MANOJ KUMAR SAHU 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 and learned counsel for the State.

(3.) This is an appeal under Sec. 14-A(2) of S.C. and S.T. (PoA) Act, 1989 in connection with G.R. Case No.55 of 2022 arising out of Purushottampur P.S. Case No.407 of 2022 pending in the Court of learned Additional Sessions Judge - cum- Special Judge, Chhatrapur, Ganjam for offences punishable under Sec. 417/376(2)(n)/344/506 of the Indian Penal Code read with Sec. 3(1)(r)(s)(w)(i)/ 3(2)(v)(va) of the S.C. and S.T. (PoA) Act.