Sudei Sethi vs State Of Odisha
2022 Latest Caselaw 3982 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRA No.65 of 2000

            Sudei Sethi                               ....            Appellant
                                        M/s. L. Das and associate, Advocates
                                        -versus-
            State of Odisha                           ....       Respondent
                     Mr. Janmejaya Katikia, Additional Government Advocate



             CORAM:
             THE CHIEF JUSTICE
             JUSTICE R. K. PATTANAIK


                                       ORDER

Order No. 12.08.2022

07 1. This appeal is directed against the judgment dated 21st January, 2000 passed by the learned Sessions Judge, Dhenkanal-Angul, Dhenkanal in ST No.83 D of 1994convicting the Appellant for the offence punishable under Sections, 302, 452 and 324 IPC and sentencing him to undergo Rigorous Imprisonment (RI) for life, RI for two years and fine of Rs.500/- in default to RI for one month and to undergo RI for one year respectively and all the substantive sentence are to run concurrently.

2. However, it has been brought to the notice of the Court by the Directorate of Prisons that during the pendency of this appeal, the Government of Odisha in exercise of the powers conferred by Section 432 of the Code of Criminal Procedure, 1973 has remitted the unexpired portion of the sentence passed against the Appellant

and ordered his premature release and pursuant thereto, the Appellant has already been released.

3. In view of the above, the appeal has become infructuous and is disposed of as such. However, the Appellant is at liberty to approach the Court for revival of this appeal, in case he wishes to have the appeal decided on merits.

(S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge

M. Panda