STATE OF ORISSA Vs. MUNSI CHOMAN ALI

JUDGEMENT

(1.) HEARD .

(2.) THE order of acquittal passed by the Addl.Sessions Judge, Balasore on 15.12.1986 in S.T. No.1/124 of 1986/85 is under challenge.

(3.) WHILE denying the charge of a plain and simple case of riot and murder by an unlawful assembly, accused persons took the plea of a sudden mutual fight between two groups i.e. prosecution party and the accused party and in support of that adduced documentary evidence besides giving relevant suggestions to the witnesses in course of their cross -examinations. Amongst the exhibited documents (Exts. A to P), Ext. A/1 and B to J are the injury reports relating to some of the accused persons. Ext. N is the F.I.R. in the counter case which was tried as S.T. No.2/25 of 1986.