Prakash Ch. Sahoo vs State Of Orissa
2025 Latest Caselaw 1546 Ori

Orissa High Court

Prakash Ch. Sahoo vs State Of Orissa on 22 July, 2025

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLA No. 60 of 2007

                    Prakash Ch. Sahoo                      .....                           Appellant(s)
                                                                                                None
                                                           Vrs.
                    State of Orissa                        .....                        Respondent(s)
                                                                          Ms. Sarita Moharana, ASC

                             CORAM:
                                           JUSTICE SIBO SANKAR MISHRA
                                                   ORDER

22.07.2025 Order No.

07. 1. None appears for the appellant.

2. Ms. Sarita Moharana, learned counsel for the State is present.

3. The present criminal appeal filed by the sole appellant is directed against the judgment of conviction and order of sentence dated 12.07.2006 passed by the learned First Additional Sessions Judge, Puri in S.T. Case No.25/67 of 2005/2003, whereby the learned trial Court has convicted the accused-appellant for the offence punishable under Section 324 of IPC and, accordingly sentenced him to undergo R.I. for two years.

4. The appeal is ready for hearing.

5. List this matter on 29.07.2025.

6. If none appears for the appellant on the next date of hearing, Amicus Curiae will be appointed to assist this Court in the matter.

                                                                         (S.S. Mishra)
     Ashok                                                                 Judge

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA

Location: High Court of Orissa Date: 23-Jul-2025 13:23:39