BABAJI SWAIN Vs. HRUDANANDA SWAIN AND ORS.

JUDGEMENT

(1.) BOTH these revisions are directed against one and the same order of the learned Additional Sessions Judge, Cuttack, in Criminal Appeal No. 54 of 1981 and were, therefore, heard together and are being disposed of by this common judgment.

(2.) CRIMINAL Revision No. 109 of 1982 is at the instance of the informant who challenges the order of acquittal of opposite parties 1 to 6 by the learned Additional Sessions Judge. Criminal Revision No. 236 of 1982 is by one of the accused whose conviction under Section 323, Indian Penal Code, has been maintained by the learned Additional Sessions Judge.

(3.) THE plea of the accused persons was one of denial.