KAILASH CHANDRA PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner Kailash Chandra Panda has challenged the order dated 17.06.2016 passed by the learned Additional Sessions Judge & Special Judge, Phulbani in Sessions Trial No.51 of 2016 in framing charges under sections 420/ 467/ 468/ 294/ 506/ 34 of the Indian Penal Code and section 3(1)(x) of SC/ST (PA) Act.

(2.) A complaint petition was filed by complainant Gupteswar Kanhar in the Court of learned S.D.J.M., Phulbani basing on which I.C.C. Case No. 46 of 2006 was registered and subsequently under section 156(3) of Cr.P.C., the complaint case was forwarded to the Officer in Charge, Phulbani Sadar Police Station for registration and accordingly, the complaint petition was treated as F.I.R. and Phulbani Sadar P.S. Case No.44 of 2006 was registered on 21.07.2006 under sections 420/ 467/ 468/ 294/ 506/ 34 of the Indian Penal Code read with section 3(1)(x) of SC/ST (PA) Act.

(3.) During course of investigation, the informant was examined and relevant documents were seized and after completion of investigation, finding prima facie case under sections 420/ 467/ 468/ 294/ 506/ 34 of the Indian Penal Code read with section 3(1)(x) of SC/ST (PA) Act, charge sheet was submitted in the Court of learned S.D.J.M.(S), Phulbani, Kandhamal on 06.11.2011 and accordingly, cognizance of offences were taken.