Mohan Pujari & Ors vs State Of Odisha
2021 Latest Caselaw 12634 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      CRLREV No. 414 of 2021
                    Mohan Pujari & Ors.                      ....             Petitioners
                                                          Mr. Basudev Mishra, Advocate
                                                    -versus-
                    State of Odisha                            ....         Opposite Party
                                                                    Mr. K.K. Nayak, ASC

                            CORAM:
                            JUSTICE SAVITRI RATHO

Order No.                              ORDER
                                      08.12.2021

CRLREV No.414 of 2021, I.A. No. 596 of 2021 & I.A. No. 597 of 2021

03. The matter is taken up by hybrid mode.

Heard.

The petitioners have been convicted for commission of offence punishable under Sections 148/341/326/307/149 of IPC by the learned C.J.M.- cum-Assistant Sessions Judge, Koraput at Jeypore in Criminal Trial No. 20 of 2013 by judgment and order dated 29.03.2016 and sentenced to undergo R.I. for a term of 2 years, to pay a fine of Rs.2,000/- and in default to undergo R.I. for three months under Section 148 of IPC, sentenced to undergo S.I. for a term of one month and to pay a fine of Rs.300/-, in default to undergo S.I. for a term of three days under Section 341 of IPC, sentenced to undergo R.I. for a term of 7 years, to pay a fine of Rs.10,000/- and in default to undergo R.I. for one year under Section 326 of IPC and sentenced to undergo R.I. for a term of 7 years, to pay a fine of Rs.10,000/- and in default to undergo R.I. for one year under Section 307 of IPC by the said Court, with a direction for the sentences to run concurrently. The conviction and sentence have been confirmed by the learned Additional Sessions Judge-cum-Special Judge, Jeypore in Criminal Appeal No. 18 of 2016 by judgment and order dated 24.08.2021.

// 2 //

It appears that the petitioners have not yet surrendered in the learned court below.

Mr. Basudev Mishra, learned counsel for the petitioners wants to obtain instruction in the matter.

List this matter on 23.12.2021.

(Savitri Ratho) Judge puspa