Krushna Chandra Raula vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 3134 Ori

Citation : 2025 Latest Caselaw 3134 Ori
Judgement Date : 30 January, 2025

Orissa High Court

Krushna Chandra Raula vs State Of Odisha ... Opposite Party on 30 January, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLREV No.728 of 2024

     Krushna Chandra Raula                   ...                Petitioner
                                        Mr. B. Sarangi, Advocate
                                -versus-
     State of Odisha                         ...      Opposite Party
                                             Mr. S.K. Rout, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY

                                ORDER(ORAL)

30.01.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This revision is directed against the impugned judgment dated 14.03.2024 passed by the learned 1st Additional Sessions Judge, Ganjam, Berhampur in Criminal Appeal No.67 of 2022 confirming the conviction and sentence of the petitioner as rendered by learned Additional Chief Judicial Magistrate-Cum-Assistant Sessions Judge, Ganjam, Berhampur vide judgment dated 27.08.2022 passed in ST Case No.25 of 2017 convicting the appellant for offences U/Ss.341/324/34 of IPC and sentencing him to undergo Simple Imprisonment (SI) for one month with payment of fine of Rs.500/-, in default whereof to undergo SI for a further period of seven days for offence U/S.341 of IPC; and SI for one year with payment of fine of Rs.10,000/-,

in default whereof to undergo SI for a further period of six months for offence U/S.324 of IPC.

3. Although, the conviction of the two convicts has been confirmed in the criminal appeal, but the present petitioner has approached this Court in this revision. Office is requested to verify as to whether co-convict Kuna Panda has preferred any revision or not by next date.

4. List this matter on 05.02.2025.

(G. Satapathy) Judge

Subhasmita