KASIM KHAN 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 of S.C. and S.T. (PoA) Act, 1989 in connection with Special G.R. Case No.12/21 of 2023 arising out of Sambalpur Town P.S. Case No.124 of 2023 pending in the Court of learned 1st Additional Sessions Judge, Sambalpur for offences punishable under Sec. 147/148/323/326/302/307/153-A/149 of the Indian Penal Code read with Sec. 3(1)(r)/3(2)(v) of the S.C. and S.T. (PoA) Act.