JAI BISWAL AND 11 ORS. Vs. HAREKRUSHNA SWAIN

JUDGEMENT

(1.) THESE 12 Petitioners were tried and convicted under Section 380, Indian Penal Code, and each sentenced to undergo R.I. for two months and to pay a fine of Rs. 501 - each in default to undergo further R. I. for one week, by Sri P. Section Panda, Magistrate, 1st Class, Cuttack, by his order dated 12 -6 -1965 passed in Case No. 380/C of 1964.

(2.) THERE was an appeal carried by these Petitioners to the Court of sessions, Cuttack, in criminal appeal No. 153/C of 1965, which was heard and dismissed by Sri B.N. Misra Addl. Sessions Judge by his order dated 23 -2 -1966. Hence this revision by the Petitioners.

(3.) THE defence plea is one of a denial. The accused further pleaded that this case has been foisted on them due to prior enmity and party faction.