CRLLP/89/2016
2021 Latest Caselaw 1386 Ori

                                CRLLP NO.89 OF 2016




04.   04.02.2021                 Due to the pandemic situation for COVID-
                   19, this matter is taken up through Video Conferencing
                   mode.
                                 Heard.
                                 The Opposite Party/Respondent has been
                   acquitted of the charges under Sections- 376/ 493/
                   294/506/34 IPC under Section 235 Cr. P.C., as there
                   was no evidence on record.
                                 Mr. J. Katikia, learned Additional Govt.
                   Advocate submits that, on the basis of the evidence in
                   a split up record, the present trial has been disposed of
                   without recording any evidence.
                                 On perusal of the impugned judgment, we
                   do not find any material to show that the learned
                   Assistant Sessions Judge has relied on the evidence of
                   any split up record, rather after examining four
                   Prosecution Witnesses, when no material was found,
                   acquittal has been recorded under Section 235 Cr. P.C.
                                 We do not find any reason to interfere.
                                 Hence, we are not inclined to grant leave
                   to appeal.
                                 The CRLLP is accordingly dismissed.

                                                ...............................
                                                  C.R. Dash, J.

............................... Savitri Ratho, J. Subha Subha