ADIKANDA SAMAL Vs. MADHABANANDA NAIK

JUDGEMENT

(1.) PETITIONER Adikanda Samal has been convicted under Section 498, I. P. C. and sentenced to pay a fine of Rs. 200/ - or in default to undergo S. I. for two months by Sri N. K. Patnaik, Magistrate, First Class, Bhadrak which has been confirmed by shri S. N. Misra, Sessions Judge, Balasore.

(2.) THE complainant (P. W. 1) married Hemalata (C. W. 1) on 7.6.1969. At that time the complainant was about 22 years and Hemalata was 19 years old. The complainant is a student of Bhadrak College. He belongs to village Olakana which is about 3/4 miles from the village of his father -in -law Gopal Chandra Rout (D. W. 1). Complainant's grievance is that on 26.4.1970 the petitioner enticed his wife Hemalata and detained her with the purpose of having illicit intercourse with her.

(3.) THERE are 7 witnesses for the prosecution of whom P. W. 1 is the husband, P. W. 6 Judumani Naik is the father -in -law and the rest are co -villagers of the complainant who found Hemalata on the morning of 27th with the petitioner in his outhouse. The learned Courts below relying on the evidence of the prosecution witnesses and disbelieving the evidence of D. W. 1 and Hemalata convicted the petitioner as aforesaid. At the time of admission of this revision notice for enhancement of sentence was given as the punishment appeared to be manifestly inadequate.