Tukuna @ Tankadhar Swain vs State Of Odisha
2022 Latest Caselaw 5259 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          JCRLA 7 of 2011

                Tukuna @ Tankadhar Swain                 ....            Appellant
                                                  Mr.Chandan Panigrahi, Advocate
                                              -versus-

                State of Odisha                              ....         Respondent

                                                                  Mr.J.Katikia,AGA
                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE CHITTARANJAN DASH

                                            ORDER

Order No. 29.09.2022

11. I.A.No.89 of 2022

1. The correction be carried out as indicated in the application by substituting para 10 and the 2nd line where the word 'extra judicial confession' will be substituted by the word 'oral dying declaration'.

2. The Judgment with the correction then be uploaded after removing the earlier uploaded judgment.

3. The I.A. is accordingly disposed of.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge

B.C.Mohanty