SURESH AMAT Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

(2.) This is an application for bail.

(3.) The appellant-petitioner Suresh Amat has been convicted under Sec. 376/306 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.10,000.00(rupees ten thousand), in default, to undergo further rigorous imprisonment for a further period of six months for the offence under Sec. 376 of the Indian Penal Code and to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.5,000.00 (rupees five thousand), in default, to undergo further rigorous imprisonment for a further period of four months for the offence under Sec. 306 of the Indian Penal Code and both the sentences were directed to run concurrently by the learned 1st Addl. Sessions Judge, Balangir vide judgment and order dtd. 22/8/2023 passed in Sessions Case No. 27/02/01 of 2015-16-23.