STATE OF ORISSA Vs. ARTABANDHU PATRA.

JUDGEMENT

(1.) The State has called in question, the order of acquittal passed by learned Additional Civil Judge (Sr. Division)-cum-JMFC, Dhenkanal in G. R. Case No. 89 of 1993 (Trial Case No. 126 of 1996) acquitting the respondent of the charge under Section 409 of IPC.

(2.) Facts necessary for disposal of this appeal are as under :-

(3.) The respondent pleaded innocence taking specific plea that he was never in charge of the said sale center w.e.f. 7-11-1990 to 28-10-1998 and as such he denied to have been entrusted with the seeds for their sale to farmers.