STATE OF ORISSA Vs. MAHESWAR SAHU

JUDGEMENT

(1.) This is a Reference made by the learned District & Sessions Judge Sambalpur under Sec. 395 of the Code of Criminal Procedure (for short Cr.P.C.) for decision of this Court.

(2.) The questions those have been posed under the Reference are as follows:-

(3.) In the context I have heard Shri G.N. Mohapatra the learned counsel engaged in this case as Amicus Curiae as well as the learned Addl. Standing counsel for the State.