SUMANTA KUMAR PADHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) I.A. No.1968 of 2022 : This matter is taken up through hybrid arrangement (virtual/physical) mode.

(2.) This is an application under Sec. 389 Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Sumanta Kumar Padhi by the Trial Court while convicting him for the offence under Sec. 302/34 of IPC and his release on bail pending disposal of this Appeal.

(3.) Heard.