KHIROD PARIDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the appellant, learned counsel for the State and learned counsel for the informant.

(3.) This is an appeal under Sec. 14-A of S.C. and S.T. (PoA) Act, 1989 in connection with C.T. (Special) Case No.174 of 2022 arising out of Bari Ramachandrapur P.S. Case No.329 of 2022 pending in the Court of learned Sessions Judge -cum- Special Judge, Jajpur for offences punishable under Sec. 302/201/34 of the Indian Penal Code read with Sec. 3(2)(v) of the S.C. and S.T. (PoA) Act.