DAMADAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (virtual / physical) mode.

(2.) This is an application under sec. 389 of the Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Damadar Nayak by the Trial Court while convicting him for the offence under Sec. 302/34 of the Indian Penal Code and his release on bail pending disposal of this Appeal.

(3.) Heard learned Counsel for the Appellant and learned Additional Government Advocate for the State.