LAWS(ORI)-2024-4-123

RUSHI NAIK Vs. STATE OF ORISSA

Decided On April 16, 2024
RUSHI NAIK Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) The petitioner, has filed the present Criminal Revision under Ss. 401 and 397 of Cr.P.C. against the judgment and order dtd. 25/3/2011 passed by the learned Sessions Judge, Ganjam- Gajapati, Berhampur in Criminal Appeal No.97 of 2009 whereby the order of conviction and sentence passed by the learned J.M.F.C., Digapahandi, Ganjam in G.R. Case No.132 of 1997/T.R. No.15 of 2006 was confirmed.

(2.) The petitioner was subjected to prosecution in Pattapur P.S Case No.105 of 1997 registered under Ss. 341/294/324/506 of IPC.

(3.) The prosecution case in brief is that on 8/6/1997 at about 12 P.M while the informant Arakhita Naik's son Indra Naik had been to village Patiguda, the accused Rushi Naik out of previous enmity, hurled filthy language and demanded to know why he had been to his village. The accused criminally intimidated the son of the informant with threat to kill and also assaulted on his head by means of an iron pipe blow causing bleeding injury.