Jagannath Mohapatra vs State Of Odisha
2021 Latest Caselaw 11574 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRLREV No.786 of 2003


            Jagannath Mohapatra                     ....              Petitioner
                                         Mr.Gyana Ranjan Sahoo, Advocate
                                         on behalf of Mr.B.Baug, Advocate

                                         Versus
            State of Odisha                         ....             Opp. Party
                                                          Mr.S.S.Pradhan, AGA


             CORAM:
                  JUSTICE SAVITRI RATHO
                                       ORDER

Order No. 11.11.2021

06. This matter is taken up through hybrid mode.

Mr. Gyana Ranjan Sahoo, learned counsel for the petitoner states that they have no instructions in the matter.

In this Criminal Revision, the petitioner-Jagannath Mohapatra has been convicted for commission of offence under Sections 279/304-A of I.P.C. and under Section 187 of the Motor Vehicles Act and to pay a fine of Rs.1000/-, in default, to undergo simple imprisonment for one month for the offence under Section 279 I.P.C., to pay a fine of Rs.2000/-, and in default of same to undergo simple imprisonment for two months for the offence under Section 304-A I.P.C. and further to pay a fine of Rs.250/-, in default of same to undergo simple imprisonment for seven days for the offence under Section 187 of the Motor Vehicles Act. The learned Magistrate further directed that if the fine amount is realized, out of the fine

1 of 2 // 2 //

amount, a sum of Rs.2000/- shall be paid to P.W.2 , Smt. Sushila Bauri, the wife of the deceased vide judgment and order dated 8.12.1999 in connection with G.R. CaseNo.38 of 1996 (T.R.No.43/1998). The said order was confirmed by the judgment and order dated 02.08.2003 passed by the learned Adhoc Addl. Sessions Judge, Gunupur in Criminal Appeal No.182 of 2002.

Mr. S.S.Pradhan, learned Addl. Government Advocate states that the brief has been misplaced in the office of the learned Advocate General for which he is unable to assist the Court.

List this matter on 18.11.2021 in order to enable the learned State counsel to collect a copy of the brief from the office.

(Savitri Ratho) Judge

Bichi