Radha @ Sukuri Jena & vs State Of Orissa
2025 Latest Caselaw 3117 Ori

Orissa High Court

Radha @ Sukuri Jena & vs State Of Orissa on 30 January, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.85 of 2025

     Radha @ Sukuri Jena &                    ...           Appellants
     another
                                       Mr. S.S.K.Nayak, Advocate
                                 -versus-
     State of Orissa                       ...        Respondent
                                              Mr. A.K.Apat, Addl. PP
                                CORAM:
                         JUSTICE G. SATAPATHY
                                 ORDER(ORAL)

Order No.                         30.01.2025
   01.       1.         This   matter    is       taken   up   through     Hybrid

Arrangement (Virtual/Physical Mode).

2. This is an appeal against conviction and sentence of the appellants for the offence U/Ss. 304(ii)/201/34 of the IPC.

3. Heard.

4. Admit.

5. The digitized/soft copy of the LCR/TCR be called for from the learned trial Court.

6. List this matter on 07.02.2025.

7. Heard, learned counsel for the appellants and learned Addl. Public Prosecutor in the matter and perused the record.

8. Realization of fine under the impugned judgment in S.T. Case No. 13/133 of 2022/2021 of the Court of learned Addl. Sessions Judge-cum-Presiding

Officer under OPID Act, Balasore shall remain stayed till disposal of the appeal.

9. Accordingly, the IA stands disposed of.

10. Learned counsel for the appellants seeks one week time to produce the certified copy of the order by which the appellants were directed to be released on bail on the date of passing of judgment.

(G. Satapathy) Judge

kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 30-Jan-2025 17:04:56