Selei Munda vs State Of Odisha
2023 Latest Caselaw 5470 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No.35 of 2023

              Selei Munda                           ....       Appellant

                                   Ms. Diptirekha Nanda, Advocate

                                         -versus-

              State of Odisha                       ....    Respondent


                                   Mr.Arupananda Das
                                   Addl.Govt.Advocate

                                   CORAM:
                              JUSTICE S.K. SAHOO
                                     ORDER

Order No. 08.05.2023

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

The Office note indicates that there is delay of five days in filing this jail criminal appeal.

After hearing the learned counsel for the State and since it is a case where the appellant has been imposed substantive sentence for his conviction, I am inclined to condone the delay in filing the jail criminal appeal.

Heard.

Admit.

Call for the trial Court record. Ms. Diptirekha Nanda, Advocate is appointed as // 2 //

an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

Let the prisoner's petition as well as the copy of the impugned judgment be provided to the learned counsel for the State.

After receipt of the trial Court record, paper books will be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

Sipun

Digitally signed SIPUN byBEHERA

BEHERA 10:25:27 Date: 2023.05.10 +05'30'