RAJENDRA LAKRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (virtual / physical) mode.

(2.) This is an application under Sec. 389 of the Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Rajendra Lakra by the learned Additional Sessions Judge, Sundargarh in Sessions Trial No.12/08 of 2016-17 while convicting him for the offences under Ss. 332/ 333/ 302/ 307/ 201/ 148/ 149 of the I.P.C. read with Sec. 3 of the Prevention of Damage to Public Property Act, 1984 and his release on bail pending disposal of this Appeal.

(3.) Heard learned Counsel for the Appellant and learned Counsel for the State.