STATE OF ORISSA Vs. SATIA PRADHAN

JUDGEMENT

(1.) HEARD .

(2.) ORDER of acquittal passed by learned Addl.Sessions Judge, Bargarh on 18th January, 1992 in Sessions Trial No.76/27 of 1989 is under challenge both in Government Appeal as well as in the above noted Criminal Revision.

(3.) ACCUSED persons took the plea of denial to the allegation of assault by them to the deceased and P.W. No.3. However, they stated that when the ladies from the family of Shyamsundar were misbehaved, there was altercation between the deceased and the field labourers employed by Shyamsundar Pradhan in his land and in that mutual fight the deceased sustained the injuries.