SARAT CHANDRA BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present Criminal Appeal is filed by four appellants challenging the judgment of conviction and order of sentence dtd. 2/7/2007 passed by the learned Special Judge, Keonjhar in Special Case No.19 of 1999, whereby the learned trial Court has convicted the appellants for the alleged commission of the offence punishable under Sec. 323 of the IPC and sentenced them to undergo R.I. for six months each.

(2.) Heard Mr. Ashreet Behera, learned counsel appearing on behalf of Mr. Manas Chand, learned counsel for the appellants and Mr. Raj Bhusan Dash, learned Additional Standing Counsel appearing for the Respondent -State.

(3.) The prosecution case in terse and brief is that the victim-informant belongs to the Scheduled Caste and the accused persons belong to the upper caste. The incident happened on 19/1/1999. On that date, the Revenue Inspector called the informant and her husband for demarcation of the land. The informant went to the spot and protested the Amin alleging that neither she nor her father-in-law sold the land. The accused persons, who were present there, abused the victim in filthy language and assaulted the victim by giving kicks. Hence, the F.I.R.