PITAMBAR BHOI Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The appellant has preferred this criminal appeal challenging the order dtd. 4/3/2021 passed by the learned District and Sessions Judge, Bargarh in CT(Special) Case No.27 of 2020.