P. KHAJA HUSSAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since all these revisions concern with the result of the trial held by the learned Judicial Magistrate First Class, Aska, Ganjam in G.R.Case No.216 of 1996 (T.R.No.772/1997) concluded on 27.11.2004 as also the verdicts given in the appeals arisen therefrom filed by the respective petitioner as appellant, those had been heard together for their disposal by this common order.

(2.) Facts necessary for the purpose are stated hereunder:

(3.) Having heard learned counsel for said petitioner and learned Additional Standing Counsel, I take up the same first for disposal since other three revisions, though arise out of the same judgment rendered in the trial and the appeals carried there-against, those revolve around the conviction against the petitioners (two in number as at Item No.II and III) as against their conviction for offence under section 411 of the IPC as also the release of seized articles under seizure lists Ext.3 and 4 and the claim of the petitioner-informant (P.W.6) (under the revision vide Item No.I) as to the claim of release of those very articles in his favour and in favour of his mother (P.W.5).