Karnataka High Court
K H Ganesh Rao vs H Gopal on 6 October, 2009
Equivalent citations: 2010 CRI. L. J. 2687, 2010 (2) AIR KANT HCR 455 (2010) 2 KCCR 1414, (2010) 2 KCCR 1414
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 61" DAY OF OCTOBER 2009
BEFORE
HONBLE MR. JUSTICE ARALE
CRIMINAL APPEAL 73 OF
BETWEEN: A
K.H. Ganesh Rao
S/0 K.K. Maheshwarappa ._
Age: Major OCCZ Business
R/0 Haiiyooru Aryerakeri
Shikaripura town ;
TaIukaSh1karj.pura 1
District Shi:.11«9.ga-_ _, Appeilant
my fleas. ,)
AND A A A A
H. Cropal , ~ -
Sv;"é)_ Hu»;*}1a.pp"a-A E3h_£1fidaI'i
* AC'I1i4c1{'=é'é'2': 1"ner(:he1nt.
2 ' ,VR'/.0 CT§_Vi1"c)1*a.1de1:_a1{eri
A w Sh i1{a.15i;31L:rei:~ town
"Taiuk S}iika;1ripL1ra
D1strict.'Sh*im0ga Respondent
'{--Respr:mdent absent} Criminal Appeai filed 11/8. 378 (4) <:r.p.<:. praying ' Vfto aside the order dated Y/1.2009 passed by the '' --7Sessim'1s Judge 1 Fast Track Court. Shimoga in Cr1.A. No.1 E 1/ 2006. ':he1"e.by allowing the appeal and setting aside iflhe order of ecmvi(':f:,icn': and sentence dated 6.10.2006 in CC. N0.3O8/2005 passed by the Civil Judge {:}I'.1.)1'}} 2:111d Ji\/EFCE. Shika1rip1.3ra. mwwv Crl.A. No.l73/2009 Coming on for dictating the order, this day, the court delivered the following:
ORDER ON MAINTAINABILITY OF THE APPEAL This appeal is filed under Sec.3'78[4l} of Crr.j§3;--C. by the Complainant in C.C. No.308/2005 on flthe learned Civil Judge [Jr.Dn.] and District Shimoga [hereinafter r1eferred;t0__ as for short}. The respondent hereinfix-'ho was Atheiiaojerisedrarp in the said criminal case, to by the Trial Court for the B8 A Negotiable Instruments Act ['N.IA.l.rAet'--.for.Vshort} Judgment and Order' Aggrieved by the same trh'e.__41'esvpondentaagéoused preferred Criminal Appeal 1*,/2006" the learned Sessions Judge, Fast '_'1"*r.aek_ "C'or.i'1°~1:.__-I, Shimoga (hereinafter referred to as ' '''}.xppeliatéIp: The Appellate Court, by its impugned and Order passed in the said appeal allowed said appeal of the accused, reversed the judgment ligand order of conviction and sentence passed by the Trial Court and tl'1e'reby ac:q1.1itt.ed the respondent. W accused, of the said ofl'ei'1ce. 'l'l1ere'fore, the Corxxplainant has awe"
Court' in 31 case instit,L1ted 'upon police report?' Further, Sec.378 (4) Cr.P.C provides f4(),IV'V"-.E"E'l"I}__ appeal to the High Court, with the the High COL11't. against 'such an"<l._erde.rfxl' acquittal' passed in any ea'se..ipnstitu'ted'4 'ripen complaint'. The words '-f4su:e'hA.aia._ (1-t5Ciei*:"ee~:>_f"?1,e_' acquittal' found in' sp1b~ser:_.l"[4) Cr.P.C refer to the aeqtfittéti -- by the 'original or cLp_pellaté":CQtlf:'_es rliehtiolled in Clause [b] of he SeC.378 and therefore: the _'a,pp.eaVl:s'.fflled by the complainants (:ha1§'1&:11gie11gll'the4""i§c>fi*eey£r;e.ss' of t.he respective .o'1t"d:31js";3f éic.q1;i;ti.al.pas's'ed"in respective appeals : 'the'V':"-ryespective' 'Sessions Courts are rria..ipntai11'able.§' ,\ lfii} {£1 sections (2) and (4) of Sec.378 of l the 'such an order of acquittal' a ~i;1s:e"d. and the word 'such' refers to the I1é1t,t:.';*c~§5'(3t' the order of aeqtlittal in question and p be taken to mean an order of acquittal 1'"efe1'red to in SeC.378(1) (b) 1.63., an order of 22u':qt:it..ta.I passed by any Court other than High C{)1.n*t. in exercise cf 'either original or appellate '_jur'isdic'tion" and therefore 2111 appeal against (:>1"cic--2:' of 2-1<:quit41.aI passed in appeal by the (_....s'"'"*~----~v-w--
Aplnellate Court mainlaillable under Se(".378[4) of Cr.P.C.
6. As against the above said ' Eeamed. advocates for the_.....appe1_'iéint.s;_';V» Madhavachar, the learned responden1--aoeused in N6'.9_0E's/u2€)_{)'£3_:"strongly"VL' contended mat", the worrls V:,l?*oV}r.«_o:ra.._orfijir1aI._.ofiiiappellate order Q 1.. an acquitiaf" Viflwh in See 378{1){b) do not f'i1".1.ci.vth eivr_ (4) of Sec.378 Cr.P.C algxd ' only an order passed """ wiry jurisdiction is made appeerV1ué;'.o1t: (4) Cr.P.C and hence the present 21f5pg%a1sv" ehalierlging the correctness of the res'pVecf»--tf§'w"" orc1e1*s%of' aeq_u.it't.al passed by the respective an €H£«i41'.'€3 " (1t:1,1rt.s in the eotive a eals are not ma.i_nt.2;ir'1a¥f§1c%. In support' of his eomentions he has : p1eaeeef.'.1'e1ia11Ce on the order of Cmordinate Bench of this '~C<>-2:15: dt. 3.6.2009 passed in Cr1.A No.142/2009 wherein ' " the very sisa:r1_<_t question of;ma1ini:ainabi1ity of appeal from an order of a.c1q_L.:it;1.al passscrcl by the appellate Court was eonside1'e(:E by the 1ea:*11e(ii Si1'1g1e Jm'ige.. €% 7'. Section 378 Cr.P.C which provides for an appea} against an order of ac:qui1:1:al reads u1"1'dér_:'"--_ S.378. Appeal in case of acquittai 2(1).-Ar V' otherwise provided in sL;b--sect.i0r1v'~.I2],'"=.anci subject. to the provisirms of su_b¥séC.ti(5ns._(3}*ar1d,T f {5} ~
(a)1:'he District. blrany case, direcf gtihe _«"b'F5:u'b:ljc s'}?r0se(':iViAt0r to p1'esea'1t an afjpfzal of Session from _an_ ordé'1*"'<if': éit:r;;}1i'rt}§1l Ipiarssed by a Asf'éi"Li<§gnizab1e and 1i:)ngba;i1ab1e 4dff¢311(ic;.r'
(b) may, in any '' «._:L§1:5rc:,' Pub}ic: Prosecutor to 1.0 the High Court from em or appellate order of an "~a1§:.(fL:i.1'}1',al passed by any Couri, other than A Court (1101. being an order under (21) or an order of acquittal passed " . by {Iris Court. of Session in revision] A (2) if such an c)rc:}e1~ of actqultiial is passed in any case in which the offence has been i11vc>.st'.iggatc>d by the Deihi Special Police PZst'.231bI.ish.me111. (j'.()1'1St'.i1'111"(;'.€1 under the Delhi S1:.)e('tiaI P()ii(,'.E'. Est:abIis.hmc-ant Act. 1946 [25 of ,.~..r°"°'---»----*-»=~ 1946}, or by any otlier agency empowered to 1'nai<e iirvestigaticm. into an offence under any Central Act other than this code, [the Government may, subject to the prox-fEsi0ris..j:df;_.v subsection (3), also direct P1'0se(:ut0r to present: an g*;j5pe'al. 3 {a} to the Court 0f;S_essi0n,l'i7r0111ea-r.1,Q'rder*:
of acquittal passeed'-by a 'Magis?.ra'te in respect of a. :icc)g..:i'ii.Zable and ..1'iO1'1+ bailable offeiiicelga g l
(b) tQ_t:he_ original or ler<.:i~s:..1* Qt acauittal passed """ H <')thlei4Vth_an a High Court ('n:>i' ~ljeing;§"cj:cler under clause [a)} or an VlL:rde.1"'.<fi? acquittal passed by the C~0,t1rt. of Session in revision.) ',:'l"\l.('_3¢ tippeal to the High Court under sub-
1 or sub~secti0r1 (2) shall be §:iit:egi.tai:1<:d except with the leave of the High ~ VC&:»m't;.
{4} If such an order of acquittal is passed in any case instii:ut,ecl upon complaint and the High Court, on an applic.ai:i0n made to it by the cornplainant in this bel'1al.f, grants special leave is a1:)peal froni the order of acquittal, the ' 'V. .
complainaiii. may present SL1(..Th an appeal to the High COL: rt.
-.-
(5) N0 appiicatioii uncler sub--seeti0n (<13: I01' the g.ra13t'. of special leave to appeal order of acquitted shall be entertained High Court after the expiry of."s'iX-tinenths, wiiere. the c:<)mp1airiant_ isla p1,ibi_jie1dserVaf1t;'and,T f sixty days in every other ea_se--, eombp':u'::ed" froth V the date of that ordez' 'ofzzgtqiiivtéal.' V' (6) If. in any Theiapplieaiion {ihdver sub- section (4) for 'the f'spe'eia1 leave to appeal iieiéfi a1"§Iei*Vdei" <)i'*ae.qL1iita1" is refused, no <)i'ciei*" acquittal shall lie "'u:'1};t1_er' :-3_i,.1Vt3.§"s.e<§t;i_(§i:2"["i_} or under subsection (2)'. '.J:i:s.;;i,= c;u~é£i{,:1 reading of the Order of Co- ' Aoi"dii1a."'i1r.r T3.e:ri(I11«veiwieihis C()ur'r. in Crl.A. No.14-2/2009 it s::e.;i1 that the 1ea1"1'1ed Single Judge has O}Li.S€1"'V('?'{iv":':~"l'1A. the said order that": the words 'original or .Aqppelia:z':'e order" which are found in C1 (b) of sub See. [1] A' "def See. 378 Cr.P.C do not find their place in sub See. (4)
-"of it anti Th.€:'1"Cf(')1'€. it eaniiei, be held that an appeal lies to the 1~1i<;>;1"i Cioiirt Ei§;'c1il'1S$T an order of acquiffsal passed by {he e'ipp<>1§:»;i$c=' (3m,zi'1". Ii" em.1}.d be seen further from ¢:..,_§"'"""')»-M"-x__,_m....
any Central Act other than this Code. an appeal lies: [a] to the Court of Session from an order of acquittal passed by a Magistrate in respect. of a (iOgI1lZH,.b'l-'3'>E1'I1d non bailable offence and (b) to the High 'original or appellate' order of an Jqequit'tc_1i" "
Court other than a High Court.
10. Thus. it is C1ear_'from the pro'a%_isio'iismo--i" subfl' sections {1} (b) and (2) (b) o_f___S'e.<_:_.;3_78 t.hat,§1iAvvi9;1ppeal is provided from an Ordél,ibf.2i'c.qji;iif;t'eilVipéiseed by any Court other than the_rHi__gh either original or respect of the case instituted on sub section (4) of Sec.378 providers'; for appeal against order of acquittal in » case instituted upon complaint. Though . Joriginal or appellate order of an acquittal"
arelnotiueed in sub section (4) of SeC.378, the words A touch an order of ac?qu.1't£al" which are used in sub Ejection [2] of Sec.378 are used in it [i.e., in S.378(«1l)].
11. As to the meaning of the words 'such an order Q/'acquittal' which are found in SE.1b~S@('.l'.iO1'1S {2} 81 (4) of gmgrww 42,-
Sec.3'78, the learned advocates for the appellants in the present appeals have placed reliance on the decision of this Court. in the ease of Chairman, Village Panchaijat. Nagathihalli vs N Thimmashetty Gowda reportiedl' . I956 MYSORE 62{C)_wherein it is laid doxvn' as" , "'[c) Criminal p.c. (1898), 4S...{l"l._7 (2) (3) ' (as amended by Act 26-v_vl4lo'f_>195V5)._ 4 -TfpS"i__1ch:"Van order of acquittalf' -- SL1b:secti'o.n (3) applies to order of acquittal«._z"pass_ed;Vj_'hy*=.app~ellate Court also.
l5a_ra contended by the learn'e.dllcVo1;1"nsell. petitioner that S. 417
413) applies Vjonlly to original orders of acquittal not to of acquittal passed by an " "--CoL1rt. I see no merit in this ll Section 417 (1) runs thus:
"Subject to the provisions of sub s. (5), it State Government may. in any case. direct "the Public ProsecuI'or to present an appeal to the High Court from an original or appellate order of acquittal passed by any Court other than a High Court."
rm~fm 132 111 sub (2) and (3) of S. 417 the word "such" is used with mferetice to an order of a(:q1..iit.ta.}. The words "such an order of ac:quit1:.a1" appeariiig in sub (3) can only refer to the order of acquitztial 1116:-I1ti0r1€:',(i.VVii:::1"i._V_ sub (1) of S. 41.7. The order of refm-1-pd to in sub {1} of S. 417 is an'~«.(j'rdeir.VOf'M T '' acqi.:iit.i;a1 of the origins} or 'I'11é31'<r£1,)1f(;? there is no f01v"c;e fill' '«
8.d\,*g,1.l1CEQ~Q1 by the ie;1r1'1c3__(.i ccimsei it (3) is applicable only i_r_1"'*.x"ri*1i(V§i] order of zicquitgfai is t&}_1a"t,--..t§f éiii._origih'al C:C)L11"t. Under these _'r:ias_Vt0 be held tvhteti --. _ : ''gi:hiVsfi.; '1"f}?>\}'i-810111'. ' 'petittion is not iI.1E?iiI1'1'i:!.i1:'1€:"f)}fiL"._ .' I-?u_1ft'.i*1__c:ti'..V 9' 't..}=i'c lc~2i1'11€d advocates for the 1'1zi\9@.' re1ic(:1 1:_p(.>1"1. i'.}i:€ decision of Gujarat V 'High "C2g5u.,r't _iV1'"ivi'.E'1¢:*. case of Mahammadmiya Kalumiya vs. .1v:r§ijioz1gh::Lé__ bizdarkhan and another reported in 1972 Crl.I;.;J°:.1409 ¥'Jh&'E"{'tiI} the dc;:c_:is3'0r1 of this Court in the 'Cash: 01' (.'.':}'1ai1'ir12'»111, V 11121,:-gt? P2211":(:hay2>:t., Nagathihaili vs N __'?1'him1'i'i;;a SI1L.'fI'E.y ('}()\x.f(:§e:1 1"c.t'e1"i*<3é(i 10 supra has been followed 1.)}; §wIig2;1'1 C()E.11"1'. of G11wj2iI'E:1E.. It is observed by the <'"--'*§%y"\"'""' 15 5;-:pc'ei1'io('i in tliai. se('1i0n. Ariotiher class is C(')1..1r£.s of Magisi1'e.1.i_<rs. IE. the court of Sessirms w}"1i(_:1'1 woulci cxe1'eis<'-? powers in case of a ("(')1'1Vi()ii()}1 by a M2.1g'isi.1"at.e where senteflce a\,v211'dec1 is appealablc and in ex_ercisir1'g«..'§h.g3se. p(_)\v<:1r'r_~:. 1"1'1e Sessions C01.11'i' does not eJeaseV:"t()' :;»e--.i 21 (:"<:mri. 'i'11ereE"0r<:, e\»'er1V-'dhfihe;ir1terpreta'tiGr1i"
21dV&1n(".'('?d by Mr.S}'1.e1e1i: iii' thali c:()n1p}e'1i1'1(mi: sh0:.,11d'V 1?.1_e_i.Ve': filed' ;?gC.qiii'_r}tai appea} .2.1§_§di1'1s€': the K{.{<:r}L:i1.iiai}V"'~<_mr'Cie'r the Sessr'_(.)1_'1s Courii.' .<%'1ezi'r.:iiiiiieit,'the xfifdrds "such an orcier of a<':ci4i:itr;r§;;.i :. in sub--section {3} rrirfvr _{1:.>_ an ,orciei{ rneritioned in sI_.a"'x'i7 --SA<*'tj';1;i<,)i'if:.; {-1]'"-Whi('Iti'1A'"(i)i'{ii'E%I' of acrquittal would i.._nc.*i1.:(;1<.-:=' "Vc>ifig§f'ri1;i41"*.355'-. weil as appellate order of 21(:§c§.1.1'iiii'.21}.'=.'E'i't.er,e'i'carL*,V just as the State has been
--.g.i\»*c'»:":" .:--:_i :'éVgii1: cu)?" 2.1}')]:')ee'tI frr')n1 an original or 'cf.}i)p¢3_l§2"1it*H()i"-Sim' of e:rr(:;n.iii:'a§_. in 2:1 given case a p_rr».s':2a1'iV<'$'*pariy has also been g§ive1'1 a right to « éi})i)'fiiY;.'1i'~:i'I"i)11} ihe same kinci of order of acquittal. Ti"'1'('.'..V(ii"'i]Iv\~' 1i_r'n_it.aE:i.L:)1'1 pE2=-teed by the Legislature on 1"ig1'a:.. ('.()I1f(".'I'FE.'('1 u;:)o1'1 the private party in SLl(.']'1. a vase is die IE.mita1,ir_.)1'a in the form of sp(t(""i:==x} ic==a.:we to be r>1:3£"a_i.r.'1c'><i in appealing against tlu-X {'31-(Tier of ac.'(':11_:.i.2'131.}. Ejxcrepl this lirnitatiori there is no ot';}"1e.r ('§i5'~;ii11('i1'()1'I 1:)eiwee1'i the right (_)i";.:§>1"3<'*z'ii (":021f'c2rre(*§. {"231 UIL' Si'21i".c>. and the right of am.)r.%e_f:1 m:"1i'err(:*('i §i}')(")E] z1 p1.'i\re;1te party in %%Mfi specified i\/ir.S1iciat's contcnt.ioI1__, if actc<-;;:pt.c:é(i1. would an1m..u1i: to piacing a sc(;~or1!:1 l'(_'.SiI'i(.'Ii(')1] upon the 1'igl'if:: ofappea.1 corifcrrc.d_"b3;_ Seci"io11 4E7[€-3} which not justiii'c-roi xi't1--'i1c M 1211'1g1.12;1gc used in Stib-SC(',ti<O1'1'-(3) 'rcad vvi.th ".<,u1i;>-'< sc(3iion:.s (I) and (2). I1 "tj11eir'(:forc'ii»r1ot_:po'S$ib1ié?.Z:
ra.-g .
to £1§{1'€%€.* with the :511!;)m.issioii1_of Mr..':3n__c1:§1t tiriiati the woms such an riicciéircif acécitiittal-I occurring in sui.3~.s.:c('ri.ior1V {£3}. i'ei}:.2i'"to...iiiiir-order' 'or acquittal passcd by the "t'r'it_.1iA 'EI3_oi:iV1:%t These Words refer io :.:.1'": orcl-e-:1*v» .oi=" é=i<';q_uit.t.:;1laxpaisscd by any court ("{i.l'1«-* V" 'a3vI4ii;_§ii' CoLi"*E:------c-'iihcr in exercise of <':i;ig;'i:.i'é.;:E i.i';risc'i'i€j:'1«ion.01' ";jip'})e1latc jurisdiction. '.l"i"r:"i';~;..x_x.-*2';-:.»' 1.1%: =vi(a:w"t.2-11$:-§i'i"%;33? a Single Judge of the VMySo1'<?. ' in Chairman, Village Pan;¥':'-~r;:;Em.1i 'uFi-'.:_irrirz'1as(?i ty. AIR 1956 Mys 62.
-- flI"i-'1a~r<4':..z._ies<iu~%:'i ~..-1"-e-;::1'i.-w i11s11'tu{(.r(:l U.P()I'E a. com}3Iair1t t;_l-'.3_c1rt% M153"r;_it:;mri(_?1i()11 by 1.1'1t"' trial Court and £'3,§'V('.jli'H.'i'i':iE.' by 1.11:: zi]:>;.')<:1late Court. The A c'(r:V£_1_vp_1ai"1'1'éz1'"ai. \--K-'(:'.I.'11'I in l."€"ViSiOIi to the High Court
21.__ic'1("E.-ii. we=1$ held that the rcvisioiiai application not compcimii, '.i"E'1<.= word ''such''' in sub» s(».>::%1'i:ms:, {2} amd {3} of Scci:ion -417. was, it was ()i,>s~m"v:>;<'i. i,:.~s-c:~ci wii.i'1 r'(=icrc11cc> to an order of a(tq1ii1_i.;1_]. .rc:*Ic1":'(:r('.i it': in .*~;1.1i.3~.=%c(*I"i()I"1 (1) of Section 4&7. It xms ()1)s<"n»-'r'.<.'1 I'i.1:'1.i. tl"1c order of acquittal .1'(:f<;:__=i'1'c-xi to in :_~;1.:i'.w«;vc:*tfor}. {'1} was an order of £1("'€j1l§.Héi§ oi the c'uz'i.jg;§:'1;-1} or tho 21ppc]_l21i,c Court.
c'"'~--v-{/'~"Amww\----->m~ Thcrcfoi-e, the e0ni;.ent'ion that subsection (3) of Se('.'E"i(..'>;: 417 ap}_3Eic.:a_}_31<:2 timiy to a case in vw'h_iCh the o1"de1' Of'c1('.(]L.1iU,2.i} is passecl by the....(ji*igi11'a§V"' em1_:'1_ W'E.1S iiegativecrl. With respec-if_ "thezfei-'is. H e-11m.1g,_§i'1 i1"1di(:ati0n in tI1_e..».},aI1gL_1€ige"vfjyf SC-)('{.i()}lS (1). (2) arid (3) <)i':,,1Sect:iQ:n 41'?' with this view. i\/i1'.S§'1e1211 in the cou"rs.e' of hie"
SL1b1'1']iSSi0.i"1 drew my 21'i'r.feé.iriti(311 i-<) tw§)'_= one of the AHa;.hé:1.b'clCZ1A,-'Hi-£§}'1 °CZ_c)1.1rt"'reporied as Abchzi E~i2:11im V; "iii;-i1,_(:',--_ 222. That was 2-1. (ranger WhAi(I}.],:._};'lV&iL.iV.. on a police report 2§1':i1;(j1;1" riei "2_»1_T"V'-e<>n;1;ilaint and the IV['c}§;';i€5*S4:{v.1"';;:1"E'5,('?."Ci'L)E"3V'i§7'f-DEC '":_i'1"e.: .a(:c_r.used who was ac*c';'1v:.itA1"e{I =tEf1"e_a.p;;eI'E'2=:E--e:" Court. A revisionai $431.)-iii"21i':iE:;i'i"-.jV;i.e4"i£'i:1é:*':1 ":30 the High Court. It is ob\.=.i_<_'i1.1s f','§'.1é1fi'I' ij_Ei£::--. £52:-isc-:r was not Covered by
-Scc_.*i.i(':>'1:._«a1'§V7"{i3)."-z:'1$" it was not 2-1 case iristituted V L:_p_m2_ 2-1 miiip~'.~:=:iii£.. "I'E3<e: <)i_he.r cittctision was of the C3.fLi}:)I';L«%§.%}(,?...{:()1H'1 i'epo1'I'ec:i 2155 Chinnaswamy V. S'tia:ei"%_.*vg;x_<.1i.;"z3i_'i'1{'i}'1re. Pi'2;1(::ies1'1. AI R 1962 SC 1788.' in t'3:__1'e'i'i'..,(*i2:sct also the :mat,E.er originated on police "ir;__i.?c-2:31i;;z.1ti0i'i and 1101. upmi 21 private complaint. In. I"If§'i1"E'EE-'I' of i__ft1c;:.<se 1.2,».-Fc) eases the question \'«é'}'1{'?i'IE'1t"'I' the 1'i.g§k'1E' {.>'§"' e;11'3;e)eai Cmiferred by sub :+s<5;%(:*i"'i<..:=:"1 {$3} c:'>i:" S{;'(Tf,i{)}1 ii-E7 is limited to acquittai by the (}I"i§_{i1'1&i1 ('(>11r£_ {>A1'1Iy had arisen for {i{"i.i'i"i'T'i§i§:i[i()§'1, I"){.f'(.'E112.'-§(' in 1'1.(")l§.C" of the two CELEBS Llw a::"%,a_:£1':e..:§ <.'2m= w2:s-; i:i::s:"§'i:11%"<"».('i upon a private ,....;""--m-~».»-
L?) Co111}_)l;:i_z'1_'i. 'i'1"m'<~i'(_)s'c. t_1'1csc~> tvvo decisions___ do 1'10! lufip M1'.Sht'[>I;'1t.
1.3. (.):"1 ('dl'(,'.f[.1E 1'c>e;:c'i%11§;gj of the Ofdéi' ordineltc'. i%(-nT1('.h of this C0L.:z'E :'§1'1~.C3r17_fi\. which is 1-*c1i<>d upon by :m.- 1&1-a1"1"1éC1 nituinsel £126; I'€SpOI1CE§\]H\;-1(T(_'1.'£S€;TCi in (RE;.A~v..v;51().9C5/2.908 v'itmCOLi1d be' seen them {]'t('):.1;:'h 1.110. 211J:~;<=*1'1L:v _"oI" "L1j1e w(jrds~"'Or1ginai or appellate (_"')rc1'.er Qf cifi ,;t1¢"cjLa:z.z:%{;:1.I section {4} of Sec.378 11:15; «i'}gf(L-:_~n :'f1§g')t:i(;+e@}' l3:.g 1v}'1fcu}é2§r};1ed Single Judge, in the .g«s2'£fi<T} ;_;i':=r.,i:*1}';--.._ 1','r14'€~_{j'.r3j1 L:*;~..sfiizig 01' the words 'such an ordef of fi§:It::;;..t,z'.{mill? \ra}'ifé:.é_i"1 e-'ms found in sub sections {2} and {4}uz'j'{ S(f'c.y._f%'?TE% '1:'1';s.1_;¥:"'«:"r"<>t been (ronsiderecl. Besides this;~~1-1-- E"-3 (ix:-*<:V:.i5ir'2:"j oi thisa (.'mrrr" in the Case of Chairman E31'-'%"2I]_('}'I2.i\,-'Eli,. é\la:;_3je'.1i1T1ilT}:1Eii vs N Thimma Shetty :G'c_;vuf<:}:_.vi MYS 62} r"e'rfc:érrc='->("} to sup1'a was not bf0ug.}'i{_ Mi Hw 1mi'i<'1'<':> of she it?a1'r1t'.('I Single Judge when V nthuis \}*(}>_s_'jv* ('§L..I.('"f£I'.i€)}'1 as to m2-1i§;"11;:2'=1i.:12=tbility of an appeal "'.f1"()m an :>'r<"§:==r" of :2:<';;z.:ili:,1i pe2'1:5s<:><'i in appeal was ' " C()I1Sid('?}"'('{f§ a .§.='§. '3'i'w ;:-:}'.)m.--'<~ <.':%:;é:«;<;.=:*x-';;;.i'i<>;'1:¢:; wc1'(:~ made by the ieartuird -E-%§z:;3;E_<» »}:.z<§__;_{{' <3?" ?E"2§:~; (3m.s1'z in 1;hc (.?i:1-SE'. of L7 Chairmcm. \~'z'Hc'.'L'(;c? Pcu'zc*I'2aycI.{.. Nczgczihillalli us N Thimma Shelly ("'}oz:rc1o \vE'aiELf (."()1"1Si(.IC1'iI'1§.{ the provisions of 8630.417 (1) 2.-mcsl {3} of €j,',r.P.('3 1898 {old Code) are identicfsi with Ij}'I(':'. ];)rovisi<..ms of sub sectionsfi/L),$ir$d {4) of C'r.P.(i. 1§37'.'3 [1'}<.*w (}?<'>do).
L5' I 1'<'3s;_)<-t<*1;f1.1Hy £;'if..{.I'(-%(-.": with' 'fglléi V/iiew the lezzmwrl E,_>'i1";g'icsr Ju(oigg<\:o_f t'l":is*~A(i'c>13rt' si.1i--l cé;sé" offi ChC1iI'fTICJ'J'?. '.-"'ilIr.zge Pan(3I1ayoiVi;a.:Na;ga£foi'iiaolii'vbs Thimma Shetty Ci}c_m.=(1.a (AIR .'_vAMysorg_v.62.]%_which has been followecil by ¥}'1§?_ Hi;_{1"I'_.C.(,§.1i~1T1. 'Vin 1972 C1'l.L.J 14091;...'}')ri)I"E"; . V19{v%:z"'(}'1:1,f4€s'(.3 4R3: 's-1.1j)i';L if the words 'such an order Q}"s..;oi.é::;ziiEt2a?.§_' 2;;11'C fmmd in both the sub-- se»::'i*::jc:)a'i;.'s {Li} 63¢"{:r"§s}v___(}_f.bécv_:§7E__'. arc' hcld to mean an order ' ..ac:s--:1p;.1éoi':':sf"Vpa1.ss<':ci_ in <1x<~.1'{_'isc~. of 'either' original or .i3J,I3'}5E3U.C1':'.'r_-3:'ffi}'is*€(1i('Iiri)I'l'. 11' f<>11cs\.=.»'s:_a that ord-er of acquittal passe?('i'«})y <_rit'::}'1s31" *£'.i"1<==~ 'E'ri:;1I C_..'.o:.__1r'1. or $1.116 Appellate Court cafi~«_.bo ;-2;_2g'::s;_>;=;-:E:--r<i ;.1g2.1i.;1sI' E3}: §1'2\r<:>k'ir1g provisions of sub % s<:*cti<'m {:13 of' sm~.:;a7s C__?::I'.<f.", 1.6 '?'}':<* definition :1? 'Criminal Appeal' has been rei'er1'<,:~(E is and :_::>:'3si{:'1a'>;o'a-xE 1);: 111:: (ic')--o1"c.1i3'1ate Bench of ,.....r--~w»« this Coimz in 'aim <..>:*{.E:'-*1" 1'1"; C__T.;'I.A N(_).142/2009 referred to supra. ('m ('am-r'i"i.11 1'c'a<'ii1'}g,;§ of Section ?;j"'0f-«.V.'fhe KarI1ata-ikzi I----I_i_<.g'i1 C(.)11i'i. AC1 I. 961 it eouid b-e::'see.irTi sub se,<%tiu1'; (2) of se.<'*'i:i<)n 2 dc-3fiI'i"c:t.:--.fcr5imiiIiCt~!_a13peciE-f, sub se<:E'.ioz'1 (3) clefixies j_/"if;-st (1;31.§L33ciZ"._aiI1c1 e'u.b"seefiQ"n..v(6}_ defines 'sc;-émn(1 c.zppea!'. .P'i'r§t'i.appeal Vis._defiAi'z,ed"'as "an V appeal wi'1i:'-£1. tI11{jf{'Iv'-e"é-l~.I.'V"1'_\" i2e'i=x?x7*"i'r:>nz}' b'em;§: in force, lies to {P1 e E Iig}'1 (f3oi:1"i 'decree or order, made by :3 .i.1_'1:V.fAt1'V1e exercise of its 'originaf appeal is defined as "an a:;5;Jee3-tii*a.a5f}'1:i<:1"iL' '1n_"1"cie"1" any iajw for the time being in force, Iia*:<.:»< in iiufi'i'"ijg§i1"£jE)'an'E {mm 21 judgment, decree or order.,pa1ss:s{;'_5'c¥._}.e>}L 4%' S-.3!i'?.i)()i'(.1i§1"1é-Eli(7 civil (tour? in the exercise = of '&i.p})é'i>{.E{zI{e' <.?iU-1'1 M,' E :I"is<'i' £5'?! 10:2 ".
1 'E?:§1v1:;'s;. i1 at-.]ea1' from file above definitions of 'cri'mi1'1.g-il' 2:ap;>£:rz--1.1.'. *fi;_*s€" éappezgzil' 'c'Eli":d 'second appeal' as d.eefi.ne{§'"i:'::"n..'h'-'a:' Sui'; ,':'>'r;'.*-:¢.§.i0r1&.~.; (2); {I3} (6) of Section 2 of . 'S K.' 'I{a;*:ia1:;;im. 5-mg: i:::%<;m;~: rm 2:35;. 1.1-my are so defined u '"with 2.1 'x.'§:"=,."a.-' ii; :_§i::s{i1_';'.<-_{11.issE': '<'rimi11a_1 appeais' from 'civil E1p]f)E'Ei}E§. 'i'E":«f">z..:;4:h £i':e1w__'» ia rm f'"~;£:'?pé11'éi1'l(',' §f}i'()ViSiOI'i in the Code mi" {'.';"é::i§.z"mi P:'<_:s<:<w;§:.zrxa Ei.E«;:~ Ef~3e('*':'.i(;>1'1 £00 in the ¢m©ww« Code of Civil Procedure, providing for "Second Appeal from an "order in appeal", passed by a Criminal Court in exercise of its appellate jurisdiction, subwseyciions (1)(b) & (2) (b) of Sec.3'78 Cl'.P.C. provide appeal against an order of acquittal, -, by any Court, other than the hi the cases instituted upon Police report. lf»'iii1'e.deiin;ition_'°. of 'Criminal appeal' as defii1eVd'=u'i1der 2E2) of the Karnataka High Couri;..V:Act'l__ ';'~V.isi'tal:en in restricted sense to mean only avn~--ap.peal- frv=orn.'a1i'o,ider passed by a subordina'teViiCriri§i1'nall'~.Court.._'"in exercise of its 'original criminal_jurisdibti€onfigtlieé..-criminal appeals which are provided for_luVI1der'*.su'|o~sections (1) (b) and 2 (b) of C'r,.P.Cl.H lw'c)'t:lld fall outside ihis definition and as sugcllc; be entertained by this Court.
18.' .vlA.:'*'l'Aherei'ore, with great respect to the learned Singledudge of Cowordinate Bench of this Court. I am of C "'th'e~considered opinion that by virtue of the definition of "criminal appeal' found in Sec.2[2) of the Karnataka High Court. Act 196}, ii: can not be said that an appeal to the Higli Court. gig:-iiiisi an order oi' Et('('1L.ill'l"E1l passed f"
2,3 H()r1'bI(' f'f3i.1;.}:'<'11'1<* ("Yc>u1"i §."1;.1$ (:Ei)s(?I'\-'@(i in the case of Associateé ifemeni Co., Ltd., Vs Keshavancznd zféported in ILR 19§8 KA.R 185?' {C} 21:; 1tr1(i<)I':
"[c} éiriminal Procedure Code 3 Act N612 sf 1974) - Section»..386.'_ - vP6w4erS.o_:) f Appeiiaia Court ané (>3pufj;:ts_ PAowe'1--'s»._L_of__T f Revisicm.
Heid: Appeliate jurisiiififipn is.VcQ--exténsVixfé"'wiih Originafi Ccmrts juriS€3i.'i'_<St".ipfl~._».£-IS 1'0r___ap]::3raisal dnci 2.'i.§_.}p1'c.i:<':i2-1%'i<gi:1= t_>{_ c§>.%iVEit21"1ri}c.-5'gand reaching fi:'ac1é1:;_;§;~; CHI Em.-is mg: A';E3;'>'e-'IE--2.r~,1'."<?évCqiért is free to reach _ Trim sifzn : _f{:¢on4¢'Ia'siofi on evidence Lmttjféismej;'1E_ii{%§.i .__z{I12;;y -._'1'>i151cii1T1j cI1t'@red by the ~"1"'1*'i';51 1- "T135; 2 .1 1%}: " * si<'}r';;5-£1";§'1'1"risdi(%tTion belongs to 'E'a_1,1}"'3(;i"=.~'i-f*4%s::.Ef'E$L'~.,_V%LZ.E'£$'{];!C'1'i{}.1'I of 21 superior Court. Whiie»axéémi's:i1:g"fievisiional Powers the court .1135 £50 .,ém2Vfine '-to. t§1e iegality and propriety of ffie .j_findi:V-§7g;s--------:::«r:c§ ais«:.<_} w§_'1c:1::hc:'r the subordinate r:_()'L..11'*'.:._1"s;;s;; 'mp!' i1rs{.:1'§'xxri1.}1i13 the bounds of its A 3V"1'..:«§"_i~se;<_'§i':;':"§'{;a': §u<_'1:.u.ii1'z_;;_: ';3"1('.' quc»:stTi01'1 whether the C?r3£1;'.?.~:' }'1:as'; fa-1iEc<:} {'2} c-'xx-'1*c'?isc\ 1hr? jurisdiction " Vcé?-41.2% m EL it 2;1;'>g><=.>;.:;"sa: t'I'2.2:1%. EEK' I,<.'z»21'11:éc:l Singie Judge has e(;:.1:.::':'<§ z--*:.;:;"};_>::-=:_~i.};=-11'ti g><swL:rs with revisional pc)w<_=r1a; ;:=:;':{i %;'1§'12:u am: (.'£'J'i"{' cii1'£'c:renCe between an 2=:;:>g>a'=';-:1 ;m<'1 23.1 1'c_:\-'isir'>:"1 has been overlooked.
11. E4; i.;'%€c_' I.<--:§_§2..1§ ]}{):--ai1ic>::1 t'}'}2.1'£' appellate r"_~(----s.d'"°\...»"
Zir _ju1'is+<ii:*:i:>i'i is <."um;1r;=ii:~_e.ii-1" wiih 0ri§.{ina.l <:0u;'t'S vE'1.i¥"§."w'.€§ii"Ei(ii"i ;.'i:.a for é.%§.')}.Z1§'£-1i.'~$£-3] and 2i.p;3r<:é(:iati.o'n_ oi" (-w,.'%{5(_'i':i'£," ;.'z.1':(i ri=;.1<_'*I1i1'2;§ I"iiii'.Ii1i_gs_s on E1pp("§1a_ii<' {f<i1.:1"! is £2':-=-*»c=2 to reac.h'7.__its jfoW'i1' -- (t<..>1'1:_"E:::'~ei:<:i'1 on {"'\"i('i('ll('(' mm'2'-:a.1}'1nicled"by Van}? ffi11<"Ii1"':;g <"i'iH'1'c_:{'I bx,-' Hit" "i"'I*i::«1.§ Cf'oi.z'i'tj'»._Ref\%isiciz--a1°1T' power iii: EEEE.' ()H'1E'1' 1ji§1..§"_1_{.1 l)c$1<');'ig lo €s'u'p;ory'iso_J:y i j1i1"i:~€{§i<*§i(_)1"i of 2: .&;':.".'1'i'i"-?..':'.."".ii'»§(o)r C)TO1,i'I'i;--.V-I z'):W'l1i1€ exeroigirzg revisionai&..;i'ox£?§:$VV"'the dour: ~'1V'1as to confirm to the"~legai;$1;yf,Variki-Vi:':p§"0priety of the findingfi ,;3§id «'-'1.i.:=:'..9:.. " 'Lsubordinate Court its<:«~.if bounds of its juriscii:3:io5;:sv- "lV'_;'1€V'it:1V(ii__iVi'i~;:§V t"i"1€."' .q:.1_::".s:s'{1'()i3 whether' the CQ;_:"t"';'ei;'.:=a:.V_I}ii1.§i{? VI_<>" «£_'_X€.)If(§'iS(? the jurisdiction :'--.'*"t-ésa1£_*€§'§i_--; if"71'E14)é"I"§E'1 iii.'-;-' <'iif"f"i:1'<*i'1(:e between the 'flrvci jiEf'§55'{'§i5'§:ié..31'1E~',.'_ixffi'.f*'§i%§')I]{.'. ii': is quite reai and h'¢!.'.~Z""".,§'E<'a"2'«_'V "i_iéé{:*,()f'1':-é"=* wolf 1"{:L'tog1'1i7:€d in legai [J'1A'(,\\,-'§'§E:'i'i'~%:-.~iv" _ Keraia vs. K.M. (Sharia Abdulla 8:
« CG:_§"».'jJ"':';f..?3£.':...7{3I.ii'i'. I'1z:'is'-; I'1i§.:}'iIi;_§1"1'I'€d the difference b_'ei.1.r«?<».:€:.'*i1 §§"1t"' f'.\-Vi} __§1.ii'i:%;(§.i<'r1ioiis in the following " W_i'§1'"<' E fa :
'« MI'1'1{'§'€' i:-~; §'ii'"i <:s...~_~;<*z1§:§;._'i}' ('i§iS1iI"1{'3IIi()I'1 beiiween an 2;11:>;::':i.i_ giiiiti ;'-i 1'{.?\'ifri§.(.>Ii. '§'1"2i' (iisi..in<':i'ioi1 is based on iiii'%%=*zi=ii<_*<_%s: iiiipiivét 5.1: f,l'1£: said two €:'.}si.[")i"{.'F%:'-a§t}ii?:'. An appeai is a continuation of the pI'0Cfi%3€§§.§ig§; in effect the entire proceedings f»m