Manoj Behera @ Sushanta @ vs State Of Odisha
2024 Latest Caselaw 16876 Ori

Orissa High Court

Manoj Behera @ Sushanta @ vs State Of Odisha on 20 November, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                  CRLA No.1018 of 2024
Manoj Behera @ Sushanta @     .....     Appellant
Ola
                                                Represented By Adv. -
                                                Sushanta Kumar
                                                Samantaray

                             -versus-
State Of Odisha                    .....                 Respondent
                                            Represented By Adv. -
                                            Mr.M.R.Mohanty, AGA

                   CORAM:
     THE HON'BLE MR. JUSTICE ADITYA KUMAR
                 MOHAPATRA
                    ORDER

20.11.2024 Order No.

1. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. On perusal of the impugned judgment, it appears that the present appellant-convict has been convicted under section 376(2)(n) of the Indian Penal Code and has been sentenced to undergo R.I. for 10 years. The impugned judgment further reveals that the present appellant has been acquitted of the charge under section 365 of the Indian Penal Code read with Section 3(1)(w)(i)(ii)/(2)(v)(va) of S.C.& S.T.(POA) Act.

3. Considering the submissions made by the learned counsel for the appellant as well as on perusal of the impugned judgment, the appeal is admitted.

4. The digitized copy of the LCR be called for.

5. List this matter in the week commencing from 16th December, 2024 for consideration of bail and for stay realisation of fine.

( ADITYA KUMAR MOHAPATRA) JUDGE

RKS

Location: High Court of Orissa