Surendra Prasad Das @ Bapi vs State Of Orissa
2025 Latest Caselaw 3063 Ori

Orissa High Court

Surendra Prasad Das @ Bapi vs State Of Orissa on 29 January, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   JCRLA No. 07 of 2014
                Surendra Prasad Das @ Bapi                       .....                         Appellant
                                                                            Ms. Sasmita Nanda, 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

29.01.2025 Order No. This matter is taken up through Hybrid arrangement (video

conferencing/physical mode).

Heard Ms. Sasmita Nanda, 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 24/27.09.2012 of the learned Addl. Sessions Judge, (FTC-I), Bhadrak in Sessions Trial No.49/49 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: 29-Jan-2025 17:59:51 Judge Sukanta/Narayan