GANESH BARIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard Mr. Uma Shankar Patel, learned counsel for the appellant appearing through virtual High Court, Sundargarh and Mr. Arupananda Das, learned Additional Government Advocate appearing for the State.

(3.) This is an appeal under Sec. 14-A of S.C. and S.T. (PoA) Act, 1989 in connection with Special G.R. Case No.42 of 2023 arising out of Rajgangpur P.S. Case No.143 of 2023 pending in the Court of learned Special Judge, Sundargarh for offences punishable under Sec. 376(2)(h)(n)/506/323 of the Indian Penal Code read with Sec. 3(1)(r)(s)/3(2)(v)(va) of the S.C. and S.T. (PoA) Act.