Keshab Kumura vs State Of Orissa
2023 Latest Caselaw 8954 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                JCRLA NO.83 OF 2022

                             Keshab Kumura                             ....             Appellant


                                                         -versus-

                             State of Orissa                           ....           Respondent
                                                                            Mr.S.K.Nayak, AGA

                                       CORAM:
                                       MR. JUSTICE D.DASH
                                       Dr. JUSTICE S.K. PANIGRAHI
                                                    ORDER

                 Order No.                         09.08.2023
                       01.   1.      This matter is taken up through hybrid arrangement
                             (virtual/physical) mode.

2. Since the impugned judgment of conviction and order of sentence relates to the year 2010, for proper appreciation of the matter in advance direct that the digitized copy of the Trial Court Record be called for by the next date of listing.

3. Ms.Rita Singh is appointed as Amicus Curiae to assist the Court in hearing and disposal of this Appeal.

3. The name of Ms.Rita Singh be reflected in the cause title as also the brief.

4. List this matter on 16.08.2023.

(D. Dash), Judge.

Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication (Dr.S.K.Panigrahi), Location: OHC Date: 18-Aug-2023 14:11:53 Judge.

Gitanjali