LAWS(ORI)-2024-7-64

MADAN SUTAR Vs. STATE OF ODISHA

Decided On July 16, 2024
Madan Sutar Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) I.A. No.612 of 2019 : This is an application under Sec. 389 of Cr.P.C. for grant of bail.

(2.) Heard Mr. Zafarulla, learned counsel appearing for the Petitioner/Appellant and Mr. R.K Tripathy, learned counsel for the State.

(3.) The Appellant-Petitioner has been convicted under Sec. 302/201 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000.00 (rupees ten thousand), in default, to undergo further R.I. for a period of one year for the offence under Sec. 302 of the Indian Penal Code, to undergo R.I. for a period of five years and to pay a fine of Rs.1,000.00 (rupees one thousand), in default to undergo R.I. for three month for the offence under Sec. 201 of Indian Penal Code by the learned 2nd Addl. Sessions Judge, Balasore vide judgment and order dtd. 19/12/2018 passed in Sessions Trial Case No.6/257 of 2018/2017.