SANKARANANDA NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE present Revision is carried to this Court seeking to quash the order dated 13.4.1994 passed in G.R. Case No. 363/88 by the learned S.D.J.M., Koraput framing charge Under Section 465, I.P.C. against the petitioner.

(2.) THE facts of the case leading to the present revision may be delineated as below :

(3.) THE impugned order framing charges as stated above was challenged before this Court in Criminal Revision No. 273/91 which was dismissed by Hon'ble Mr. Justice B.N. Dash (as he then was) who while upholding the impugned order framing charge Under Section 477A, I.P.C. remitted the case to the learned Magistrate to consider whether he should frame charge Under Sections 366 or 367, l.P.C. in place of Section 468, l.P.C.