Jagannath Ojha @ Jaga @ vs State Of Odisha
2023 Latest Caselaw 1704 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          JCRLA No.83 of 2019

              Jagannath Ojha @ Jaga @            ....      Appellant
              Jaguni @ Jatia @ Potala @
              Dhuna

                                 Ms. Anima Kumari Dei,
                                 Amicus Curiae

                                      -versus-
              State of Odisha                    ....   Respondent

                                 Mr. Rajesh Tripathy,
                                 Addl. Standing Counsel

                          JCRLA No.84 of 2019

              Mahavir Rana                       ....      Appellant

                                 Mr. Biswajit Ranjan Tripathy,
                                 Amicus Curiae

                                      -versus-
              State of Odisha                    ....   Respondent

                                 Mr. Rajesh Tripathy,
                                 Addl. Standing Counsel

                                  CORAM:

                            JUSTICE S.K. SAHOO
                                  ORDER

Order No.                        22.02.2023
   04.           This   matter   is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Heard Ms. Anima Kumari Dei, learned Amicus Curiae appearing for the appellant in JCRLA No.83 of // 2 //

2019 and Mr. Biswajit Ranjan Tripathy, learned Amicus Curiae appearing for the appellant in JCRLA No.84 of 2019 and Mr. Rajesh Tripathy, learned Additional Standing Counsel for the State of Odisha in both the Jail Criminal Appeals.

Hearing is concluded and the judgment is dictated in open Court vide separate sheets.

Both the Jail Criminal Appeals are allowed. The impugned judgment and order dated 27.09.2019 of the learned 1st Additional Sessions Judge, Puri in S.T. Case No.73/26/356 of 2015 is hereby set aside and both the appellants are acquitted of the charge under section 376(D) of the Indian Penal Code.

Both the appellants be set at liberty forthwith, if their detentions are not required in any other case.

( S.K. Sahoo) Judge

RKM