DHRUBADUTTA PATEL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Two appellants have jointly filed the present appeal assailing the judgment of conviction and order of sentence dtd. 10/8/1999/28/8/1999 passed by the learned Judge, Special Court, Sambalpur in T.R. Case No. 52 of 1997, whereby the learned trial court convicted the appellants under Ss. 332/34 of IPC and sentenced them to undergo R.I. for six months each.

(2.) This appeal is pending since 1999 and none appeared for the appellants on several dates of hearing. Therefore, vide order dtd. 17/3/2026, this Court requested Mr. Purna Chandra Das, who was present in Court to assist the Court in the capacity of Amicus Curiae and he has readily accepted the same and after obtaining the entire record, assisted the Court very effectively.

(3.) Heard Mr. Purna Chandra Das, learned Amicus Curiae for the appellant and Mr. Sobhan Panigrahi, learned Additional Standing Counsel for the State.