Tukuna Rauta vs State Of Odisha
2021 Latest Caselaw 9006 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No.47 of 2018

              Tukuna Rauta                       ....       Appellant

                                  Mr. Arun Kumar Budhia,
                                  Advocate

                                     -versus-
              State of Odisha                    ....    Respondent

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

                                    CORAM:

                              JUSTICE S.K. SAHOO
                                   ORDER

Order No. 26.08.2021

04. This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

Heard learned counsel for the appellant and learned Additional Government Advocate for the State.

Hearing is concluded and the judgment dictated in open Court vide separate sheets.

The appeal is allowed and the appellant is acquitted of the charges under sections 397/394 of the Indian Penal Code. He be set at liberty forthwith, if his detention is not required in any other case.

( S.K. Sahoo) Judge

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