UDAYANATH BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was convicted by the Special Judge (Vigilance), Sambalpur in T.R. Case No. 13 of 1991. Against the said judgment an appeal was filed before the High Court. During the pendency of the appeal the appellant was directed to be released on bail. On behalf of the appellant a petition under Sec. 389 read with Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as the Code) was filed for suspending the conviction and the sentence. That petition was rejected by the High Court. This appeal has been filed against the said order.

(3.) From the office report it appears that although the service has been effected on the respondent-State of Orissa but none has appeared on behalf of the State.