STATE OF ORISSA Vs. ANANTA KISHORE SAHOO

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner and Learned Counsel for the opposite party.

(2.) THIS is an application under Section 378, Code of Criminal Procedure with a prayer to grant leave to prefer an appeal against the order of acquittal passed by the Learned Addl. Sessions Judge, Kendrapara in Vigilance G.R. Case No. 18 of 1996 (22 T/96).

(3.) IT appears that the Vigilance Department along with the staff of Civil Supplies Department conducted a raid on the godown of the accused at Rajnagar, verified the stock register and found shortage of rice, sugar, wheat and kerosene. They also found that though there was a Board but then the correct position was not displayed. The accused denied all the charges.