Purna Chandra Behera vs State Of Odisha
2023 Latest Caselaw 9689 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA NO.54 OF 2023

            Purna Chandra Behera                  ....          Appellant
                                                  Mr.U.C.Jena, Advocate
                                       -versus-
            State of Odisha                       ....        Respondent
                                                    Mr.S.K.Nayak, AGA,

                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI

                                       ORDER

21.08.2023 Order No. I.A. No.118 of 2023

07. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. The Appellant, by filing this Application under section-389 of the Cr.P.C. has prayed for suspension of execution of sentence imposed upon him for the conviction recorded under section 302 of the Indian Penal Code by the learned Additional Sessions Judge, Bhadrak in S.T Case No.20/240 of 2016, pending disposal of this Appeal.

3. Heard learned Counsel for the Appellant and learned Counsel for the State.

4. Taking into account the submissions made and on going through the impugned judgment of conviction as well as the role of this Appellant as it reveals from the evidence of the prosecution witnesses; we are not inclined to accept the prayer as advanced in the application.

// 2 //

5. The I.A is accordingly dismissed.

(D. Dash) Judge.

(Dr. S.K. Panigrahi) Judge.

ORDER 21.08.2023 CRLA NO.54 OF 2023 Order No.

08. 1. List this matter in the week commencing 11th December, 2023.

Issue urgent certified copy of this order on proper Application.

(D. Dash) Judge.

(Dr. S.K. Panigrahi) Judge.

Gitanjali Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 23-Aug-2023 16:39:25