LAXMAN BASTIA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present Criminal Appeal has been preferred by the appellant assailing the judgment and order dtd. 11/11/1997 passed by the learned Special Judge-cum-Sessions Judge, Balangir- Sonepur at Balangir in G.R. Case No.195 of 1995 / T.R. No.17 of 1995.

(2.) Heard Mr. J.R. Dash and Ms. Sartika Das, learned Amicus Curiae for the appellant and Mr. Sobhan Panigrahi, learned Additional Standing Counsel for the State.

(3.) The prosecution case, in brief, is that the informant, Lata Barik (P.W.1), and her husband, being landless persons, were in cultivating possession of Ac.2.00 of Patra jungle land. The accused laid claim over the said land as his own, which gave rise to ill-feeling between the parties.