SASIKANTA SAMANTARAY AND ANR. Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Addl. Government Advocate on behalf of the State of Orissa.

(2.) THIS application under Section 482 of the Code of Criminal Procedure, 1973 has been filed with the following prayer : -

(3.) BEFORE dealing with the contentions advanced some facts which are relevant may be briefly stated.