Kunduru Lahajal @ Kundru vs State Of Orissa ... Opposite Party
2025 Latest Caselaw 7120 Ori

Orissa High Court

Kunduru Lahajal @ Kundru vs State Of Orissa ... Opposite Party on 16 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLREV No.93 of 2025

     Kunduru Lahajal @ Kundru                ...             Petitioners
     Lahajal @ Goud and others
                                    Mr. S.K. Dwibedi, Advocate
                               -versus-
     State of Orissa                         ...      Opposite Party
                                        Mr. A. Pradhan, Addl. PP
                               CORAM:
                        JUSTICE G. SATAPATHY

                               ORDER(ORAL)

16.04.2025 Order No.

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

2. This criminal revision is directed against the impugned judgment dated 20.09.2023 passed by the learned Sessions Judge, Kalahandi in Criminal Appeal No.04 of 2023 confirming the judgment dated 19.01.2023 passed by the learned Assistant Sessions Judge (Women's Court), Bhawanipatna in CT (Sessions) Case No.18 of 2022 convicting the revision-petitioners for commission of offence punishable U/Ss.323/354 of IPC and sentencing each of the revision-petitioners to undergo Rigorous Imprisonment (RI) for two years with payment of fine of Rs.1,000/- (Rupees One Thousand), in default whereof to undergo RI for a further period of three months for offence U/S.354 of IPC and to undergo RI for six months for offence U/S.323 of IPC.

3. Mr. Suryakanta Dwibedi, learned counsel for the revision-petitioners submits that although the conviction

of four accused persons has been confirmed in the appeal, but only three of them have preferred this revision and he does not have any instruction with regard to the 4th convict.

4. In the aforesaid facts and circumstance, the learned Additional Public Prosecutor is requested to obtain a report from the concerned jail authority as to whether the 4th convict namely Jayalal Lahajal @ Goud has preferred any revision or is undergoing the sentence by next date. The learned Additional Public Prosecutor is also requested to obtain the custody certificate of the revision-petitioners along with that of the 4th convict namely Jayalal Lahajal @ Goud, if he is in confinement and their conduct in jail by next date.

5. Accordingly, list this matter on 25.04.2025.

A free copy of this order be immediately supplied to Mr. A. Pradhan, learned Additional Public Prosecutor for compliance.

(G. Satapathy) Judge

Subhasmita