NATABAR SAHU Vs. RADHAMOHAN SAHU

JUDGEMENT

(1.) THIS appeal has been filed against an order of acquittal after obtaining leave, under Section 417 of the Code of Criminal Procedure.

(2.) THE five accused persons were charged under Section 427 of the Indian Penal code for having committed mischief by way of causing damage to the extent of rs. one thousand by demolishing the house of the complainant and taking away household materials.

(3.) THE complainant's case is that the house belonged to him of which he was in possession and was living there with his daughter. On 30-11-64 at about 10 A. M. all the accused persons, who were all residents of Berhampur, trespassed Into the said house, demolished it, and removed household materials belonging to the complainant. The total damage caused thereby is valued at Rs. 1,000/ -.