RAMAKANTA JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner Ramakanta Jena has preferred this criminal revision challenging the impugned judgment and order dated 17.12.1999 passed by the learned Asst. Sessions Judge cum- Chief Judicial Magistrate, Balasore in S.T. Case No.47/94 of 1999 which was allowed in part by the learned Sessions Judge, Balasore-Bhadrak, Balasore vide impugned judgment and order dated 13.01.2000 in Criminal Appeal No. 86 of 1999.

(2.) The prosecution case, as per the First Information Report lodged by the victim girl "S" on 20.12.1998, is that the petitioner is the co-villager of the victim and on the pretext of taking her to visit Nandankanan, the petitioner took her to Bhubaneswar and then to Kanpur in Uttar Pradesh by train and that he had conspired to sale the victim to any non-oriya person.

(3.) P.W. 7 Benudhara Pati who was the A.S.I. of Police at Soro Police Station was directed by the officer in charge to take up the investigation.