SASIKANTA MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing mode.

(2.) . Heard learned counsel for the appellant and learned Additional Government Advocate for the State appearing for the respondent no.1.

(3.) Since this case relates to the offences under Ss. 341/ 294/ 323/ 307/ 506 of the I.P.C. read with Ss. 25/27 of the Arms Act and Sec. 3(1)(r)/ 3(1)(s)/ 3(2)(va) of the S.C. and S.T. (P.A.) Act, notice needs to be issued to the respondent no.2 both ways.