Section 384(4) in The Code of Criminal Procedure, 1973
(4)Where an appeal presented under Section 383 has been dismissed summarily under this section and the Appellate Court finds that another petition of appeal duly presented under Section 382 on behalf of the same appellant has not been considered by it, that Court may, notwithstanding anything contained in Section 393, if satisfied that it is necessary in the interest of justice so to do, hear and dispose of such appeal in accordance with law.
