Appellant vs State Of Odisha
2025 Latest Caselaw 7503 Ori

Citation : 2025 Latest Caselaw 7503 Ori
Judgement Date : 24 April, 2025

Orissa High Court

Appellant vs State Of Odisha on 24 April, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No.179 of 2024
                                         ....      Appellant
              Muku Santa
                                            Mr. Saroj Kumar Routray,
                                                     (Amicus Curiae)

                                          -versus-

              State of Odisha                      ....         Respondent

                                              Mr. Jateswar Nayak, ASC



                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
               THE HON'BLE MR. JUSTICE S. S. MISHRA

                                      ORDER

Order No.                           24.04.2025

   02.           This    matter      is    taken     up    through   Hybrid

arrangement (video conferencing/physical mode).

Perused the letter dated 04.02.2025 received from the Senior Superintendent, Circle Jail, Koraput, (Welfare Services) so also the letter of the learned Additional District & Sessions Judge-cum-Special Judge, Jeypore, Koraput, which indicates that the appellant is dead since 02.02.2025.

The appellant has preferred this criminal appeal challenging the judgment and order dated 28.09.2024 passed by the learned Additional District & Sessions Judge-cum-Special Judge, Jeypore, Koraput in

Criminal Trial No.61 of 2019 wherein the appellant was found guilty for the offence under Section 302 of I.P.C. and sentenced to undergo imprisonment of life and pay a fine of Rs.2,000/-, in default to undergo further R.I. for a period of two years.

Section 394 Cr.P.C. (corresponding provision 435 of B.N.S.S., 2023) deals with the abetment of appeals. As per the proviso to Section 394 of Cr.P.C., no near relative of the appellant has filed any application for grant of leave to continue the appeal.

In view of the above, the appeal stands abated.

( S.K. Sahoo) Judge

( S. S. Mishra) Judge Swarna/Ashok

Designation: Senior Stenographer

Location: High Court of Orissa Date: 25-Apr-2025 14:52:35