PRAVAKAR DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present Criminal Appeal is preferred by the appellants assailing the judgment of conviction and order of sentence dtd. 5/4/2001 passed by the learned Additional Sessions Judge, Rairangpur, Mayurbhanj in S.T. Case No. 31/151 of 2000 arising out of G.R. Case No.173 of 1999 (T.C. No.1190 of 1999) convicting them under Ss. 148/452/332/324/149 IPC and sentenced to undergo R.I. for three months and to pay a fine of Rs.500.00, in default to undergo R.I. for a further period of fifteen days on each count. The sentences were directed to run consecutively.

(2.) Heard Mr. Satyabrata Mohapatra, learned counsel for the appellants and Mr. Ashok Kumar Apat, learned Additional Government Advocate for the State.

(3.) The narrative of prosecution report in the present case is that the informant Prasanta Kumar Sahoo lodged a written report alleging therein that on 26/5/99 he was the B.D.O. of Bahalda Block. On that day at about 8.10 A.M. when he was discharging his official duties in his office chamber, at that time all the accused persons forcibly and without his permission entered into his office chamber and questioned him as to why the Gramika Pratinidhi was selected at village Jharadihi. Before giving any answer, all the accused persons dealt fist blows, slaps on his body and by means of one sharp edged stone assaulted on his head. By this, he sustained severe bleeding injuries on his head and the accused persons were also attempted to kill him. When the Block Officials came to the spot, at that time, the accused persons went away by a jeep. Soon-after the occurrence, the informant lodged the report at Bahalda Police Station and thereafter the O.I.C., Bahalda P.S. registered the P.S. Case No.33/99 under Ss. 147/148/452/332/307/149 IPC.