Dukhabandhu Juanga vs State Of Odisha
2023 Latest Caselaw 9055 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                         JCRLA No.86 of 2022
        Dukhabandhu Juanga                     ....            Appellant
                                   -versus-
        State of Odisha                        ....         Respondent
                                                       Mr.S.K. Nayak,
                                                                AGA
                 CORAM:
                 MR. JUSTICE D.DASH
                 DR JUSTICE S.K. PANIGRAHI
                               ORDER

Order                         10.08.2023
No.

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

(virtual/physical) mode.

2. Perused the prisoner's petition and the impugned judgment of conviction passed by the Trial Court.

3. Admit.

4. We appoint Mrs.Bhaktisudha Sahoo, learned counsel as Amicus Curie (A.C.) to assist the Court in hearing and disposal of this Appeal. Her name be reflected in the cause list as also in the brief.

5. Registry is directed to supply a copy of the impugned judgment to Mrs.Sahoo to enable her to get ready in the matter.

6. List this matter in the week commencing 04.09.2023.

In the meantime, the digitized copy of the Trial Court record be called for.

(D. Dash), Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Designation: A.R.-CUM-SR.SECRETARY Reason: Authentication Location: OHC Date: 11-Aug-2023 13:13:19