TRINATH MANSINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is an accused in G.R. Case No. 126 of 2016 on the file of learned J.M.F.C., Odagaon corresponding to S.T. Case No. 01 of 2017 on the file of learned Sessions Judge, Nayagarh registered under Sections 302/323/324/325/326/307/34, IPC and subsequently charge sheeted under Sections 302/323/307/34, IPC.

(3.) It is alleged that there was dispute relating to some construction work between two neighbours and on the alleged date of ocurrence when one of the neighbours started making some construction it was opposed by the other group and in course of such occurrence both the groups assaulted each other by means of different weapon of offences. Persons of both the groups sustained injuries and one Bhagaban Barik subsequently succumbed to the injuries while being treated at the Hospital