Bhramar Karna vs State Of Odisha
2021 Latest Caselaw 8949 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.233 of 2003

              Bhramar Karna                      ....      Appellant

                                 None

                                      -versus-
              State of Odisha                    ....   Respondent

                                 Mr. S.S. Pradhan,
                                 Addl. Government Advocate

                                  CORAM:

                            JUSTICE S.K. SAHOO
                                  ORDER

Order No.                        26.08.2021


   07.           This   matter   is     taken    up   through   Hybrid

Arrangement (Video Conferencing/Physical Mode).

The appellant Bhramar Karna has filed this appeal challenging the impugned judgment and order of conviction dated 22.09.2003 passed by the learned Special Judge, Sonepur in Sessions Case No.74/88 of 2001 in which he has been found guilty for the offences under sections 341/354 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one year under section 354 of the Indian Penal Code and to pay a fine of Rs.100/- (rupees one hundred) under section 341 of the Indian Penal Code, in default, to undergo S.I. for one week .

// 2 //

On 28.07.2021, when the matter was called for hearing, since no one appeared to argue the appeal, the learned counsel for the State was asked to intimate the appellant through the Inspector in-charge of Binika police station to engage any counsel of his choice to argue the Criminal Appeal, otherwise a counsel from the legal aid panel would be engaged to argue the appeal and the date of posting of the case was also directed to be intimated to the appellant.

On 12.08.2021, the matter was again listed for hearing and the learned counsel for the State sought for some more time to obtain instruction as per the order dated 28.07.2021.

Today, the learned counsel for the State produced a letter of the appellant in which it is mentioned that he is not interested to continue this Criminal Appeal and wants that the appeal should be disposed of accordingly. The letter of the appellant produced by the learned counsel for the State is taken on record.

Accordingly, the CRLA is disposed of as not pressed.

( S.K. Sahoo) Judge

RKM