LAWS(ORI)-2021-7-47

PYARASA NAIK Vs. STATE OF ODISHA

Decided On July 29, 2021
Pyarasa Naik Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) This interim application has been referred to me to adjudicate grant of bail to the appellant no.1 Pyarasa Naik.

(3.) Both the appellants Pyarasa Naik and Malla Naik along with accused Ramesh @ Kampa Behera faced trial in the Court of learned Sessions Judge, Ganjam, Berhampur in S.T. No.61 of 2013 for the offences punishable under Sec. 341, 294, 506, 324, 326, 307, 302/34 of the Indian Penal Code. The learned trial Court vide impugned judgment and order dtd. 18/7/2017, has been pleased to hold all of them guilty under Sec. 302, 324/34 of the Indian Penal Code and sentenced each of them to undergo rigorous imprisonment for life and to pay a fine of Rs.5,000.00 (rupees five thousand) each, in default of payment of fine, to suffer further rigorous imprisonment for one year each for the offence under sec. 302/34 of the Indian Penal Code and to undergo rigorous imprisonment for a period of one year for each for the offence under sec. 324/34 of the Indian Penal Code and the sentences were directed to run concurrently.