STATE Vs. RAJEV SWAIN AND ANR.

JUDGEMENT

(1.) HEARD the argument and the judgment is as follows:

(2.) ORDER of acquittal recorded by learned Sessions Judge, Puri on 16.03.1988 in S.T. No. 116 of 1987 is under challenge by the State as well as by the Appellant, respectively, in the above noted Government Appeal and the Criminal Revision. Thus, this common judgment shall abide the result in the aforesaid appeal and revision.

(3.) TO substantiate the charge, prosecution relied on the evidence of nine witnesses and documents marked Exts. 1 to 10. Accused persons did not adduce any oral evidence but relied on the documents marked Exts. A and B series, i.e. the injury certificates and also F.I.R. in the counter case i.e. G.R. No. 134 of 1985.