Upa @ Upendra Narayan vs State Of Odisha
2021 Latest Caselaw 11449 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No. 340 of 2019

              Upa @ Upendra Narayan                  ....    Appellant/
              Mohapatra @ Upandra                          Petitioner
              Mohapatra

                                    Mr.B.K. Ragada, Advocate

                                        -versus-

              State of Odisha                        ....    Respondent/
                                                           Opp. Party

                                    Mr.A.K. Beura,
                                    Addl. Standing Counsel

                                     CORAM:
                                 JUSTICE S.K. SAHOO
                                     ORDER

Order No. 08.11.2021

06. This matter is taken up by video conferencing mode.

It appears from the impugned judgment in paragraph no.27 that the appellant was convicted by the learned Addl. Sessions Judge, Athagarh in S.T. Case No.91/2015 on 21.01.2019 under sections 302/149 of the Indian Penal Code.

When a query was made to the learned counsel for the appellant as to whether any criminal appeal has been filed challenging the said conviction order and what is the status of the criminal appeal, if any filed, the learned counsel for the appellant seeks some time to obtain instruction in that respect.

List this matter in the week commencing from 22.11.2021.

( S.K. Sahoo) p Judge // 2 //