaint Case No. 1 -CC. 12/72 against the Petitioner, the Sub -Divisional Officer, Deogarh (opposite party No. 21) and other persons of the police force and forest department. Naturally different versions of the respective story have been given.

(2.) FACTS as narrated in this revision application, based on the F.I.Rs. in the two G.R. cases, may be stated in chronological order.

(3.) THUS the stories given by the police and Balaram Sahu are somewhat divergent.