DHUSASANA JENA Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) Mr. Soura Chandra Mahapatra, learned Senior Counsel files his appearance memo on behalf of the petitioner in Court today which is taken on record.

(2.) Heard Mr. Soura Chandra Mahapatra, learned counsel for the petitioner, Mr. Aparesh Bhoi, learned counsel for the opposite parties nos. 2 and 3 and Mr. Jyoti Prakash Patra, learned Addl. Standing Counsel for the State.

(3.) The petitioner Dhusasana Jena is the informant in Basudevpur P.S. Case No.151 of 2002 which was instituted on 04.11.2002 for commission of offences under Sections 341/ 342/325/364/307/109/34 of the Indian Penal Code against six accused persons namely Muktikanta Mandal (opposite party no.2), Basanta Nayak, Kailash Nayak, Raghunath Jena, Jaya Krushna Rout and Nepal Barik (opposite party no.3). After completion of investigation, charge-sheet was submitted against four accused persons namely Raghunath Jena, Jaya Krushna Rout, Basanta Nayak and Kailash Nayak on 21.02.2003 for offences punishable under Sections 342/364/304/34 of the Indian Penal Code. The case was committed to the Court of Session and on 10.07.2006, the learned Trial Court framed charges under sections 342/34, 364/34 and 302/34 against four charge sheeted accused persons.