KUSIA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Appellant (Kusia @ Krushna Chandra Dalei) by filing this application under Sec. 389 of the Cr.P.C. has prayed for suspension of execution of sentence imposed upon him in Sessions Trial No.452 of 2011 by the learned Additional Sessions Judge, Athagarh and his release on bail pending disposal of this Appeal.

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