Hadu @ Kusaleswar vs State Of Odisha
2024 Latest Caselaw 22 Ori

Orissa High Court

Hadu @ Kusaleswar vs State Of Odisha on 2 January, 2024

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           JCRLA No.64 of 2008

              Hadu @ Kusaleswar                        ....          Appellant
              Manhira

                                      Ms. Manaswini Rout,
                                      Amicus Curiae

                                            -versus-
              State of Odisha                          ....        Respondent

                                      Mr. Priyabrata Tripathy,
                                      Addl. Standing Counsel

                                        CORAM:

                            JUSTICE S.K. SAHOO
                           JUSTICE S.K. MISHRA
                                       ORDER

Order No.                             02.01.2024
   04.           This   matter         is    taken     up    through     Hybrid

arrangement (video conferencing/physical mode).

Heard Ms. Manaswini Rout, learned Amicus Curiae appearing for the appellant and Mr. Priyabrata Tripathy, learned Additional Standing Counsel 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 impugned judgment and order dated 14.07.2006 of the learned Additional Sessions Judge, Sonepur in Sessions Trial No.34 of 2005 is hereby set aside and // 2 //

the appellant is acquitted of the charge under section 302 of the Indian Penal Code.

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

( S.K. Sahoo) Judge

( S.K. Mishra) Judge

Prasant

Signed by: PRASANT KUMAR PRADHAN

Location: High Court of Orissa, Cuttack. Date: 03-Jan-2024 19:27:30