Tuna Behera vs State Of Odisha
2023 Latest Caselaw 10358 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.225 of 2023

        Tuna Behera                           ....         Appellant
                                                     Mr.A.Tripathy,
                                                         Advocate
                                   -versus-

        State of Odisha                       ....        Respondent
                                                     Mr.D.K.Mishra,
                                                             AGA
                CORAM:
                MR. JUSTICE D.DASH
                Dr. JUSTICE S.K. PANIGRAHI

                                ORDER

29.08.2023 Order No. I.A. No.473 of 2023

05. 1. This matter is taken up through hybrid arrangement

(virtual/physical) mode.

2. The Appellant has filed the application under section

389 Cr.P.C. for suspension of execution of sentence imposed

upon him by the Trial Court while convicting him for the

offence under section 302/34 of IPC and his release on bail

pending disposal of this Appeal.

2. Heard.

3. Taking into account the submissions made and on

going through the impugned judgment passed by the Trial

Court; further keeping in view the evidence on record with

regard to the role of this Appellant as also the manner in

// 2 //

which the incident is said to have been committed, at this

stage, we are not inclined to accept the prayer, as advanced in

this Application.

4. The I.A. is accordingly dismissed.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge Basu

Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Reason: Authentication Location: OHC Date: 30-Aug-2023 10:21:40