JAGANNATH MAHANTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Appellants, by filing this Appeal, have called in question the judgment of conviction and order of sentence dtd. 13/9/2001 passed by the learned Additional Sessions Judge, Rairangpur in S.T. Case No.46/166 of 2000 arising out of G.R. Case No.94 of 1998 (T.C. No.880/98) pending on the file of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Rairangpur.

(2.) Prosecution Case:-

(3.) The Trial Court, upon examination of the evidence both oral and documentary followed by their scrutiny, while acquitting one of the accused persons, who had faced the Trial along with these accused persons, namely, Purna Mohanta, while holding these accused persons not guilty for commission of the offence under sec. 148 of the IPC, has held them guilty for commission of the offence under Sec. 341/333/379/307/149 of the IPC and accordingly, he has been sentenced as afore-stated.