NABINA SA 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 Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Nabina Sa by the Trial Court while convicting him for the offence under Ss. 302/201/34 of the Indian Penal Code by the learned Additional Sessions Judge, Sundargarh in S.T.No. 11/10 of 2020-21, pending disposal of this Appeal and for his release on bail.

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