FAGUNA HARIJAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Perused the explanation given by the Registrar (Judicial) as well as the Superintendent of Criminal Sec. , although the explanation of the Superintendent is not satisfactory, I am inclined to take a lenient view. No further action need be taken.

(2.) This Criminal Revision has been filed challenging the conviction under Sec. 325 read with Sec. 34 of IPC by the learned C.J.M. -cum-Assistant Sessions Judge, Nabarangpur which has been confirmed by the learned Additional Sessions Judge, Nabarangpur in Criminal Appeal No. 34 of 2003 and sentencing them to undergo R.I. for two years each and to pay a fine of Rs.5,000.00 each, in default to undergo R.I. for six months under Sec. 325 of the IPC with a direction to disburse the fine amount to the informant as compensation.

(3.) None appears for the petitioners when the matter is called.