SUNIL GOUDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Appellant and learned counsel for the State.

(2.) Learned counsel for the State, on instruction, submits that the intimation of the case at hand has been given to the victim.

(3.) Report of the learned Court in seisin indicates that the victim has also been notified through the Court and she has engaged learned counsel Mr. Sura Das to represent her. There is no appearance on behalf of the learned counsel when the matter is called.