LAMBUJA MAJHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. S.K. Dwibedi, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel.

(3.) It is submitted that in the meantime though 10 witnesses have been examined on behalf of the prosecution but the victim is not one among them. It is further submitted that despite the victim has come to the court in more than one occasion, still she is not examined by the prosecution deliberately.