Bikash Baroi & Another vs State Of Odisha
2021 Latest Caselaw 752 Ori

                              CRLA No. 119 of 2019




                   BIKASH BAROI & ANOTHER             ...        APPELLANTS

                                                  -VERSUS-

                   STATE OF ODISHA                    ...      RESPONDENT


11.   21.01.2021        The    matter    is   taken       up   through   Video
                   Conferencing.
                        Since paper book has already been prepared, this
                   matter be added to the hearing list.
                        Learned counsel for the appellant submits that he
                   will prepare a written note of argument indicating the
                   grounds on which the impugned judgment and order of
                   conviction of the appellant is not sustainable in the eye
                   of law and he will serve a copy of the same on the
                   learned counsel for the State before the next date.
                        List this matter on 25th February 2021.


                                                      .............................
                                                       S.K. Sahoo, J.

PKSahoo