Sukram Lohar @ Sukra vs State Of Odisha
2023 Latest Caselaw 10940 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          JCRLA No.69 of 2023
                        Sukram Lohar @ Sukra                      ....              Appellant
                                                       -versus-

                        State of Odisha                           ....           Respondent
                                                                          Mr.Sonak Mishra,
                                                                                     ASC
                                  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 Ms.Satabdi Samantray, learned counsel as Amicus Curiae (A.C.) to assist the Court in hearing and disposal of this Appeal. Her name be reflected in the cause list as also in the brief.

Registry is directed to supply a copy of the impugned judgment to Ms.Satabdi to enable her to get ready in the matter.

As prayed for by Ms.Satabdi, learned Amicus Curiae, list this matter on 12.09.2023, in order to enable her to file an application for condonation of delay.

(D. Dash), Judge

Signature Not Verified Digitally Signed (A.C.Behera) Signed by: BASUDEV NAYAK Judge Reason: Authentication Location: OHC Basu Date: 08-Sep-2023 12:10:43