T.WAPANG AO Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner has filed this criminal revision challenging the order dtd. 6/12/2023 passed by the learned S.D.J.M. Malkangiri, in l.C.C. Case No.20 of 2023, rejecting the application for discharge under Sec. 227 of Cr.P.C. for commission of offences under Sec. (s) 500/506 of I.P.C. I. CASE OF THE PROSECUTION:

(2.) The prosecution's case can be summarized as follows:

(3.) The counsel for the revisionist urged the following submissions: