STATE OF ODISHA Vs. NABAKRUSHNA PADHI

JUDGEMENT

(1.) The State of Odisha seeks leave to appeal against the judgment dtd. 21/5/2005 passed by the Sessions Judge, Cuttack convicting the Respondent for the offence under Sec. 304 Part I IPC and sentencing him to rigorous imprisonment for a period of seven years.

(2.) As it turns out, during pendency of the present appeal the Respondent served out the entire sentence and earned a remission of three months and nine days for good behavior and he was out of jail on 21/4/2008 i.e. more than 14 years ago.

(3.) Further, on examining the trial Court judgment in the light of the evidence discussed, the view taken by the trial Court appears to be a plausible one and does not call for interference.