HIMANSU SEKHAR SATPATHY Vs. CHAKRAPANI SATPATHY

JUDGEMENT

(1.) THIS revision is preferred by the accused in ICC No. 84 of 1982 against the order of the learned S.D.J.M. Gunupur, taking cognisance against him under Section 161, I.P.C. as well.

(2.) THE learned Counsel for the Petitioner raised two contentions:

(3.) SECTION 7(1) of the Criminal law Amendment Act provides: