Citation : 2025 Latest Caselaw 68 Ori
Judgement Date : 2 May, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.90 of 2025
Rinku Pidisika @ Perisika ... Petitioner
Mr. B.P.Das, Advocate
-versus-
State of Odisha ... Opposite Party
Mr. R.B.Mishra, Addl. PP
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
Order No. 02.05.2025 01. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical Mode).
2. This criminal revision is directed against the impugned judgment dated 31.01.2025 passed by learned Additional Sessions Judge, Rayagada in Criminal Appeal No. 06 of 2017 under Annexure-2 modifying the conviction of the revision-petitioner to one U/s. 354 of IPC and sentencing him to Rigorous Imprisonment for one year.
3. By Annexure-2, the learned Appellate Court has modified the judgment of conviction and order of sentence of the revision-petitioner as recorded by the leaned trial Court under Annexure-1 in which the revision-petitioner was found convicted by the learned Addl. Sessions Judge, Rayagada vide judgment dated 15.05.2017 in CT Case No. 169 of 2016 for commission of offence punishable U/Ss. 376/511 of the IPC and he
was accordingly sentenced by the learned trial Court to Rigorous Imprisonment for three years thereon.
4. Heard Mr.Biraja Prasanna Das, learned counsel for the revision-petitioner.
5. Admit.
6. The digitized/soft copy of the LCR/TCR be called for from the learned trial Court.
7. List this matter on 20th June, 2025. I.A. Nos. 137 & 138 of 2025
8. The aforesaid IAs shall be taken up after receipt of the LCR.
(G. Satapathy) Judge kishore
Signed by: KISHORE KUMAR SAHOO
Location: High Court of Orissa Date: 02-May-2025 14:02:53
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