ARAKHITA DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Kar learned counsel for the petitioner and Mr. Sahoo, learned counsel for the opposite parties.

(2.) The petitioner is the informed. He has filed this revision against the order dated 5.7.2005 passed by the learned Additional Sessions Judge, Kedrapara in S.T. Case No. 51/120 of 2005.

(3.) The fact of the case is that against the accused-opposite parties 2 to 10 final form was third under Sections 341/323/294/506/307/34 I.P.C. The accused persons filed a petition under Section 227 Cr.P.C. to discharge them from the offence under Section 307 I.P.C. Since there was no material to frame charge under that section. The learned Additional Sessions Judge on perusal of records discharging them from the offence under Sections 307/341/506/294 I.P.C. vide the impugned order and framed charge under Section 324 I.P.C. read with Section 34 of I.P.C.