Mantosh Malakar & Others vs Vrs
2021 Latest Caselaw 754 Ori

                                  CRLA No. 20 of 2016




                   Mantosh Malakar & others .......                           Appellants
                                                    -Vrs.-
                   State of Orissa                   .......                  Respondent




23.   21.01.2021           This    matter     is   taken     up     through        Video
                   Conferencing.
                           None appears on behalf of the appellant.
                           When the matter was taken up on 26.11.2020,
                   nobody appeared on behalf of the appellants. Since it is
                   an appeal against the impugned judgment and order of
                   conviction passed by the learned Sessions Judge -cum-
                   Special Judge, Malkangiri in Criminal Trial No.97 of 2014,
                   let a report be called for from the learned Sessions Judge
                   -cum- Special Judge, Malkangiri in Criminal Trial No.97 of
                   2014 who in turn shall obtain instruction from the Jail
                   Superintendent    of     the    concerned      jail,    where     the
                   appellants Mantosh Malakar, Sarat Chandra Malakar,
                   Babutosh Malkar, Biswajit Ray, Prabhas Biswas and Bikas
                   Biswas have been detained as to whether they intend to
                   engage any other counsel to pursue this appeal or not.
                   After obtaining necessary instruction, the learned trial
                   Court shall forward the same to this Court so as to reach
                   this Court on or before 01.02.2021.
                           List this matter on 04.02.2021.


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