Pankaj Bhoi vs State Of Odisha
2025 Latest Caselaw 10554 Ori

Orissa High Court

Pankaj Bhoi vs State Of Odisha on 27 November, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               JCRLA No.57 of 2007

                                   Pankaj Bhoi                        ....      Appellant

                                                       Ms. N.K. Das,
                                                       Advocate

                                                          -versus-
                                   State of Odisha                    ....    Respondent

                                                       Mr. Jateswar Nayak,
                                                       Addl. Govt. Advocate

                                                   CORAM:
                                       HON'BLE MR. JUSTICE S.K. SAHOO
                                    HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                                   ORDER

     Order No.                                   27.11.2025

               14.                     This   matter     is   taken    up   through     Hybrid

arrangement (video conferencing/physical mode).

This jail criminal appeal has been filed by Pankaj Bhoi, who has been convicted for the offences punishable under sections 302, 376 and 201 of I.P.C. and sentenced him to undergo imprisonment for life for the offence under section 302 of the I.P.C., to undergo further rigorous imprisonment for a period of ten years for the offence under section 376 of the I.P.C. and to undergo further rigorous imprisonment for a period of three years for the offence under section 201 of the I.P.C. by the learned Addl. Sessions Judge, Bargarh vide judgment and

Signed by: RAJESH KUMAR BADHEI

Location: HIGH COURT OF ORISSA, The appellant was directed to the released on bail CUTTACK Date: 28-Nov-2025 16:56:38 vide order dated 08.07.2011.

Today, learned counsel for the State has produced the report dated 26.11.2025 received from the Dy. Superintendent of Police, In-charge of Barpali police station, wherein it is mentioned that the appellant has died on 10.10.2025 and in that connection, a letter of the Sarpanch and the application form for death certificate etc. have been annexed to the report, which are taken on record.

Section 394 Cr.P.C. deals with the abetment of appeals states that the appeal of this nature shall finally abate on the death of the appellant.

In view of such report and since no legal heir of the appellant has filed any application seeking leave to continue the appeal within the prescribed period and as per the proviso mentioned under sub-rule (2) of section 394 of Cr.P.C. corresponding to section 435 of B.N.S.S., the JCRLA abates and accordingly disposed of.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge Rajesh