Gurubha Singh vs State Of Odisha
2021 Latest Caselaw 12666 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRREV No. 849 of 2001

             Gurubha Singh
                                                    ....           Petitioner
                                                 Miss Anima Dei, Advocate
                                      On behalf of Mr. S.K. Mund, Advocate

                                          -Versus-
             State of Odisha
                                                      ....     Opposite Party
                                                       Mr. P.C. Das, ASC


                          CORAM:
                          JUSTICE SAVITRI RATHO

                                          ORDER

09.12.2021

Order No.

09. 1. This matter is taken up through hybrid mode.

2. Heard Ms. Anima Dei, learned counsel for the petitioner and Mr. P.C. Das, learned Additional Standing Counsel for the state.

3. This Revision has been filed by one Gurubha Singh challenging the judgment dtd. 23rd November, 2001 passed in Criminal Appeal No. 12/61 of 2001/2000 by the Ad hoc Additional Sessions Judge, (First Track), Baripada convicting this present petitioner -Gurubha Singh and one Rama Chandra Singh acquitting co-accused Biren Singh.

4. The conviction of the petitioner by the Assistant Sessions Judge -cum- Chief Judicial Magistrate, Mayurbhanj, Baripada in S.T. No.66/126 of 1999 under Sections-323 & 363 of I.P.C. has been confirmed by the Adhoc Addl. Sessions Judge (Fast Track

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Court), Baripada in Criminal Appeal No.12/61 of 2001/2000 and he has been sentenced to undergo RI for six months under Section-323 I.P.C and to undergo RI for four years under Section- 363 of IPC and to pay of fine of Rs.2000/- in default to undergo further period of RI one year for the offence punishable under Section-363 IPC.

5. The other appellant-Rama Chandra Singh has been convicted under Section-342/363 and 376 IPC and sentenced to undergo RI for four years for the offence under Section-363 IPC and to undergo RI for seven years and to pay of fine of Rs.3000/- in default to undergo RI for a period of one year for the offence under Section 376 IPC.

6. The Registry is directed to verify, if any Criminal Revision has been filed by the co-accused-Rama Chandra Singh, S/o. Banguru Singh challenging his conviction and vide judgment and order dated 23.11.2001 passed in Criminal Appeal No.12/61 of 2001/2000, before this Hon'ble Court.

7. List this case on 23rd December, 2021.

8. Miss Anima Dei, learned counsel for the petitioner undertakes to file the note of submission within one week.

.........................

Balaram                                        (Savitri Ratho)
                                                     Judge