AKSHAYA BAG Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present Criminal Appeal, filed by the appellants under Ss. 374(2) of the Cr.P.C., is directed against the judgment and order dtd. 15/3/1999 passed by the learned Additional Sessions Judge, Titilagarh in Sessions Case No.41(B)/24 of 1998, whereby the learned trial Court while acquitting the Giridhari Bagarty, Amruja Bag, Jugeswar Bagarty and Baishnaba Chandra Sahu of all the charges, however found the present appellants guilty of the offences under Ss. 148/323/149 read with Sec. 332/149 of I.P.C. and sentenced them to undergo R.I. for six months on each count.

(2.) Heard Mr. Debi Prasad Dhal, learned Senior Advocate along with Mr. Anshuman Roy, learned counsel for the appellants and Ms. Suvalaxmi Devi, learned Additional Standing Counsel for the State.

(3.) The prosecution case in terse and brief is that on 13/10/1996 at about 5.00 P.M. in village-Ijagaon near Dwarasuni temple, the accused persons armed with lathi and iron rod obstructed the marriage procession of the deity Budharaja and on the intervention of the police official of Sindhekela P.S., who were on law and order duty there, they have assaulted them at the spot with weapon, for which they had sustained injuries on their persons.