Citation : 2025 Latest Caselaw 2841 Ori
Judgement Date : 22 January, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No. 3 of 2014
Sesadev Malik @ Chagala ..... Appellant
Mr. Deepak Kumar Sahu, Advocate
-versus-
State of Orissa ..... Respondent
Mr. Jateswar Nayak, A.G.A.
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
22.01.2025 Order No. This matter is taken up through Hybrid arrangement (video
conferencing/physical mode).
Heard Mr. Deepak Kumar Sahu, learned counsel appearing for the appellant and Mr. Jateswar Nayak, learned Additional Government Advocate appearing for the State.
Hearing is concluded and the judgment is dictated in open Court vide separate sheets.
The Jail Criminal Appeal is allowed. The impugned judgment and order dated 06.09.2013 of the learned Sessions Judge, Jajpur in C.T. Case No.237 of 2011 is hereby set aside and the appellant is acquitted of the charge under section 302 of the Indian Penal Code.
The appellant be set at liberty forthwith, if his detention is not otherwise required in any other case.
(S.K. Sahoo)
Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack (Savitri Ratho) Date: 22-Jan-2025 17:26:44 Judge Sukanta/Puspa
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