Kura Ranasandha vs State Of Odisha
2023 Latest Caselaw 10934 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          JCRLA No.74 of 2023
                        Kura Ranasandha                            ....               Appellant
                                                        -versus-

                        State of Odisha                            ....            Respondent
                                                                         Mr.S.K.Nayak, AGA
                                  CORAM:
                                  MR. JUSTICE D.DASH
                                  MR.JUSTICE A.C.BEHERA

                                                     ORDER

Order No. 05.09.2023

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

2. Perused the prisoner's petition and the impugned judgment of conviction passed by the Trial Court.

We appoint Mr.Nityananda Mohapatra, learned counsel as Amicus Curiae (A.C.) to assist the Court in hearing and disposal of this Appeal. His name be reflected in the cause list as also in the brief.

3. Heard.

4. Admit.

Registry is directed to supply a copy of the impugned judgment to Mr.Mohapatra to enable him to get ready in the matter.

5. The digitized copy of the Trial Court record be called for.

List this Appeal on 26.09.2023.

(D. Dash), Judge Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Reason: Authentication Location: OHC (A.C.Behera) Date: 08-Sep-2023 12:10:42 Judge Basu