Chhoti @ Rama Chandra @ vs State Of Odisha
2024 Latest Caselaw 16806 Ori

Orissa High Court

Chhoti @ Rama Chandra @ vs State Of Odisha on 19 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRA No.137 of 1992
                               Chhoti @ Rama Chandra @           .....  Appellant
                               Ramesh Chandra Patri                       None
                                                            -versus-
                               State of Odisha                 .....   Respondent
                                                                                      Mr. C.K. Pradhan, AGA
                                                   CORAM:
                               THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                                    ORDER

19.11.2024 Order No.08

1. This matter is taken up through hybrid mode.

2. None appeared for the Appellant when the matter was called. Heard Mr. C.K. Pradhan, learned Addl. Govt. Advocate appearing for the State.

3. Office is directed to delete the name of Mr. D. Mishra, learned counsel from the case record and cause list.

4. Since 4 nos. of accused persons were convicted and the present appeal filed by Accused No. 2, learned Addl. Govt. Advocate is directed to obtain instruction as to whether any appeal has been filed by other three (3) accused persons against the common judgment.

5. As requested by the learned Addl. Govt. Advocate, list this matter on 29th November, 2024.

(BIRAJA PRASANNA SATAPATHY)

Digitally Signed Sneha

Location: High Court of Orissa, Cuttack Date: 20-Nov-2024 18:41:19