CHAKRADHAR SWAIN Vs. MAHESWAR BARIK

JUDGEMENT

(1.) TWELVE persons who are opp. party Nos. 1 to 12 in this revision application, faced trial on the basis of an information lodged by the present petitioner, for allegedly having committed offences punishable Under Section 341 and 294 read with Section 34 of the Indian Penal Code, 1860 (in short. 'IPC') - The learned Judicial Magistrate, First Class, Nayagarh did not accept the prosecution allegations, and directed their acquittal Under Section 255(1) of the Code of Criminal Procedure, 1973, (in short, the 'Code').

(2.) THE background facts as projected by the prosecution are as follows :

(3.) THE learned Judicial Magistrate took up the following points for consideration ;