REGENT COMPUTRONICS PVT. LTD.

BHANJA NAIK Appellant

V/S

SOMANATH MOHANTY Respondents

Referred Judgements :-

EMPEROR V. KHANUN [REFERRED TO]
KUNDANLAL V. EMPEROR [REFERRED TO]
MULCHAND V. THE KING [REFERRED TO]
U J S CHOPRA VS. STATE OF BOMBAY [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
RAJ NARAIN VS. STATE [REFERRED TO]
BIYAMMA VS. STATE OF KARNATAKA [REFERRED TO]
TRILOCHAN DAS VS. STATE [REFERRED TO]
NALU SAHU VS. STATE [REFERRED TO]
STATE OF MADHYA PRADESH VS. NARAINDATTA S/O BABULAL [REFERRED TO]
STATE VS. NABIN CHANDRA KHANDAPANI [REFERRED TO]
S RANGASWAMI VS. R NARAYANAN [REFERRED TO]
IN RE: MUTHU NADAR VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THIS is an application seeking to review the operative part of the judgment of this Court dated 23th November, 1967, passed in Cr. Revn. No. 298/66. The operative part of the judgment contained in its last paragraph runs as follows:

(2.) CR. Revision No. 298/66 was filed by the accused-opposite-party against the confirming order of conviction and sentence dated 28-4-66 passed by Sri S. K. Patra, Sessions Judge of Puri by which he was convicted under Section 420 IPC. , and sentenced to R. I. for two months and to pay a fine of Rs. 100/- in default to undergo R. I. for 15 days more.

(3.) THIS application has been filed by the informant on whose report the State prosecuted the accused in the criminal proceeding which terminated in the aforesaid Cr. Revision No. 298/66, The State has remained completely indifferent.

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BHANJA NAIK Vs. SOMANATH MOHANTY

Referred Judgements :-

JUDGEMENT

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