GADADHAR MAHALIK AND OTHERS Vs. STATE OF ORISSA

JUDGEMENT

(1.) None appears on behalf of the petitioners.

(2.) The petitioners in this application under section 482 of the Code of Criminal Procedure, 1973 have challenged the impugned judgment and order dated 10.01.2005 passed by the learned Addl. Sessions Judge, Bhadrak in Criminal Revision No.81 of 2004 in dismissing the revision petition filed by the petitioners challenging the legality and correctness of the order dated 18.01.2004 passed by the learned J.M.F.C., Bhadrak in G.R. Case No.03 of 2001.

(3.) It appears that on the basis of a written report submitted before the officer in charge, Bhadrak Rural Police Station, the case was registered and after completion of investigation, charge sheet was submitted against six accused persons under sections 294/342/506/34 of the Indian Penal Code. During course of trial, the informant as well as four other charge sheet witnesses deposed against the petitioners and therefore, the prosecution filed a petition under section 319 of Cr.P.C. for impleading the petitioners as accused in the case.