Bailochan Behera vs State Of Odisha
2021 Latest Caselaw 753 Ori

                              CRLA No. 108 of 2019




                   BAILOCHAN BEHERA                    ...     APPELLANT

                                                  -VERSUS-

                   STATE OF ODISHA                     ...   RESPONDENT


08.   21.01.2021        The      matter   is   taken   up    through     Video
                   Conferencing.
                        Learned counsel for the State submits that he has
                   received the deposition copies as per the order dated
                   17.12.2020.
                        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 4th February 2021.


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

PKSahoo