Lebe @ Benje Majhi And vs State Of Odisha
2025 Latest Caselaw 2489 Ori

Orissa High Court

Lebe @ Benje Majhi And vs State Of Odisha on 6 August, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.790 of 2025

              Lebe @ Benje Majhi and                ....       Appellants
              another

                                     Mr. Prabhav Behera, Advocate

                                        -versus-

              State of Odisha                       ....      Respondent
                                     Mr. Jateswar Nayak,
                                     Addl. Government Advocate

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

Order No.
                                       ORDER

06.08.2025

I.A. No.1802 of 2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard learned counsel for the appellants and learned counsel for the State.

This is an application for condonation of delay in preferring the appeal against the impugned judgment and order of conviction.

The Stamp Reporter has pointed out that there is a delay of four hundred forty four days in filing this CRLA.

After going through the averments taken in the interim application and on hearing the learned counsel for both the parties, since it is a case where the petitioners have been sentenced to life imprisonment, we are inclined to condone the

delay in filing the CRLA.

Accordingly, the delay is condoned. I.A. is disposed of.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

02. Heard.

Admit.

Call for the trial Court record. The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

List this matter in the week commencing from 25.08.2025.

Learned counsel for the appellants shall supply the deposition copies of all the witnesses examined in the trial Court to the learned counsel for the State in the meantime.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

RKMby: RABINDRA KUMAR MISHRA

Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-Aug-2025 14:52:39