TAU ALIAS ANIRUDHA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This criminal appeal is directed against the judgment of conviction and order of sentence dated 22.12.1989 passed by the learned Sessions Judge, Keonjhar in S.T. Case No.57 of 1989.

(2.) The case of the prosecution is that on 1.10.1987 at about 8.30 a.m. Tima Dehury, the informant (PW1) and PW3 were going on the public road in village Nadaun. The accused persons pelted stones as a result of which PW1, PW3, PW4, PW6, PW7 and PW 8 sustained injuries. On the basis of FIR lodged by PW1, investigation was taken up and after its completion charge-sheet was filed against the appellant under Sections 323/337/34, IPC.

(3.) The plea of the defence is complete denial. The specific plea of the accused Kesab Chandra Sahu is that PW1 assaulted him in front of the house of Ghana Demury for which S. T. No. 26 of 1988 was started and to save from that case this case has been falsely foisted.