LAXMIDHAR BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 31/3/2009 passed by the learned Sessions Judge, Keonjhar in ST No.205 of 2005.

(2.) It is seen that the present Appeal was filed by four Appellants i.e. Laxmidhar Behera (Appellant No.1), Basanta Behera (Appellant No.2), Turi @ Kuntala Behera (Appellant No.3) and Amar Pradhan (Appellant No.4).

(3.) However, it has been brought to the notice of the Court by the Directorate of Prisons that during the pendency of this appeal, the Government of Odisha in exercise of the powers conferred by Sec. 432 of the Code of Criminal Procedure, 1973 has remitted the unexpired portion of the sentence passed against the Laxmidhar Behera (Appellant No.1) and ordered his premature release and pursuant thereto, he has already been released.