Allahabad High Court
Radhey Lal vs The State Of U.P. And Anr. on 7 August, 2003
Equivalent citations: 2004CRILJ975
Author: K.N. Sinha
Bench: K.N. Sinha
ORDER K.N. Sinha, J.
1. The present revision has been filed against the judgment and order dated 1-2-2003 whereby 9th Addl. Sessions Judge Mathura dismissed in default Criminal Appeal No. 71 of 1998, Radhey Lal v. State of U. P., under Sections 406 and 420 I. P. C., Police Station Kotwali Mathura.
2. Brief facts giving rise to this revision are that revisionist Radhey Lal was tried by R. S. Gangwar, Judicial Magistrate, Mathura and was convicted to undergo imprisonment for three months for the offence under Section 419 I.P.C. and six months R. I. for the offence under Section 468 I.P.C. along with fine of Rs. 2000/-. The revisionist preferred an appeal to the Court of Session which was transferred to the Court of 9th Additional Sessions Judge, Mathura who dismissed the appeal in the absence of the appellant.
3. Being aggrieved by the said order the present revision has been filed.
4. I have heard learned counsel for the revisionist and the learned A. G. A.
5. Learned counsel for the revisionist has submitted that the Court has not cared for the provision of Code of Criminal Procedure and the various pronouncements of the Hon'ble Supreme Court and this Court and adopted a new method of dismissing the appeal in the absence of the appellant.
6. The Chapter XXIX of the Code of Criminal Procedure (referred as Code hereinafter) relates to the appeals. Section 381 Cr. P. C. to Section 394 Cr. P. C. relate to the hearing of the appeal in the Court of Session. Section 384 Cr. P.C. deals with summary dismissal of an appeal. However, if the appeal is not dismissed summarily and survives the next procedure to be followed is laid down in sections 385 and 386 Cr. P. C. Section 386 Cr. P. C. makes it imperative on the appellate Court to peruse the record and hear the parties on merits.
7. The various pronouncements of Hon'ble Supreme Court and this Court laid down that the appellate Court cannot dismiss the appeal in default but must decide the same on merit after perusal of the record, even when the appellant or his counsel are absent.
8. In 1990 Crl LJ 452 : (1989 All LJ 118) Nathu Ram v. State of U. P. this Court has observed as under (Para 3) :
'There is no provision in the Cr. P. C. permitting disposal of criminal appeal in default. In case the appellate Court decides to proceed with the hearing of the appeal and is satisfied that either the appellants themselves or their counsel have not appeared, even though they have notice of the date, it has the right to examine the records and decide the appeal on merit. It does not mean that a criminal appeal can be decided in default, just as a civil appeal."
9. In AIR 1971 SC 1606 : 1971 Cri LJ 1177 Shyam Dev Pandey v. State of Bihar, the Apex Court has made it mandatory for the appellate Court to peruse the records before dismissing the appeal.
10. The learned counsel for the applicant has also cited before me a judgment of this Court in Criminal Revision No. 139 of 2003, Man Singh v. State of U.P. (2003 All LJ 1950 : 2003 Cri LJ 3927). This revision was decided on 22-1-2000. This revision was also against the judgment dated 18-10-2002 passed by 9th Additional Sessions Judge, Mathura. In that too the 9th Additional Sessions Judge, Mathura has dismissed the appeal in default and this Court had directed Sessions Judge, Mathura to communicate the judgment to the concerned officer for his guidance. The Registrar General informed that Sri Jaipal Singh was holding the charge of the Court of 9th Additional District and Sessions Judge, Mathura on 18-10-2002 and 1-2-2003. I do not know whether the judgment was communicated to him or not but the law and various pronouncements are very clear on this point. This officer appears to be in habit of dismissing the criminal appeals in default without caring for the provision of the Code or the law laid down by this Court and the Apex Court.
11. The revision is allowed. The order dated 1-2-2003 is set aside. The revisionist is directed to appear before the Sessions Judge, Mathura along with certified copy of this order.
12. The learned Sessions Judge, Mathura shall hear the appeal himself or transfer it to some other Court for deciding the same on merit.
13. The Registry of this Court shall place this judgment along with records before administrative Judge, Mathura for passing suitable order against the concerned officer on the administrative side.