LAWS(ORI)-1965-3-8

SITA BEWA Vs. BIMBADHAR ROUT AND 4 ORS.

Decided On March 31, 1965
SITA BEWA Appellant
V/S
Bimbadhar Rout And 4 Ors. Respondents

JUDGEMENT

(1.) THIS is a complainant 's appeal against the order of the Judicial Magistrate, Kendrapara, acquitting the Respondents of a charge for an offence under Section 379, Indian Penal Code.

(2.) ONE Parakhit Rout had two sons, Hrushi and Jagadish. Achut, Sibant and Biswanath are the three sons of Hrushi. Gopi and Somanath are the two sons of Jagadish. Mayadhar is the son of Achut. Benu (p. w. 4) is the son of Sibant and Darpanarayan is the son of Biswanath. Gopi had two sons Bimbadhar (accused No. 2) and Digambar. Digambar had four sons, viz., Bhima, Rama, Laxman and Arjun who are accused Nos. 1, 3, 4 and 5 respectively in this case.

(3.) IN support of the prosecution story, some witnesses were examined including Benudhar (p.w. 4) and some documents such as the Bhag patta, Bhag -receipts and the Khatians were also filed.