BABULI DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner was convicted by the C.J.M.-cum-Asst. Sessions Judge, Dhenkanal by the judgment dtd. 24/8/2005 in C.T. Sessions No.168 of 2004 for the offence under Sec. 395 IPC and sentenced to seven years rigorous imprisonment (RI) and pay a fine of Rs.2,000.00 and in default to undergo RI for a period of one year. The said judgment was confirmed by the Sessions Judge, Dhenkanal in dismissing the Petitioner's Criminal Appeal No.67 of 2005 by the judgment dtd. 17/7/2006. Both decisions have been questioned in the present revision petition.

(2.) On 10/7/2007 this Court enlarged the present Petitioner on bail during pendency of the present petition.

(3.) This Court has heard the submissions of Mr. Debasnan Das, learned counsel appearing for the Petitioner and Mr. J. Katikia, learned Additional Government Advocate for the State-Opposite Party.