HARI SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) ADMIT .

(3.) IT appears that when none appeared on behalf of the appellant on the date of hearing of the aforesaid criminal appeal, the same was dismissed for non -prosecution. Pursuant to the same, N.B.W. was issued against the petitioner by the trial Court to re -commit him to undergo the sentence.