MADHUSUDAN MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Criminal Revision has been filed challenging the judgment dtd. 5/8/2006 passed by the learned Additional Sessions Judge (FTC), Jeypore in Criminal Appeal No. 32 of 2006 / Criminal Appeal No. 76/05 of Sessions Judge confirming the conviction and sentence of the petitioner under Sec. 368 of IPC and sentence to undergo R.I. for a period of 3 years and to pay a fine of Rs.3,000.00 in default of payment to undergo S.I. for a further period of six months vide judgment dtd. 1/7/2005 passed by the learned C.J.M.-cum-Assistant Sessions Judge, Jeypore in Criminal Trial No. 10 of 2004/C.T. No. 65/04 of S.J.

(2.) Mr. P.K. Panda, learned counsel appearing on behalf of Mr. Arijeet Mishra, learned counsel for the petitioner prays for an adjournment.

(3.) The matter has been listed on 27/2/2024 and then on 15/4/2024 granting time to the learned counsel for the petitioner to obtain instructions and to come prepared with a date chart and notes of submissions