Santanu Kaudi vs State Of Odisha
2023 Latest Caselaw 7375 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          JCRLA No.37 of 2019
                            Santanu Kaudi                           ....          Appellant

                                                     Mr. Akhaya Kumar Beura,
                                                     Amicus Curiae

                                                        -versus-
                            State of Odisha                         ....         Respondent

                                                     Mr. Priyabrata Tripathy,
                                                     Addl. Standing Counsel
                                                      CORAM:

                                              JUSTICE S.K. SAHOO

                                                  ORDER

Order No. 05.07.2023

05. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard Mr. Akhaya Kumar Beura, learned Amicus Curiae appearing for the appellant and Mr. Priyabrata Tripathy, learned Additional Standing Counsel appearing for the State of Odisha.

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

The Jail Criminal Appeal is allowed. The conviction of the appellant under sections 376(2)(n)/506 of the Indian Penal Code and the sentence passed thereunder is set aside.

The appellant be set at liberty forthwith, if his detention is not required in any other case.

(S.K. Sahoo) Signature PKSahooNot Verified Judge Digitally Signed Signed by: PRAMOD KUMAR SAHOO Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 05-Jul-2023 15:55:25