Sisir Kumar Sahoo vs State Of Odisha & Others
2023 Latest Caselaw 10225 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLA No.894 OF 2023
                                   Sisir Kumar Sahoo                  ....           Appellant
                                                                  Mr.Santosh Sahoo, Advocate
                                                            -versus-
                                   State of Odisha & Others           ....        Respondents

Mr. Sonak Mishra, ASC.

CORAM:

MR. JUSTICE D.DASH DR. JUSTICE S.K. PANIGRAHI Order No. Order 28.08.2023

01. 1. The matter is taken up through hybrid arrangement (virtual/ physical) mode.

2. This Appeal has been filed by the Informant(P.W.5) in challenging the judgment of acquittal passed by the learned Session Judge, Dhenkanal in C.T. (Sessions) Case No.146 of 2022 arising out of G.R. Case No.615 of 2021 corresponding to Balimi P.S. Case No.224 of 2021 of the Court of learned S.D.J.M., Hindol. The case is based on circumstantial evidence and the Trial Court has found the circumstance projected by the prosecution to be not making the chain complete so as to arrive at an irresistible conclusion that its accused persons who are the perpetrators of the crime; in order to consider the question of leave to file the present Appeal, this Court feels it proper to call for the digitized version of the LCR.

The Appeal be listed on 1st September, 2023 for fresh admission.

(D. Dash), Judge.

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC (Dr. S.K.Panigrahi) Date: 30-Aug-2023 18:23:10 Judge Narayan