DULIA @ DILIP KUMAR NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present criminal appeal is directed against the judgment dtd. 26/7/1999 passed by the learned Additional Sessions Judge, Kendrapara in S.T. Case No.5/25 of 1997, arising out of G.R. case No. 794 of 1996, whereby the present appellants (accused Nos. 1 and 3) were convicted under Sec. 376(2)(g) IPC (gang rape) and sentenced to undergo rigorous imprisonment for seven years each, while being acquitted of the charge under Sec. 379 IPC.

(2.) The Appellant No.2 has already expired as per the order dtd. 22/11/2022. The appeal qua him stood abated in the absence of any application U/S. 394 Cr.P.C. by his Legal Representatives or next friend.

(3.) Heard Mr. Debi Prasad Pattnaik, learned counsel, for the appellants and Mrs. Sarita Moharana, learned Additional Standing Counsel for the State.