Punjab-Haryana High Court
Charat Singh vs State Of Punjab And Others on 31 May, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Revision No.851 of 2010
Date of decision:- 31.5.2011
Charat Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr. B.S. Sudan, Advocate for
Dr. Puneet Kaur Sekhon, Advocate
for the petitioner.
RITU BAHRI J.(Oral)
Challenge in this revision petition is to the order dated 24.9.2009 whereby the revision filed by the petitioner against the order dated 21.8.2008 has been dismissed on the ground that as per Section 372 Cr.P.C. the victim shall have a right to prefer an appeal against any order passed by the Court acquitting the accused or convicting for a lesser offence or imposing inadequate compensation, and such appeal shall lie to the Court to which an appeal ordinarily lies against the order of conviction of such Court. Counsel for the petitioner has argued that this amendment was incorporated by Act 5 of 2009 under Section 29 and was to be effected w.e.f. 31.12.2009.
The order dated 24.9.2009 is set aside and the matter is remanded back to the Additional District & Sessions Judge, Muktsar to decide the revision of the petitioner on merits.
The criminal revision is disposed of.
May 31, 2011 ( RITU BAHRI ) Vijay Asija JUDGE