State Of Odisha vs Sk. Asif Alli @ Md. Asif Iqbal
2023 Latest Caselaw 1069 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                          DSREF No.1 of 2022
        State of Odisha                     ....         Appellant
                                             Mr. S.K. Nayak, AGA
                                  -versus-
        Sk. Asif Alli @ Md. Asif Iqbal     ....        Respondents
        & Another
                                                Sk. Zafarulla, Adv.

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

Order                          31.01.2023
No.

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

(virtual / physical) mode.

2. This is a reference under Section 366 of the Code of

Criminal Procedure, 1973, in view of the conviction of the

Respondents, namely, Sk. Asif Alli @ Md. Asif Iqbal and

Sk. Akil Alli for commission of offences under Section

302/ 376A/ 376D of the I.P.C. whereby they have been

sentenced to death by the learned Ad hoc Additional

District and Sessions Judge, FTSC (POCSO),

Jagatsinghpur vide judgment dated 29.11.2022 passed in

Special G.R. (POCSO) Case No.30 of 2014 arising out

Tirtol P.S. Case No.183 of 2014.

// 2 //

3. Sk. Zafarulla, learned counsel for the Respondents

submits that in the meantime, the Respondents have filed

two separate Appeals.

4. Registry to trace out the same and list this matter in the

week commencing 6th February, 2023 along with the

Appeals stated to have been filed by the Respondents.

            .                                              (D. Dash)
                                                             Judge




                                                      (Dr. S.K. Panigrahi)
                                                            Judge
B.Jhankar