Supreme Court - Daily Orders
Tutu @ Bijaya Kumar Pattnaik vs State Of Orissa on 25 April, 2017
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).1741 OF 2008
TUTU @ BIJAYA KUMAR PATTNAIK & ORS. APPELLANT(S)
VERSUS
STATE OF ORISSA RESPONDENT(S)
O R D E R
We have perused the relevant record. We do not find any ground to interfere with the conviction of the appellants. However, we reduce the sentence to the period already undergone by them. The appellants are on bail. Their bail bonds stand discharged.
The appeal is disposed of in above terms. Pending applications, if any, shall also stand disposed of.
..........................J. [ADARSH KUMAR GOEL] ..........................J. [ROHINTON FALI NARIMAN] NEW DELHI 25TH APRIL, 2017 Signature Not Verified Digitally signed by SWETA DHYANI Date: 2017.04.28 11:23:15 IST Reason: ITEM NO.105 COURT NO.12 SECTION IIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 1741/2008 TUTU @ BIJAYA KUMAR PATTNAIK & ORS. Appellant(s) VERSUS STATE OF ORISSA Respondent(s) (With appln. (s) for bail and office report) Date : 25/04/2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Raj Kumar Mehta,Adv. (N.P.) For Respondent(s) Mr. Harsh Vinoy, Adv.
Mr. Milind Kumar,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order. Pending application(s), if any, shall also stand disposed of.
(SWETA DHYANI) (SNEH LATA SHARMA)
SR.P.A COURT MASTER
(Signed order is placed on the file)