Orissa High Court
Paradesi Sahu vs State Of Odisha on 14 March, 2024
Bench: D.Dash, V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.139 of 2019
Paradesi Sahu Appellant
Mr. G. N. Sahu, Advocate
-versus-
State of Odisha .... Respondent
Mr. S. N.Das, ASC
CORAM:
MR. JUSTICE D.DASH
MR. JUSTICE V. NARASINGH
ORDER
14.03.2024 Order No. I.A. NO.37 OF 2024
06. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. The Appellant, by filing this Application under section- 389 of the Cr.P.C. has prayed for suspension of execution of sentence imposed upon him for the conviction recorded under section 376(2)(i)(m)/354-B of the Indian Penal Code read with section 6 of POCSO Act, by the learned Additional Sessions Judge-cum-Special Judge (POCSO Act), Bargarh in C.T Case No.198/80 of 2014-16, pending disposal of this Appeal.
3. Heard learned Counsel for the Appellant and learned Counsel for the State.
4. Taking into account the submissions made and on going through the impugned judgment of conviction as well as the role of this Appellant as it reveals from the evidence of the prosecution witnesses especially the victim (P.W.3) and her sister (P.W.4), we are not inclined to accept the prayer as advanced in the application.
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5. The I.A is accordingly dismissed.
(D. Dash) Judge.
(V. Narasingh) Judge.
ORDER 14.03.2024 CRLA NO.139 OF 2019 Order No.
07. 1. List this matter in the week commencing 5th August, 2024.
Issue urgent certified copy of this order on proper Application.
(D. Dash) Judge.
(V. Narasingh) Judge.
Gitanjali Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Designation: Junior Stenographer Reason: Authentication Location: OHC Date: 18-Mar-2024 16:01:28 Page 2 of 2