ANJANA SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) This I.A. has been filed for modification the order dtd. 25/7/2023 and permitting insertion of the village name of the petitioners i.e. Kuhudi Patnasahi in the cause title of the CRLMC, in the body of the impugned order as well as the offence under Sec. 307 of I.P.C. in the paragraph 6 of the order and to extend the period of surrender by modifying the order dtd. 25/7/2023.

(2.) The CRLMC had been filed indicating the village of the petitioners to be Tangi.

(3.) On basis of the submission of the petitioners and the list of dates that the charge sheet had been filed under Ss. 341, 323, 294, 452, 354, 506 and 34 of I.P.C., the order in question had been passed on 25/7/2023.