RAJENDRA MOHANTA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the appellant and learned counsel for the State.

(3.) The appellant has filed this appeal in the matter of Jenapur P.S. Case No.40 of 2021 corresponding to C.T. (Spl) Case No.16 of 2021 pending in the court of the learned District and Sessions Judge-cum- Special Judge, Jajpur. The appellant has been charge sheeted for commission of offences punishable under Ss. 376, 493, 417 and 506 of IPC read with sec. 3(1)(r)(s) and 2(va) of the SC/ST (PA) Act.