ARAKHIT TANDI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present Criminal Appeal is directed against the judgment and order dtd. 5/9/2002 passed by the learned Additional District & Sessions Judge, Nuapada, in Misc. Case No. 43/13 of 2001 arising out of G.R. Case No. 243 of 2000, whereby the present appellant was convicted for the offence punishable under Sec. 304A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years.

(2.) The present appeal has been pending since 2002. When the matter was called for hearing consistently, none appeared for the appellant. Therefore, on 16/12/2025, Mr. Satya Narayan Mishra(4) has been appointed as Amicus Curiae to assist the Court. Therefore, this Court requested Mr. Satya Narayan Mishra(4), learned counsel, who is present in Court to assist the Court as Amicus Curiae. He has readily accepted the same and after obtaining entire record assisted the Court very effectively. This Court records appreciation for the meaningful assistance rendered by Mr. Mishra.

(3.) Heard Mr. Satya Narayan Mishra(4), learned Amicus Curiae for the appellant and Mr. Sobhan Panigrahi, learned Additional Standing Counsel for the State.