SANJAY PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Criminal Revision has been filed challenging the order/judgment dated 8.12.2004 passed in the Criminal Appeal No. 40 of 2004, confirming order dated 30.4.2004 of the learned Trial Court in I.C.C. case No. 304 of 1999 with regard to conviction and sentence as well as payment of compensation, with modification of setting aside the imposition of fine of Rs. 5,000/-.

(2.) Misc. Case No. 1151 of 2005 has been filed for modification of the order-dated 15.9.2005 passed in Misc. Case No. 171 of 2005.

(3.) Heard Mr. M.B. Das, learned Counsel for the petitioner and Mr. K.K. Jena, learned Counsel for the opposite parties.