JAYAPRAKASH PATI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application for bail on behalf of the Appellant No.1 (Jayaprakash Pati) along with the co-appellant Nos.2 to 5 being convicted by the judgment dtd. 21/2/2018 of the learned 2nd Additional Sessions Judge, Balangir in Sessions Case No.47/24/11 of 2013-16 for the offence punishable under Ss. 302/34 IPC and sentenced to rigorous imprisonment (RI) for life and each to pay a fine of Rs.25,000.00 in default to pay to undergo RI for six months each and similar sentence for the conviction of offence under Sec. 120-B read with 34 IPC.

(2.) It must be noted at the outset that by an order dtd. 21/9/2021 Appellant Nos. 4 and 5 were released on bail.

(3.) This Court has heard the submissions of Mr. Debasish Panda, learned counsel appearing for the Appellant No.1/Applicant and Mr. J. Katikia, learned Addl. Government Advocate for the Respondent (State). Mr. H.S. Mishra, learned counsel appearing for the Informant has also been heard.