Allahabad High Court
Mahesh vs State on 23 December, 1970
Author: M.H. Beg
Bench: M.H. Beg
JUDGMENT D.S. Mathur, J.
1. The correctness of the Full Bench decision in Raj Narain v. The State, (A.I.R. 1959 All 315) (FB), and the Division Bench decision in Sadhu Singh v. State, (A.I.R. 1962 All 193) has been ' referred to this Bench for consideration. In all the four cases an application for bail was also moved and these applications have also been referred to this Bench for orders.
2. The material facts of the case are that Mahesh and Madan, applicants, were tried along with others in three robbery casestwo at Bulandshahr and the third at Meerut. The defence of Mahesh in all the three cases was that he was arrested by the police on July 2, 1966. and not on July 3. 1966, The two cases of Bulandshahr were tried first and the Sessions fudge disbelieved the defence plea and convicted both Mahesh and Madan. Appeals against their conviction were dismissed Loner, J. The Sessions Judge trying the case ill Meerut, however, accepted the defence plea and acquitted the applicants, The State did not prefer any appeal against the order of acquittal.
3. Mahesh had engaged two Advocates, Sri T. Rathore and Sri P. M, Gupta; but it is said that Sri P. M. Gupta was not authorized to argue the two Criminal Appeals, It is further said that a certified copy of the judgment in the Merut case was handed over to Sri T, Rathore for being filed at the time of the hearing of the appeals, but he did not bring this judgment to the notice of the High Court, nor did he appear and argue for him (Mahesh) at the time of the hearing of the two Criminal Appeals.
4. It was after the dismissal of the Criminal Appeals that Mahesh moved the present applications for the re-hearing of the appeals after admitting additional evidence in respect of the telegram which the father of Mahesh, had sent on July 3, 1966, alleging that Mahesh had been arrested the previous day. Madan also moved similar applications relying upon the acquittal of Mahesh in the Meerut case. Both of them also applied for bail pending the decision of the applications.
5. At the time of the hearing of the applications the learned Advocate for Mahesh withdrew the allegations made against the two Advocates. In the circumstances, the only question for consideration was whether additional evidence could be admitted and the judgments in the appeals reviewed in the light of the additional evidence. In view of the assumed conflict in the majority decision in Raj Narain's case A.I.R. 1959 All 315 (FB), and the decision in Sadhu Singh's. A.I.R. 1962 All 193 and also in view of certain observations of the Supreme Court in the cases referred to by Lokur, I. in his referring order, he directed that the papers shall be laid before the Hon'ble the Chief Justice to constitute a Full Bench to consider the correctness or otherwise in the two decisions of this Court.
6. The matter was then referred to a Bench consisting of Khare and Sinha JJ.. who expressed the opinion that this matter be considered by a Full Bench of more than three Judges. The Hon'ble the Chief Justice thereupon referred the matter, namely the correctness of the decisions, in the eases of Raj Narain A.I.R. 1959 All 315 (FB) and Sadhu Singh A.I.R. 1962 All 193 to this Bench.
7. The Full Bench case arose out of the decision of a Criminal Revision by the High Court, while Sadhu Singh's of a Criminal Appeal. We have, therefore, to express our opinion in respect of both Criminal Appeals and Criminal Revisions.
8. Even though the correctness of the two decisions has been referred to this Bench, it shall be proper to formulate the material a questions in issue to avoid having to express an opinion on all the observations made in the two cases and on each and every point decided or commented upon therein; The three questions involved in both the cases are:
(1) Whether the High Court is possessed of the power to review, revise or re-eon-sider the judgment or order duly pronounced in Criminal Appeals and Criminal Revisions?
(2) If not, can the judgment or order be so reviewed, revised or reconsidered in exercise of the inherent power Under Section 561-A, Criminal P.C.?
(3) What is the extent of the power, if any, or the High Court Under Section 561-A Criminal P.C. to review, revise or reconsider its judgment or order duly pronounced in exercise of its appellate or revisional jurisdiction?
9. In view of the numerous decisions of the Supreme Court and the Privy Council, there can be no dispute about the scope and the .nature of the inherent power of the High Court and the extent of its exercise, though naturally there would be and, in fact, there is, at occasions, difference in opinion in the application of these principles to the facts and circumstances of an individual case. We, therefore, propose to first of all indicate the principles which can be deduced from the above decisions, in other words the scope and the nature of the inherent power of the High Court.
10. Section 5B1-A of the Code of Criminal Procedure was added to the Code in 1923 to remove the doubts expressed in some judicial decisions about the existence ol such inherent power in the High Court. Section 561-A purported to save the inherent power of the High Court and was enacted to clarify the position that the provisions of the Code were not intended to limit or affect the inherent power of the High Court as mentioned in Section 561-A. See Talab Haji Hussain v. Madhukar Pur-shottam Mondkar A.I.R. 1958 SC 376. The section confers no new power on the High Court: it merely safe-guards all existing inherent powers possessed by a High Court necessary (among other purposes) to secure the ends of justice. The section provides that those powers which the Court inherently possesses shall be preserved lest it be considered that the only powers possessed by the Court are those expressly conferred by the Code and that no inherent powers had survived the passing of the Code (See The State of Uttar Pradesh v. Mohammad Nairn, (A.I.R. 1964 SC 703) and Emperor v. Khwaja Nazir Ahmed, (A.I.R. 1945 PC 18), Section 561-A, Criminal P.C. must, therefore, be construed in the same manner as the inherent power which the Courts of law are always deemed to possess.
11. Section 561-A, Criminal P.C. rims as below:
Nothing in this Code shall b deemed to limit or affect the inherent power of the High Court to make such orders as may be necessary to give effect to any order under this Code, or to prevent abuse of the process of any Court or otherwise to secure the ends of justice.
It is similar to Section 151 of the Code of Civil Procedure. The expression "nothing in this Code shall be deemed to limit or affect the inherent power of the High Court" makes it clear that the provisions of the Code do not control the inherent power by limiting it or otherwise affecting it, but the power must be exercised to serve either of the three purposes mentioned in the section, that is, to give effect to any order under the Code or to prevent abuse of the process of any Court or otherwise to secure the ends of justice. The inherent power cannot naturally be invoked in respect of any matter covered by the specific provisions of the Code; it cannot also be invoked if its exercise would be contrary to or inconsistent with any of the specific provisions of the Code. It is only when the matter in question is not covered by any specific. provision of the Code that Section 561-A can come into operation, subject further to the requirement that the exercise of such power must serve the purposes detailed in the sec-lion. (See A.I.R. 195S SC 376 (supra)). Similarly, as laid down in Arjun Singh v. Mo-hind Kumar, (A.I.R. 1964'SC 993).
the inherent power of the Court cannot override the express provisions of the law. In other words, if there are specific provisions of the Code dealing with a particular topic and they expressly or by necessary implication exhaust the scope of the powers of the Court or the jurisdiction that may be exercised in relation to a matter the inherent power of the Court cannot be invoked in order to cut across the powers conferred by the Code. The prohibition contained in the Code need not be express but may be implied or be implicit from the very nature of the provisions that it makes for covering the contingencies to which it relates.
Inherent power cannot be exercised to do what the Code specifically prohibits the Court from doing. (See Sankantha Singh v. State of Uttar Pradesh, (A.I.R. 1962 SC 1208)).
12. Where the provisions of the Code are intended to contain a complete and exhaustive statement of the powers of the Court, they shall exclude the existence of any additional inherent power in the High Court relating to that matter. (See Lala Jairam Das v. Emperor, (A.I.R. 1945 PC 94)). Similarly, it was observed in Gokul Mandar v. Pudmanand Singh, (1902) ILR 29 Cal 707 (PC).
the essence of a Code is to be exhaustive on the matters in respect of which it declares the law and it is not the province of a Judge to dis-regard or go outside the letter or the enactment according to its true construction.
13. It has, however, to be kept in mind that the enactment cannot be exhaustive to cover each and every case which may later arise before the Court's of law. The inherent power of the High Court is meant primarily to cover cases for which no provision has been made by the legislature. Material observations on the point are contained in A.I.R. 1958 SC 176, (supra), as below:
In prescribing rules of procedure legislature undoubtedly attempts to provide for all cases that are likely to arise; but it is not possible that any legislative enactment dealing with procedure, however carefully it may be dratted, would succeed in providing for all cases that may possibly arise in future. Lacunae are sometimes discovered in procedural law and it is to cover such lecunae and to deal with cases where such lacunae are discovered that procedural law invariably recognizes the existence of inherent power in Courts.
14. This rule has been expressed in Domat's Civil Law, Chapter 12, Section 17, page 88 as below. The quotations are from (1868) 9 Suth WR 402 at p. 406.
Since laws are general rules, they cannot regulate the time to come so as to make express provision against all inconveniences, which are infinite in number and so that their dispositions shall express all the cases that may possibly happen. It is the duty of a lawgiver to foresee only the most natural and ordinary events, and to form his dispositions in such a manner as that, without entering into the detail of singular cases, he may establish rules common to them all; and next, it is the duty of the judges to apply the laws not only to what appears lo be regulated by their express dispositions, but to all the cases to which a just application of them may be made, and which appear to be comprehended either within the express sense of the law, or within the consequences that may be gathered from it.
15. As observed by Mohammod, J. in Narsingh Das v. Mangal Dubey, 1883 ILR 5 All 163 (FB).
The Courts are not to act upon the principle that every procedure is to be taken as prohibited unless it is expressly provided for by the Code, but on the converse principle that every procedure is to be understood as permissible till it is shown to be prohibited by the law. As a matter of general principle, prohibitions cannot be presumed ....
16. Where there exists an express provision in the Code, the High Court cannot override such provision in exercise of its inherent power. It is when there exists no express provision that the question very often arises whether the High Court can deal with the matter in exercise of its inherent power? In such cases it must first of all, be seen whether there exists any provision, express or implied, prohibiting the exercise of the inherent power. It is then that the rule laid down t>y Mohammod, J. that "prohibitions cannot be presumed" becomes applicable. In such cases it shall have to be considered whether omission of legislature to make a specific provision in that behalf is due to oversight or inadvertence or can be regarded to be deliberate. (See A.I.R. 1958 SC 376 (supra), and Pam-papathy v. State of Mysore, (A.I.R. 1967 SC 286).)
17. Another rule applicable to the exercise of the inherent power Under Section 561-A, Criminal P.C. is that it "has to be exercised sparingly, carefully and with caution and only where such exercise is justified by the tests specifically laid down in the section itself. (See ' A.I.R. 1958 SC 376 (supra) and Dr. Raghubir Saran v. State of Bihar, (A.I.R. 1964 SC 1).) This jurisdiction is of an exceptional nature and has to be exercised in exceptional oases only. (See A.I.R. 1964 SC 703 (supra) and Ratilal Bhanji Mithani v. Asstt. Collector of Customs, Bombay, (A.I.R. 1967 SC 1639).) The inherent power is with respect to the proce- dure to be followed by the Court in deciding the cause before it, and such powers are not powers for the substantive rights which any litigant possesses. (See Padam Sen v. The State of Uttar Pradesh A.I.R. 1961 SC 218).
18. There are, however, instances where the inherent power was exercised even though there existed a prescribed rule of procedure, or from the omission it could be presumed that there was an implied prohibition to the adoption of any rule of procedure in excess of what had been prescribed. In Durga Dihal Das v. Anoraji, 1894 LR 17 All 29 retrial of the suit was ordered after admitting all admissible evidence which had previously been tendered and which the Court had refused to record. Even though the order of remand was not covered by the provisions of the Code of Civil Procedure, governing remand this was done because what had taken place in the Court of first instance was "the mockery of a trial". Similarly, even though there existed no provision for cancellation of bail granted to a person accused of a bailable offence, the Supreme Court upheld, in the case of A.I.R. 1958 SC (supra) the order of cancellation of bail because the accused person had, by his conduct subsequent to his release on bail, put in jeopardy the progress of a fair trial itself and there was no other remedy which could be effectively used against the accused person. The omission to make specific provision in that behalf was regarded to be due to over sight or inadvertence and not deliberate, and it was held that the bail could be cancelled by the High Court in exercise of its inherent power.
19. However, where the inherent power is exercised against the express provision or against the implied prohibition, the High Court must be fully satisfied and there should be no doubt in its mind, that such a case was not in the mind of the legislatures at the time the Code was enacted, and consequently the provisions contained in he Code cannot apply to the exceptional ease under consideration. The ordinary rule, therefore, is that the inherent power can not be exercised against the express provisions of the law. Such power may, however, be exercised in those extraordinary and exceptional cases which could not be in the mind of the legislature while enacting the law. The exercise of inherent power in such a case shall be, not by disregarding the express provisions but on finding that no provision has been made to apply to a very unusual case which would not be foreseen at the time the Code was enacted.
20. In this connection it may be mentioned that the legislature has not placed any limitations or restrictions in the exercise of the inherent power for one of the three purposes mentioned in Section 561-A, Criminal P.C. and the section, if read in isolation, can suggest that for the exercise of the inherent power for one of the purposes mentioned in Section 561-A, Criminal P.C. die Courts of law can, if necessary, disregard the express provisions of the Code. They are the Courts who have imposed upon themselves certain limitations and restrictions in the exercise of the inherent power on the presumption that wherever the legislature lays down a rule of procedure, that rule is to secure the ends of justice, and therefore it is not necessary to exercise he inherent power or contrary to or inconsistent with the specific provisions of the law. Consequently, inherent power contrary to or inconsistent with the provisions of the Jaw-can be exercised only to avoid the trial being a mockery, or there being an abuse of the process of the Court, This shall be in only those cases which could not be in the mind of the legislature at the time of enacting the law.
21. The above legal proposition can be better understood and explained by giving two illustrations in which the inherent power can be exercised after the decision of tile appeal even though in the Code there is a provision contained in Section 428, Criminal P.C., for admitting additional evidence, An accused person can be convicted for murder on the basis of circumstantial evidence even though the dead body could not be traced and was not available to prove the factum of death. In case the circumstances of the case lead to an irresistible conclusion that the person is dead and had been murdered by the accused person, he can be held guilty and awarded a suitable sentence for committing murder. There have been instances, though very rarely, that the person supposed to be dead was alive. If this fact comes to the notice of the Court after the decision of "he appeal, can it be said that the High Court has no power to review the judgment in the appeal after admitting additional evidence? If the conviction of the accused person is allowed to stand, though the sentence awarded, if not already executed, is suspended by the State Government, there would remain the finding of guilt which shall always go against him. It would be wrong for the High Court to say that its hands are tied and it can do nothing to undo the injustice. The legislature always presumes that there shall be a fair trial and if a person is alleged to have been murdered, he had in fact, Been killed. A very rare case of the finding of death recorded on circumstantial evidence being not correct, could not be foreseen by the legislature. In such circumstances, the High Court can, to prevent the abuse of the process of the Court, re-hear the appeal and pass suitable orders. This shall be in the exercise of the inherent power Under Section 581-A, Criminal P.C.
22. Similarly, it may later be found that an accused person convicted of an offence based on the evidence of identification is innocent and he was a victim of mistaken identity, the offence having been committed by another person with similar features. On new facts of a conclusive nature being found, there should be no difficulty in re-hearing the appeal or revision and passing a proper order in exercise of the inherent power. Such instances would be rare and for that reason the legislature could not think of making a provision to be applicable to such cases. For this reason the High Court can, in exercise of the inherent power, rehear the appeal or revision, as the case may be, to avoid the trial being a mockery and to prevent the abuse of the process of the Court.
23. Briefly speaking, therefore, the inherent power Under Section 561-A, Criminal P.C. cannot be invoked in respect of any matter covered by the specific provisions of the Code, nor can it be exercised contrary to or inconsistent with such provisions. It is only when the matter is not covered by the provisions of the Code that the inherent power Under Section 561-A, can be availed of for doing justice in the case or tor preventing the abuse of the process of the Court. The inherent power cannot be exercised to do what the Code prohibits, expressly or by implication, the Court from doing. Prohibitions cannot be presumed. Where there exists no express prohibition the Court shall have to see whether prohibition can be implied from the various provisions of the Code. Further, when no provision exists in the Code to govern certain matter, it shall have to be considered whether the omission is deliberate or is by oversight or inadvertence. The inherent power cannot affect the substantive rights. It can be invoked only to lay down the procedure in cases not covered by the provisions of the Code. The inherent power is to be exercised in exceptional cases, and even then carefully and with caution, when there is no other remedy which can be effectively availed of. The High Court will also be justified to exercise its inherent power in those exceptional cases which could not be in the mind of the legislature at the time of enacting the Code even though for usual cases a provision was made therein. Whenever the inherent power is exercised, it shall be for one of the three purposes mentioned in Section 561-A, Criminal P.C., that is, to give effect to an order under the Code, or to prevent the abuse of the process of the Court or to secure the ends of justice.
24. This takes us to the consideration of the other question whether the High Court is possessed of the power to review, revise or reconsider the judgment or order duly pronounced in Criminal Appeals and Criminal Revisions. Section 369, Cr.PC governs the judgments of a Court of original jurisdiction including the High Court, This section prohibits the alteration or review of the judgment except to correct a clerical error unless permitted by the Code or by any other law for the time being in force, and in the case of a High Court by the Letters Patent or other instrument constituting such High Court. There is no provision in the Code empowering the Court to review or revise its judgment. Nothing has been brought to our notice which may justify an inference that the High Court or the Subordinate Courts can alter or review i:hs judgment otherwise than to correct a clerical error.
25. By virtue of Section 424, Criminal P C. the provisions of Section 369. Criminal P.C. also apply to the judgment of any appellate Court other than the High Court. Section 424, Criminal P.C. makes a reference to the rules contained in Chapter XXVI of the Code and Section 369 one of the rules contained therein. Consequently, an Appellate Court other than the High Court cannot alter or review the ludg-ment except to correct a clerical error. Even though by virtue of Section 424, Cr.PC Section 369, Criminal P.C. has not been made applicable to the High Court, while exercising appellate jurisdiction there exists a restriction in the review or revision of a judgment by the High Court, once it has been pronounced. Such a restriction can be inferred from Section 430, Cr.PC This section applies to all the Appellate Courts including the High Court. It provides that judgments and orders passed by an Appellate Court upon appeal shall be final, except in the cases provided for in Section 417 and Chapter XXXII of the Code. Section 417 enables the State Government to appeal to the High Court horn an order of acquittal by any Court other than the High Court, Chapter XXXII contains provisions for Refer enee and Revision. What can be revised under Chapter XXXII is an order of a Subordinate Court, and not of the High Court itself. The exception clause contained in Section 4:30, Criminal P.C. is, therefore, inapplicable to the judgments or orders passed by the High Court in exercise of its appellate jurisdiction. Hence, in so far as the High Court is concerned, its judgments and orders passed upon appeal are final. In Chapter XXXII governing the References and Revisions, there is no provision like Section 430, Criminal P.C., but Under Section 439 (1), Criminal P.C. the High Court can, while exercising its revisional jurisdiction, exercise any of the powers conferred on a Court of Appeal by Sections 423, 426, 427 and 428. The revisional power of the High Court is, in substance, the same as its appellate power. In the circumstances, the rule applicable to judgments and orders passed in an appeal can be made applicable to revisions also, and it can he laid down as a safe rule that judgments and orders passed by the High Court in a Criminal Revision are also final. In other words, the principle of finality of criminal judgments would apply equally to Criminal Appeals and Criminal Revisions, (See U. J. S. Chopra v. State of Bombay, (A.I.R. 1955 SC 633)').
26. It is suggested at the Bar that when a judgment or order passed in a case or proceeding is said to be final, what is meant is that the judgment or order is not appealable. It is contended that the judgment of the High Court in a Criminal Appeal or in Criminal Revision is final to this extent only and there can be no bar to the High Court reviewing the order in exercise of its inherent power.
27. What is meant by the judgment being final, that is, the effect of Section 430, Criminal P.C. has been the subject of decision by the Supreme Court and the Privy Council and the purpose shall be served by making a reference to these reported cases, lu A.I.R. 1955 SC 633 (supra), the effect of Section 561-A, Criminal P.C. was not con sidered, but it was otherwise held that no review or revision could be entertained once a judgment had been pronounced by the High Court in the exercise of its appellate or revisional jurisdiction and that there was no provision in the Criminal Procedure Code which would enable even the High Court to review the same or to exercise revisional jurisdiction over the same. In A.I.R. 1958 SC 376 (supra), their Lordships distinguished the Privy Council ease of A.I.R. 1945 P.C. 94 (supra). When the Privy Council case was not dissented from, the law laid down therein can be usefully applied to similar facts. The point for consideration in the Privy Council case was whether the High Court could grant bail to an accused person who had been granted special leave to appeal to the Privy Council. The question was answered in the negative on two grounds: firstly, that in the event of the appeal being unsuccessful, such a course shall result in defeating the ends of. justice and secondly, that the grant of bail would "result in an alteration by the High Court of its judgment which is prohibited by Section 369 of the Code". This case makes it clear that not only the order of conviction but also the sentence awarded and the directions given in that behalf are an integral part of the judgment which cannot be altered after the judgment has been pronounced. The Privy Council took notice of the fact that in the Code of Criminal Procedure there was no provision enabling the High Court to suspend the operations of the sentence and in the absence of such a provision, the sentence awarded shall count from the date of the judgment and the period for which the accused was on bail could be excluded from the period of sentence.
28. In A.I.R. 1964 SC 1 (supra), it was observed as below:
There can be no doubt that the judgment of a tribunal empowered by law to adjudicate upon and decide any matter affecting the rights of parties is inviolable unless the law allows it to be questioned or interfered with. In such a case the judgment can be challenged only and interfered with only by the specified authority and to the extent permissible by the express provisions of law. No other Court, not even the High Court, unless expressly permitted by law can entertain a challenge or exercise any power with respect to a judgment, Its inherent power is not exercisable for this purpose because what is made final or inviolable by law is beyond the purview of such power. But the inviolability which attaches to a judgment must necessarily be confined to its integral parts, that is the verdict and reasons therefor. It cannot extend to matters which though ostensibly a part of the judgment are not in reality its integral parts.... As already stated, expunction of irrelevant remarks does not amount to the alteration or amendment of a judgment or an order of a subordinate Court, No doubt the exercise of such power will have the effect of taking out of the judgment or order something which was there before and thus in a limited way to interfere with the content of the document embodying the judgment or order. But bearing in mind the paramount importance of securing the ends of justice the High Court must be deemed to have such power.
29. Similarly, in A.I.R. 1964 SC 703 (supra) the remarks were expunged because they did not form an integral part of the judgment.
30. In A.I.R. 1962 SC 1208 (supra), the order of the Sessions Judge directing the hearing of the appeal was questioned and it was held that Section 269 read with Section 424 of the Code specifically prohibited the altering or reviewing of its order by a Court. Even though the effect of finality contemplated by Section 430, Criminal P.C. was not raised, this case can usefully be utilised to hold that after the judgment has been pronounced in a Criminal Appeal, it cannot be altered or reviewed by the same Court.
31. The observation in re, Biyam-ma A.I.R. 1963 Mys 326 that Under Section 430, though the judgment shall not be open to any further appeal, the powers of interference otherwise than in appeal are riot taken away.
being contrary to the Supreme Court decisions referred to above cannot be said to lay down the correct law.
32. Under Section 430 the judgment or order of the High Court in a Criminal Appeal is final. A similar rule of finality applies to Criminal Revisions. The judgment is final in so far as its integral parts are concerned which are the decision including the sentence awarded and the - reasons for such decision. When the judgment is final, none of these integral parts thereof can be questioned in any proceeding. Therefore, to say that the order passed by the High Court in an appeal, though final, can be interfered' with otherwise than in appeal, shall not be correct.
33. In the absence of any provision in the Code of Criminal Procedure and also because Section 430 makes the judgment of the High Court passed in a Criminal Appeal final, it must be held that the High Court has no power to review, revise or . reconsider the judgment. As an order passed in a Criminal Revision is also inviolable and is final in the same manner as in Criminal Appeal, a similar rule shall apply to Criminal Revisions also. In other words, the High Court is. not possessed of the power to review, revise or reconsider the judgment or order passed or made by the High Court in a Criminal Appeal or Criminal Revision provided that the judgment or order has become final. In view of the majority decision in A.I.R. 1955 SC 633 (supra), this principle of finality is attached to the judgment of the High Court passed in Criminal Appeal only when the appeal is decided after notice to both the parties. In case the appeal was summarily dismissed without notice to the State, it shall be no judgment binding on the State and the State can prefer an appeal Under Section 417, Criminal P.C. or can apply for enhancement of sentence. However, where the appeal is decided after notice to the State, the judgment shall be final and thereafter no appeal Under Section 417, Criminal P.C. nor an application for enhancement of sentence shall be maintainable- (See Nirbhay Singh v. State of Madhya Pradesh, 1970 All LJ 778 = 1971 Cri LJ 23.
34. The last question for consideration is whether the judgment can be so reviewed, revised or reconsidered in exercise of the inherent power Under Section 561-A, Criminal P.C.
35. On the scope of Section 561-A, Criminal P.C. and the extent to which it can be exercised, we have already made our detailed comments. Considering that the provisions of the Code of Criminal Procedure do not limit or affect the inherent power of the High Court, a judgment or order passed or made by the High Court in a Criminal Appeal or Revision can be altered, that is, reviewed, revised or reconsidered when necessary for one of the purposes mentioned in Section 561-A, Criminal P.C., that is, to give effect to any order under the Code or to prevent the abuse of the process of any Court or otherwise to secure the ends of justice. However, as already discussed above, the inherent power shall be exercised in exceptional circumstances only without in any way acting contrary to the intention of the legislature. The inherent power shall be exercised keeping in mind the principles detailed above.
36. Comments can now be made on the two Allahabad cases referred to this Bench for consideration and also to a few reported decisions of the other High Courts. In A.I.R. 1962 All 193 (supra), the convicted persons applied for review of the appellate order of me High Court Under Section 561-A, Criminal P.C. on the allegations that the siteplan prepared by the Investigating Officer and.relied upon at the trial was a forged document and that perjured evidence had been produced by the prosecution in support of its case. A request was made to summon fresh evidence and to examine the evidence in the light of new facts brought to its notice. Any inaccuracy in the site-plan could have been noticed and brought to the notice of the Courts of law both at the stage of the trial and in the appeal. Whether the witnesses had made a perjured statement is a matter of assessment of evidence. That was not a case which could not be in the mind of the legislature and could not be governed by Section 428, Criminal P.C. It was not a case where the inherent power could be exercised against the express provisions of the Code. We agree with the Division Bench that the inherent power is not meant to reassess the evidence or to introduce fresh material on the record for the purpose of deciding the matter afresh, though this rule cannot be made applicable to those cases where the earlier trial has been a mockery, or if the order of conviction were to stand, it would amount to an abuse of the process of the Court. Two such instances we have already indicated above. We would add that in most of the cases inherent power cannot be invoked to admit additional evidence or to reassess the evidence.
37. The Division Bench accepted the preliminary objection raised by the Assistant Government Advocate, namely, that after the Supreme Court refused to grant special leave to appeal, the High Court had no power to reconsider the judgment as the judgment of the High Court had merged in the order passed by the Supreme Court, and the effect of entertaining the review application shall be to disturb the order made by the Supreme Court. When does the order of the Subordinate Court merge in the order of the higher Court has been considered in detail in the majority decision of U. J. S. Chopra v. State of Bombay A.I.R. 1955 SC 633 (supra), Their Lordships placed the summary dismissal of appeal presented by the convicted person from Jail, the summary dismissal of an application for Criminal Revision made to the High Court and the summary dismissal of a petition of appeal presented through an Advocate in the same category. Thereafter it was observed as below:
In all these cases there will be no judgment of the High Court replacing the judgment of the lower Court and the action of the High Court would only amount to a refusal by the High Court to admit the petition of appeal or the criminal revision and issue notice to the opposite party with a view to the final determination of the questions arising in the appeal or the revision.
The order dismissing the appeal or criminal revision summarily or in limine' would no doubt be a final order of the High Court not subject to review or revision even by the High Court itself but would not tantamount to a judgment replacing that of the lower Court. The convicted person would be bound by that order and would not be able to present another petition of appeal or application for criminal revision challenging the conviction or the sentence passed upon him by the lower Court.
But such order would not have the effect of replacing the judgment or order of the lower Court which would in that event be subject to the exercise of revisional jurisdiction by the High Court Under Section 439 of the Criminal Procedure Code at the instance of the State or an interested party.
38. Where the High Court does not certify the case as a fit one for appeal to the Supreme Court, or the Supreme Court does not grant special leave to appeal, there is ordinarily no decision on merits after notice to the State. Consequently, the order of the Supreme Court refusing to grant special leave to appeal, though a final order in one sense, is not a judgment or order which would replace the judgment of the High Court, nor can it be said that after the Supreme Court refused to grant special leave to appeal, the judgment of the High Court had merged in the order of the Supreme Court. It shall be the judgment of the High Court which shall be executed. Consequently, after the application for grant of special leave to appeal has been dismissed 'in limine' without notice to the State, the judgment capable of being enforced shall be the judgment of the High Court, and consequently in suitable and exceptional circumstances the High Court can review that judgment if necessary, for one of the purposes mentioned in Section 561-A, Cr.PC However, where the Supreme Court decides the appeal after notice to the State, the judgment of the High Court shall merge in the judgment of the Supreme Court, and the High Court shall have no power to modify its judgment, not even in the exercise of the inherent power Under Section 561-A, Criminal P.C. In this connection it may also be observed that the petition for a special leave to appeal is a petition and cannot be placed at par with an appeal. When such a petition is dismissed, it cannot be said that there was, in the eye of law a petition of appeal which had also been dismissed. The Division Bench was also moved by the fact that there could be no second petition for special leave to appeal in the same matter. The first petition for special leave to appeal would be against the original judgment, while the second petition for special leave to appeal against the judgment as altered. The 'two judgments would never be the same. It is only when the High Court refuses to exercise the inherent power that the effect of the order shall be to maintain the old judgment or order. In such circumstances, the second petition for special leave to appeal shall be in the same matter and shall not be maintainable, but if the judgment is modified to the benefit of the accused person, the aggrieved party shall be the State who can always file a petition for special leave to appeal. In case the judgment or order is altered to the disadvantage of the accused person, the second petition for special leave to appeal shall not relate to the same matter.
39. High Courts have been treated as the highest Court of Criminal jurisdiction within the State. This is why Section 561-A, Criminal P, C was enacted to clarify the inherent power of the High Court, Consequently, in cases where the High Court can exercise the inherent power, it can act accordingly in spite of the fact that the aggrieved party has the right to move the Supreme Court for special leave to appeal, or the Supreme Court can' review the order refusing to grant special leave to appeal.
40. We agree with the Division Bench that the High Court does not possess an inherent power to review its criminal judgment on grounds analogous to Order XLVII, Rule 1, C. P.C. including discovery of new matter or evidence. We-have already considered above the exceptional circumstances in which a departure can be made from this rule the departure being on the ground that such a case was not and could not be in the mind of the legislature and, therefore, no provision was made in the Code of Criminal Procedure. We would add that if it is ever considered necessary to review the judgment in exercise of the inherent power, it would be to uphold the dignity or the administration of justice and it will be wrong to say that no sanctity was being attached to the appellate judgment of the High Court. Both the judgments one passed originally and the other as a result of the exercise of the inherent power, shall be the appellate judgments of the High Court both deserving equal respect and sanctity.
41. The Division Bench distinguished the Full Bench case of A.I.R. 1959 All 315 (FB) (supra), probably on the ground that in that case the High Court was considering the power to review its earlier decision in a Criminal Revision, and not in a Criminal Appeal. In view of A.I.R. 1955 SC 633 (supra), this cannot be said to be a correct expression of law. Both the Criminal Appeal and Criminal Revision stand in the same category in so far as finality of judgment or order is concerned.
42. It was wrongly urged before the Division Bench that the Supreme Court had in A.I.R. 1955 SC 633 (supra), laid down the law that no review or revision lay against the judgment or order of the High Court passed in exercise of its appellate or revisional jurisdiction, after duly considering the provisions of Section 561-A, Criminal P.C., We, on the other hand, find that their Lordships of the Supreme Court had considered the ordinary provisions and made no reference to the inherent power Under Section 561-A, Criminal P.C. The Division Bench, however, placed certain appeals in a category where the order passed could be altered or reviewed, evidently in exercise of the inherent power. It is said that where the appeal was disposed of without affording an opportunity to the appellant or his counsel to be heard, or where there has been no hearing in accordance with the law, or where, upon the face of it, the judgment does not clearly express the intention of the Court, the re-hearing of the appeal could be ordered, as is said to further the ends of justice. Where the judgment does not clearly express the intention of the Court it can be corrected to remove clerical or typing errors; but if the judgment is incomplete, it cannot be deemed to be a final judgment in the sense that the appeal has been disposed of. When the appeal has not been decided, it can always be reheard by the High Court, Any irregularity committed while hearing the appeal will not justify the rehearing thereof1, neither under the oridinary provisions of the Code, nor in exercise of the inherent power; but if the irregularity affects the jurisdiction or amounts to violation of the principles of natural justice, it can be said that there was, in the eye of law, no hearing and therefore there is no judgment in the case; However where the irregularity does not vitiate the hearing, it cannot be a ground for ordering the re-hearing of the appeal.
43. If the answer of the Full Bench in A.I.R. 1959 All 315 (FB) (supra), to the question referred to it is read along with the observations of both Dayal and Chaturvedi, JJ., it shall be evident that they were not of the opinion that the Court has the power to revoke, review, recall or alter its earlier decision in a Criminal Revision in exercise of the inherent power Under Section 561-A, Criminal P.C. in ordinary circumstances. Dayal J., observed at page 319, Column 2, as below:
If such a power is so included it can be exercised for the purposes mentioned in that section. It would be a matter for determination by the Court in each individual case whether the circumstances of the case make out that purpose and make it incumbent on the Court to exercise that power to achieve it.
44. Dayal J. quoted with approval certain observations in Rajunder Narain Rae v. Bijai Govind Singh, (1836) 1 Moore PC 117, and appears to have adopted them in support of the opinion recovered by him. The observations so reproduced are as below:
It is impossible to doubt that the indulgence extended in such cases, is mainly owing to the natural desire prevailing to prevent irremediable injustice being done by a Court of the last resort, where by some accident, without any blame, the party has not been heard, and an order has been inadvertently made as if the party had been heard.
45. Similarly, in Para 23 of the Report Dayal J., observed:
It is clear from this case that there remains a certain power, referred to as the discretionary povver, in the last Court of appeal at least for rehearing of a decided matter in the extraordinary circumstances justifying it and that such a power must naturally be used very sparingly.
46. In Para 35 of the Report the opinion expressed by Dayal J., on consideration of the various decisions of this Court, is:
In none of these cases the Courts considered whether the High Court had an inherent power to pass any orders of review in the interest: of justice. In these cases the orders of the High Court sought to be reviewed had been passed on merits and they were sought to be reviewed on the ground that the conclusion arrived at by the Court earlier was wrong.
Such a rehearing of the appeal or revision is hardly a matter for the exercise of inherent jurisdiction of the Court in the interest of justice, It is well-nigh impossible to satisfy an unsuccessful party that the order of the Court is a correct one. The interest of justice therefore required that such applications for review be not entertained.
47. After making a reference to many decisions of the High Courts, some of which 'were of this Court, Dayal, J., expressed his opinion by saying that;
It seems to me to amount to a denial of justice if an order of the Court admittedly against law be allowed to stand and be not corrected even when the Court had inherent power to pass any order to secure the ends of justice and when such power has been specifically recognized by Section 561-A, Criminal P.C. Later on, Dayal J., expressed his agreement with the observation in A.I.R. 1949 Allahabad 176, that by finality of judgment what was meant was that it was not open to any further appeal, but that did not take away the powers of the High Court to interfere with the judgment otherwise than in appeal. This observation is against the law laid down by the Supreme Court in the cases already quoted above. When a judgment is inviolable and is final, what is meant is that no integral part of the judgment can later be altered or modified. The integral part of the judgment consists of the decision including the sentence' and the reasonings on which the judgment was based. The above observation of Dayal, J., in our opinion, does not lay down the law correctly.
48. Before giving his opinion on the question referred to the Full Bench, Dayal, J., observed as below;
It bars a party to reopen the matter by way of appeal. A specific provision like that of Section 561-A, must prevail over the general provision of statute law or of natural justice. The law about the exercise of inherent power of the Court in this light must be looked at as a special law, for special circumstances, and therefore overrides any general law, be it of the finality of judgments or any other.
49. We would, with respect differ in case it was meant that the inherent power could be invoked contrary to or inconsistent with the provisions of the Code, or that this power could be exercised even though the Code prohibited the passing of the order. In the earlier part of the order Dayal, J. himself observed that the inherent power could not be exercised against the express provisions of the Code. Consequently, what can be inferred from the above observation is that the inherent power Under Section 561-A can be exercised in special circumstances even against the provisions of the Code, in case such a case could not be foreseen by the legislature. The following observation of Dayal, J. becomes material in this case.
Circumstances requiring the vise of such a power cannot be foreseen. The Legislature enacts provisions to meet such circumstances which can be foreseen, and once provision has been made in the statute about a certain circumstance the occasion to invoke inherent power in that circumstance practiqally vanishes.
50. There can thus be no question of Section 561-A prevailing over the general Erovision of a law or of natural justice; oth co-exist. Where a provision of the Code covers the facts and circumstances of the case, inherent power cannot be exercised; but where the circumstances of the case could not be foreseen by the legislature, departure can be made by passing a suitable order in exercise of the inherent power.
51. Chaturvedi; J., observed as below:
I consequently think that the High Court has power amongst other matters, to alter or review its own judgment also, provided it is necessary to do so to give effect to any order under the Code of Criminal Procedure or to prevent abuse of the process of any Court or to secure the ends of justice....
It would thus appear that cases cannot be reheard even by the High Court in circumstances in which the Code of Civil Procedure permits rehearing under the specific provision made in that behalf. But principles followed in exercising inherent powers recognized in Section 151, C. P, C. can also be applied to the exercise of its inherent power by the High Court as recognized in Section 561-A, Criminal Procedure Code, for the purposes specified therein.
Generally it may be stated that powers Under Section 561-A to rehear a case can only be exercised where the facts of the case are shocking to the conscience. Section 561-A thus would not authorise this Court to rehear a case where the applicant or appellant was not heard due to some fault of his or of his counsel.
52. We agree with respect with these observations:
53. Mootham C. J., however, took a contrary view as in his opinion the dicta of their Lordships of the Supreme Court in A.I.R. 1955. SC 633 (supra), was "nonetheless binding on the Court." At the end of his order Mootham, C. J. 4 observed that the assumption that the provisions of the Code were subject to Section 561-A was unfounded and that a criminal case would be reheard only if the Court made an order without jurisdiction or the judgment was a nullity. An order without jurisdiction or a judgment which is a nullity is ineffective and can be challenged in a collateral proceeding. In the circumstances, such an order could be set aside by the Court itself and, if necessary, the previous judgment substituted by a proper legal order. However, to lay down, as a general rule, that in no other circumstances or in no other case can the judgment of the High Court in an appeal or revision be altered, reviewed or revised in exercise of the inherent power shall itself be against the provisions of Section 561-A, Criminal P.C. This section begins with the words "Nothing in this Code shall be deemed to limit or affect the inherent power of the High Court." When the legislature. recognized the inherent power of the High Court to pass a suitable order for one of the three purposes mentioned therein, it will not be correct for the Courts of law to hold that no such power exists nor can it ever be exercised where, under the other provisions of the Code, the judgment or order has become final. Generally speaking, it can be laid down that the inherent power is to be exercised cautiously and sparingly in exceptional circumstances; but when the High Court is possessed of the inherent power, that power can always be exercised in suitable circumstances. We, with respect, differ from the expression of the legal proposition laid down by Mootham C. J.'
54. Public Prosecutor Andhra Pradesh v. Devireddi Nagi Reddi A.I.R. 1962 Andh Pra 479 (FB), lays down that there is no inherent power in the High Court Under Section 561-A to alter or review its own judgment once it has been pronounced, except in cases where it was passed without jurisdiction or in default of appearance, i.e. without affording an opportunity to the accused to appear and that the only remedy open to the accused is either to file an appeal to the Supreme Coxirt under Article 136 of the Constitution and have the judgment set aside, or to move the State Government under the provisions of Section 401 of the Criminal Procedure Code. Considering that Section 561-A has been generally worded, it will not be correct to restrict its scope by laying down any arti-fical rule. It shall have to be left to the discretion of the Court to determine whether the inherent power can or cannot be exercised in the facts and circumstances of an individual case.
55. The Madhya Pradesh High Court has in State of Madhya Pradesh v. Naraindatta A.I.R. 1966 Madh Pra 158, followed the above Full Bench decision of the Andhra Pradesh High Court. No further comments appear to be necessary.
56. The Full Bench case of the Allahabad High Court A.I.R. 1959 All 315 (FB) (supra), was followed by ths Punjab and Haryana and Mysore High Courts in Lai Singh v. State A.I.R. 1970 Punj 32 and in re Biyamma (supra). The Punjab ease is one in which the appeal was heard without service of the notice on the appellants. In the Mysore case the order passed in the appeal was set aside because it was passed in ignorance of true facts. There can be no two opinions about the rehearing of the appeal in the first case, though with regard to the other, two opinions are possible. If the retrial was not likely to cause injustice to any party, the .High Court could have refused to exercise its inherent power.
57. Our answer to the matter referred to us therefore, is that the decisions in A.I.R. 1959 All 315 (FB), and A.I.R. 1962 All 193, are correct, though a few observations made therein are not in accordance with the law. The legal position can be summarized by laying down that the High Court is not possessed of a general power to review, revise or reconsider the judgment or order duly pronounced in a Criminal Appeal or a Criminal Revision, though the judgment or order can be so reviewed, revised or reconsidered .in exceptional circumstances in exercise of the inherent power Under Section 561-A, Criminal P.C. provided that the inherent power is so exercised for one of the three purposes detailed therein.
58. Bail Applications of Mahesh and Madan were not pressed at the time of argument. Even otherwise, bail could not be granted as that shall amount to an alteration of the judgment which is prohibited by Section 430 of the Code of Criminal Procedure. See A.I.R. 1945 PC 94 (supra). Bail applications, are hereby rejected.
M.H. Beg, J.
59. I have has the advantage of perusing the Judgment of my learned brother D. S. Mathur. I respectfully agree with the tenor of the views expressed there and with the conclusion reached at the end of it. I will briefly state my own reasons for this agreement because the problem of construction before us seems to me to require an indication of not only the conclusion reached by each of us but also the course adopted in order to reach it. We have to steer clear of on the one side, a scylla of too broad a construction, which may lend itself to the abuse of a procedural provision clearly meant for suppression of abuse of procedure, for removal of its shortcomings and defects, and to secure the ends of justice, and, on the other, a Charybdis of too narrow an interpretation which may be no less destructive of the purposes of the provision.
60. As the relevant and important authorities on Section 561-A, Criminal P. G. as we find them today, have been compre hensively surveyed by my learned brother D. S. Mathur, and, as Dayal J., had also made a very full and illuminating examination of the decisions of this Court and of other Courts, which had any bearing on the problem before us, from the earliest to the latest upto the time of the Full Bench decision in (A.I.R. 1959 All 315) (FB), I will refer only to such cases as may be needed to elucidate or support my view of Section 561-A, Criminal P.C.
61. Now-a-days, when legislation can quite easily confer jurisdiction which may be needed to meet really felt needs, the ancient maxim "Boni Judicis Est Ampli-are Jurisdictionem" (It is the duty of a Judge to extend his jurisdiction) could scarcely apply. Quite long ago, Lord Mansfield, very aptly, observed that the word "Justitium' should displace the word "Jurisdictions" (See R, v. Philips, (1757) 1 Burr 292 at p. 304). Another English Judge., Sir P. Atkyns, said, in R. v. Williams, (13 St. Tr. p. 1430):
It is indeed commonly said boni judicis est ampliare jurisdictionem; but, I tajce that to be better advice which was given by Lord Chancellor Bacon to Mr. Justice Hutton upon swearing him as one .of the Judges of the Court of Common Pleas, that he should take care to contain the jurisdiction of the Court within the ancient mere-stones without removing the mark." Hence, we find the comment on this maxim in Broom's Legal Maxims, quoting Lord Abinger (Russel v. Symth, (1842) 9 U & W 810 at 818):
The true maxim of our law is to amplify its remedies and, without usurping jurisdiction, to apply its rules, to the advancement of substantial justice.
62. Having thus indicated my approach in construing a provision, such as the one before us, dealing with the powers of this Court to pass orders "for the ends of justice," I proceed to examine the con-tepts and the context of it.
63. The first thing that strikes us is that the provision begins with words which evidently seek to preserve from encroachment and free from the limitation which may be found in or inferred from other parts of the Code upon the inherent powers of this Court, and it ends with a broad purpose for which these powers may be used and is described as the "ends of justice" so that the Court has necessarily to correlate its action to this purpose whenever it acts in order to serve it. It may, therefore, at first occur to us that one way of so interpreting the provision as to prevent its misuse would be to construe the last mentioned purposes. After considering it,, and, particularly after going through my learned brother's valuable judgment, I rejected this approach. The word "otherwise." occurring before the words "to secure the ends of justice," indicates that even what is not of the same genus as the two preceding purposes is also included here. The first two classes also, it could be urged, do not belong -to the same genus. Hence, the conditions necessary for applying the ejusdem generis rule are not present here.
64. The second feature of this provision, which does really limit its ambit, is that it' only preserves the powers which inhere in this Court', by virtue of its Constitution, its character, its position, and its functions under the law. In other' words, it does not confer a fresh or a new type of jurisdiction.
65. this Court's Constitutional position and powers have certainly undergone a change since 1923, when Section 561-A, Criminal P.C. was enacted, but its functions, as the highest Court of Criminal Appeal and Revision in the State have not been altered. Nevertheless, it seems to me that, for reasons indicated below, what inheres in this Court is at least partly the outcome of the function it found itself compelled in the past to perform, due to imperative needs of justice, or, in other words, the content and form of inherent powers of the Court also depend upon the Court's own practice and precedents and their effects, I will endeavour to show why I think that the Legislative intent was to leave High Courts free, within reasonable limits, to determine this content and form.
66. The term "inherent" has two allied but different shades of meaning, one from the point of view of how the inherence of power arises and another from the point of view of its necessary consequences. The first or original meaning is that of an element which is essential to or organically interlinked with what already exists. It follows from or goes with what must be an existing quality. We find the word "Inherent" defined thus in the Corpus Juris Secundum (Vol. 43, p. 392); "Existing' as an element of original quality, naturally pertaining to, and permanently or inseparably existing in a subject". It was pointed out there that the term "inherent" belongs to the same class as "intrinsic" and "organic". The second consequential and somewhat extended sense of the word is given there is defining "Inherent Power" as "an authority possessed without its being derived from another a right, ability or factully of doing a thing without receiving that right, ability, or faculty from another."
67. Now, the first and narrower of the two abovementioned concepts has been kept in view, generally with the background of the facts of the particular case before the Court, in those cases where it has been held, as it was by the Division Bench of this Court in A.I.R. 1962 All 193, that a High Court cannot go beyond categorised limits of set form, but the second sense of an independence and width of power acquired by reason of a special position and obligation of a High Court, acting Under Section 561-A, Cr.PC, to remove obstacles in the way of legal or iust decision of cases are emphasized, as they were in the judgments of a majority of a Full Bench of this Court in A.I.R. 1959 All 315 (FB). In those cases where it has been held that a High Court has power to "revoke, recall, or alter its earlier decision". The qualifying and extraordinary circumstances in which such a power, held to exist, could be exercised, which were clearly indicated in these very cases, are overlooked by those seeking to invoke the inherent jurisdiction of this Court for securing a rehearing with a view to obtaining only a reappraisal of evidence. For example, Dayal, J., said in Raj Narain's case A.I.R. 1959 All 315 (FB) at p. 322:
Such a rehearing of the appeal or revision is hardly a matter for the exercise of inherent jurisdiction of the Court in the interest of justice. It is well nigh impossible to satisfy an unsuccessful party tfiat the order of the Court is a correct one. The interest of justice therefore required that such applications for review be not entertained.
The question has been raised before us whether the use of the term "review" is at all an appropriate description of an exercise of power Under Section 561, Cr, P.C. even when it involves a revocation of a previous order or. decision. It was indicated by the Division Bench of this Court, in Sadhu Singh's case A.I.R. 1962 All 193 (supra), that there is both an implied and express bar to a review by this Court after it has delivered its judgment on an appeal heard of merits. Raj Narain's case A.I.R. 1959 AH 315 (FB) (supra) was distinguished by the Division Bench on the ground that it dealt with powers of this Court in exercise of its revisional jurisdiction only. A distinction could perhaps be made between an invocation of inherent jurisdiction to procure a review after a decision upon a revision application and another after an appeal has been decided because there is no provision, such as Section 430, Cr.PC, declaring the decision of the Court "final" when it has exercised its revisional jurisdiction. Such a distinction is not, however, maintainable after it was expressly rejected by the Supreme Court in A.I.R. 1955 SC 633 at p. 643. I will, therefore, deal particularly with the extent of the implied and express bars to "review" or to setting aside of an appellate decision of this Court which are said to exist.
68. It is well established that a "Review", as a separate proceeding, is always the creature of statute and not of common law. Thus, the Corpus Juris Secundum (Vol. 77, p. 339), after pointing out that a Review 'is a statutory remedy unknown to the common law" says; "It is a civil action or proceeding and is in its nature a new trial of the issues previously tried between the parties". It is observed there that, although it resembles, in some respects, an appeal or a writ of error, it is distinguishable. It is then explained;
It is a separate proceeding from the action sought to be reviewed, commended by a writ which is a new process ... and is in one aspect a new and independent proceeding and not merely a new Tiearing or a continuation or further stop in the action sought to be reviewed; but, with respect to the merits of the controversy, it is the same action and cannot be properly regarded as an independent one.
69. The position in this country is practically the same as the one depicted in the Corpus Juris Secundum. A review is a statutory remedy, recognised and provided for expressly, so far as regular courts are concerned, only by the Code of Civil Procedure for civil courts. This difference between our own Civil and Criminal Procedure Codes may be connected with the facts that a jury trial is the normal mode of trial for every serious criminal offence, but the jury has very limited uses in civil cases in the country upon whose procedural laws ours are so largely based. There could be and is provision for a completely de novo trial where a jury trial is vitiated by a materially defective or a misleading charge or for any other reason, but there could, in such cases, be no reappraisal of the evidence on the same record for sufficient reasons, in the ordinarily understood sense of "review", which is available in civil cases on specified grounds. In this country, jury trials, which are provided for cases of classes chosen for such trials by a State Government, are not held now in the State of U. P. It may be that the framers of our Criminal Procedure Code contemplated that jury trials would become more prevalent here also in future. It is, however, not necessary for us to investigate the reasons for the difference between our civil and criminal procedures with regard to powers of review. It is enough for us to note that a "review" as 'a mode of reappraisal of evidence on specified grounds is expressly provided in the Civil Procedure Code but not so provided in the Criminal Procedure Code.
70. The principle that a general power of granting "review", in the ordinarily understood sense of that terms is not inherent in a Court of Record but must be expressly conferred upon it by statute or by the instrument creating that Court finds support from our Constitutional provisions. The Constitution confers powers of Courts of Record, by Articles 129 and 215 on the Supreme Court of India and on each High Court, but it vests a general power of Review, by Article 137 of the Constitution, on the Supreme Court only. No general powers of review having been conferred upon High Courts by the Constitution, their powers of review of their own decisions and orders, even in special or exceptional circumstances, could only be derived from some other source if they are there at all.
71. The term "review" is mentioned in the Code of Criminal Procedure only In Section 369 and that too in order to impose an express prohibition against review or alteration of judgments by criminal courts. But, this section makes an exception in the case of a review by a High Court under "The Letters Patent or other instrument constituting such High Court", or "as otherwise provided by this Code or by any other law in force for the time being.' It could be urged that, although, Section 369, Cr.PC has been held to be inapplicable to judgments of High Courts given in exercise or their appellate jurisdiction, by the Supreme Court, in U. J. S. Chopras case A.I.R. 1955 SC 633 (supra), because of the provisions of Section 424, Cr.PC, yet, the framers of Section 369 employed language showing that an exception was being made in the case of a review by the High Court "as otherwise provided by this Court or any other law for the time being in force," so that the Legislature must have assumed that such a power to review actually existed at least in the High Court under the Code or some other law. And, if that was a correct assumption made by the Legislature, that power could only be found, though not expressly mentioned, in Section 561-A, Cr.PC and nowhere else.
72. I, however, do not think that the Legislature could be said to have necessarily assumed or recognised that a power to review their decisions on appeals vests in High Courts under any provision of the Code or otherwise simply because Section 369 began with the words "No Court other than a High Court" which were altered in 1923 into: "Save as otherwise provided by this Code or by any other law for the time being in force." The Legislature does not always assume or recognise the existence of what it mentions. Sometimes, it inserts a proviso by way of abundant caution so that the statutory provision is not given a wider sweep, than it intends. On other, occasions, it provides, by such insertions, for future contingencies. And, it does not always or necessarily proceed on a correct assumption, where there is one, or what the law actually is. Its true function is to enact and indicate clearly what the law shall be as soon as it is enacted. It is the duty of Courts to determine and declare, with some exactitude, what the law actually was or is at a particular time. After all, the same reasoning could be applied to argue that the Legislature assumed that there was a general or inherent power of review in 1923 conferred by the Letters Patent of one or more High Courts existing at that time. None has been shown to us to exist by reason of the Letters Patent of the Allahabad High Court in 1923. Nor does the Constitution, as already indicated, confer any general or inherent powers of reviewing their own judgments on High Courts. An erroneous assumption that a power already exists has not the same effect as an actual conferment of power by the Legislature.
73. The result is that we cannot assume that the Legislature actually recognised either before or in 1923 that a power or review of decisions in criminal cases was actually vested in this Court by any particular provision or law. But, in view of the language used by the Legislature in enacting Section 561-A, and, in the simultaneous amendment of Section 369 of the Code in 1923, so as to leave the law in a state of uncertainty about possible powers of review possessed by High Courts in criminal cases, it seems to me to be quite fair and reasonable to assume that the Legislature quite correctly and properly, if I may say so, meant to leave it to the High Courts themselves to determine the scope of their inherent powers of review, if any at all, under the Code or otherwise. There is a presumption that everybody knows the law. Under the law Courts have the duty to interpret where the law is not clear. If the Legislature has left the position uncertain on such a matter, the correct presumption would be that it has done so designedly and deliberately so that the High Courts may themselves decide what the "ends of justice" demand in particular situations arising before them.
74. The fact that the Civil Procedure Code has expressly recognised the power of review, as a distinct and separate proceeding, would be a ground for excluding any power of review from the scope of Section 151, C.P.C. which corresponds to Section 561-A, Cr.PC Such a result could be said to ensue by applying the well known rule that when an express and particular mode of doing a thing is laid down it necessarily excludes another mode of doing it. This principle appears to be an extension of the maxim 'expressio unius est exclusio alterius" (what is expressly mentioned excludes anything else), . which has been characterised as "a useful servant but a dangerous master", Could such a principle be applied at all to bar, by implication, a review even when necessitated by the purposes given in Section 561-A, Cr.PC, simply because the proceeding known as "review" technically and its procedure are expressly laid down in the C.P.C., but not so laid down in the Cr.PC? Is not the very rationale of undefined residuary and inherent powers that they are meant to be used when some unforeseen and abnormal situation not otherwise provided for arises? Would not the more correct inference, therefore, be that a compelling necessity for a qualified or consequential "review", on collateral grounds which invalidate a judgment or order, must be deemed to fall Under Section 561-A for the very reason that there is no other express statutorily prescribed mode for similar relief? These are the unanswered questions which contentions in support of an implied bar raise.
75. An implied bar to jurisdiction must, I think, rest on a compelling necessity to import it and not on a possible implication only. It could, in my opinion, be more reasonably and forcefully urged that the effective exercise of a power "to secure the ends of justice" must, by a necessary implication, include' a power to review, in the limited and special sense of a revocation or setting aside of an order of a High Court, on essentially collateral grounds so as to restore the position quo ante or before the order was passed, even if that order had disposed of an appeal. The principle that a review, as a separate category of proceedings, must be provided expressly by statute could be held to be inapplicable where there actually is an express statutory recognition of a power which, by a necessary implication, includes a power akin to a review or even a review in the broad sense of a revocation of an order on collateral grounds, although such a revocation would not, by itself, be a review in the technical sense of a legally prescribed proceeding for a retrial of the same issues on one of the specified causes shown to justify it Contentions to support an implied bar against such exceptional "reviews' of decisions on appeal are not, therefore, so strong as those which would import an implied power to at least revoke or annul, even if we eschew the word "review", ordinarily final decisions of a High Court on appeals, when undoubted and pressing necessity arises to do this for purposes stated in Section 561-A and for nothing beyond it.
76. There could be no inherent power in a High Court to override or take away an express prohibition imposed by the Code, such as the one laid down by Section 369, Cr.PC against a review by a subordinate criminal Court (vide: A.I.R. 1962 SC 1208), An express prohibition could only be removed by legislation and not by interpretation. And, this brings me to the next question: Does Section 430 impose an express bar against a review or revocation of an appellate decision of a High Court as Section 369 does against reviews by subordinate Courts? If it does, there could be no power of "review" of any sort contemplated by Section 561-A. If it does not, there may be room and sufficient reasons for finding one there, by interpretation, for exceptional cases of special types where judgments, although not nullities, may have to be set aside or annul-led on collateral grounds.
77. Section 430 of the Code occurs in Chapter XXXI of the Code, headed: "Of Appeals". The Chapter begins with the provision, by Section 404, that no appeal lies from any judgment or order of a Criminal Court unless otherwise provided. The Chapter then proceeds to give the Courts to which and the circumstances in which appeals lie in various cases of conviction and acquittal, It lays down the procedure and powers of the appellate Court, such as the power to take further evidence, and the various types of orders which an appellate Court may finally pass. Practically at the end of it we find Section 430 with the marginal heading: "Finality of Orders on Appeal". It enacts: "Judgments and orders passed by an appellate Court shall be final, except in the cases provided for in Section 417 and Chapter XXXII." Now, Section 417 deals with appeals against acquittals, and Chapter XXXII deals with Revisions and References. The meaning of the provision, considered in the context in which it ocfiurs, certainly is that an appellate Court's order is not subject to a second appeal, except in cases specified in Section 417. The provision proceeds further to make it clear that the finality of appellate orders is also subject to interference by High Court in exercise of their revisional jurisdiction, but such interference could only take place with orders of Courts subordinate to High Courts. It is understandable why no "review" is mentioned here, No proceeding known as "review" is specifically provided by the Code at all. Therefore, no reference to it could be made. But, it could be urged that the absence of any exception here for cases of exercise of its inherent power by a High Court, preserved by Section 561-A, Cr, P.C. is significant.
78. Several considerations have weighed with me in reaching the .conclusion that Section 430 does not contain an express or even an implied bar against the exercise of the powers of this Court to revoke a "final" decision given in exercise of its appellate jurisdiction. Firstly, where an express bar was intended to be imposed by the Legislature on any sort of "review" by a criminal Court, it employed different language found in Section 369 of the Code. Secondly, the provisions of Section 561-A are meant to operate and foist exceptions on the exercise of various types of power and not merely on appellate powers, as is evident from the use of the words indicating that "nothing" in the Code will affect these powers even if something in the Code appears to be a limitation and to involve some conflict with inherent powers. These words must be given some meaning and effect. They cannot be treated as redundant. They must at least mean that a merely apparent conflict will not 'do. Unless there is an express and explicit prohibition, conferring immunity from a collateral attack, against the use of the residuary or inherent powers of this Court, recognised and preserved by Section 561-A, this provision must operate as proviso or exception annexed to other provisions of the Code without the need for expressly stating so in any cither provision. This way of reconciling Section 561-A, with other, provisions of the Code is in conformity' with the basic rule of statutory construction that different provisions of an enactment must be read as parts of a whole and not in isolation. Therefore, the "finality" provided by Section 430 must be qualified by its subjection to a possible interference by resort to Section 561-A if it falls under the imperatively imposed exceptions indicated there. Thirdly, the word "final" is capable of more than one interpretation. It is often used to indicate the effect of a valid adjudication which finally disposes of a case or is not subject to an ordinary or normal mode of attack. It does not necessarily preclude an extraordinary mode of what may be regarded as a collateral attack for annulment of the "finality" itself.
79. A.I.R. 1963 . Mys 326, K. S. Hegde, J., giving judgment of a Division Bench of the Mysore High Court, used the term "review" for an order setting aside a previous decision and order of that High Court on a criminal appeal so that the appeal was "readmitted under its original number" and listed for hearing again. It was not a review in the sense of reappraisal of evidence, but its effect was that the previous order of retrial was annulled on the ground that it "proceeded on a misapprehension of facts' relating to the manner in which the case had been conducted in the trial Court. The ground was really "collateral" so far as the' merits of the case, on facts, were concerned. Section 430 was got over on the ground that it embodied a general principle of "finality" and did not impose a specific or express bar against such a "review". In holding that Section 430 did not, vis-a-vis Section 561-A, mean anything more than that "the judgment shall not be open to any further appeal," the learned Judges adopted the reasoning of Seth. J. in A.I.R. 1949 All 176. The decision of their Lordships was also in line with the observations of Dayal, J. in Raj Narain's case (supra) about the meaning of Section 430 and the effect of Section 561-A, Cr.PC, as a special provision enacting a "special law," engrafting an exception which prevails over the general rule for cases which fall within the exception. The question arises here .whether the views expressed in these cases about the effect of the provisions of Section 561-A, Cr.PC on the general rule of finality of decisions of appellate Courts, including those of a High Court, by Section 430, although not specifically examined and overruled by the Supreme Court in any case brought to our notice, could' not be accepted as good law because of conflict with the law laid down by the Supreme Court in any case. '
80. Provisions of Section 430, Cr.PC have been specifically mentioned in only two judgments of the Supreme Court brought to our notice where questions other than the specific question indicated above were considered and decided by the Supreme Court. In A.I.R. 1955 SC 633, which was very fully considered by this Court in Raj Narains case (supra), Section 430 was referred to before their Lordships held that the specific right conferred upon the accused by Section 439 (6) of showing cause against his conviction, upon a notice of enhancement issued to him at the instance of the State, is a fresh right which "is not curtailed by anything contained in the earlier provisions or Section 439 nor by anything contained in either Section 369 or Section 430 of the Criminal Procedure Code". In other words, the provisions of Section 439 (6) were held to constitute an exception to the general principle of finality which was held to be equally applicable to final orders of this Court in the exercise of both its Appellate and Revisional jurisdictions. The specific right of the accused convict, Under Section 439 (6), Cr.PC was recognised notwithstanding a previous summary dismissal of his appeal against conviction. In Nir-bhay Singh v. State of M. P., 1970 All LT 778 : (1971 Cri LJ (N) 23 (SC)), the provisions of Section 430, Cr.PC were again commented upon in considering whether a summary dismissal of an appeal of an accused, without notice tp the State, against a conviction for a minor offence, precludes the State from appealing against the acquittal for the major offence. It was held that neither the principle of merger of the trial Court's judgment with the judgment of the appellate Court nor the principle of finality operated against a party which was neither sent a notice nor heard. It was in this context that it was held (at page 781):
If after the appeal of the accused is summarily dismissed, the State or the complainant seeks to prefer an appeal against the order of acquittal, the High Court is not prohibited by any express provision or implication arising from the scheme of the Code from entertaining the appeal. Where, however, the High Court issues notice to the State in an appeal by the accused against the order or conviction, and the appeal is heard and decided on the merits, all questions determined by the High Court either expressly or by necessary implication must be deemed to be finally determined, and there is no scope for reviewing those orders in any other proceedings. The reason of the rule is not so much the principle of merger of the judgment of the trial Court into the judgment of the High Court, but that a decision rendered by the High Court after hearing the parties on a matter in dispute is not liable to be reopened between the same parties in any subsequent enquiry.
81. Hence, in both the decisions of the Supreme Court, although the general principle of finality was stated, the particular case considered by their Lordships was held to be outside it. Could we presume that these pronouncements preclude the declaration that other exceptions can also be made on such grounds, as, for example, disposal of an appeal without notice to the accused's counsel, owing to a mistake of the office of this Court or an omission of the printers to show the counsel's name on the Cause List? Such an exception, even after decision of an appeal by this Court, so that the appeal could be restored to its original number and reheard, could only fall Under Section 561-A, Cr.PC In fact, the reasoning adopted in Nirbhey Singh's case (supra) would support such an exception where an appeal has been disposed of contrary to principles of natural , justice which are embodied in procedural rules relating to hearing of appeals.
82. Out of several other decisions of the Supreme Court cited before us, on circumstances justifying either exercise or a refusal to exercise powers Under Section 561-A I may here mention the case A.I.R. 1964 SC 1, as certain observations were made there about the scope and effect of the general principle of finality of decisions and judgments in the context of a case in which it was held that expunction of remarks from a judgment, unnecessary to the decision of the case before the Court, did not detract from the principle of finality which made the judgment "inviolable" with regard to its "integral parts, that is, the verdict and reasons therefor". It was observed there that "what was made final and inviolable by law was beyond the purview of such power" of interference. These observations were certainly not made in the context of any collateral or other grounds which may destroy the very basis of finality or the inviolability referred to. They were made in order to uphold ex-punctions from a judgment while recognising its validity and finality on merits. A set of circumstances in which the decision itself may be either a nullity or may have to be annulled on collateral grounds, even if correct on merits, was not under consideration at all.
83. It is true that even the obiter dicta or opinions expressed by their Lordships of the Supreme Court are law declared which is binding upon us by virtue of Article 141 of the Constitution. But, this means, as I understand the principle, that even those declarations of law which do not constitute the ratio decidendi or grounds of decision are binding upon us. I do not find it possible to go further and to assent to the proposition that an opinion not expressed on a specific question, which was not under consideration at all in a case, could still be a declaration of law on that question because, while considering and deciding another question, certain general propositions were laid down by the Supreme Court which seemed to cover and decide the other question which was not under consideration at all- Such statements of general principles by their Lordships of the Supreme Court could only be interpreted as pronouncements laying down the general and ordinarily applicable rules. They do not constitute exhaustive statements of law which must necessarily cover even questions which were not under consideration at all. Therefore, the observations mentioned above do not, in my estimation, by an implication, overrule the views expressed by Hegde, J., in re-Biyam-ma (supra) and by Dayal, J., in Raj Narain's case (supra), treating Section 561-A as a proviso or exception annexed to the principle of finality contained in Section 430. It seems to me that they were not meant to apply to a situation in which collateral facts and circumstances are proved which remove the very assumptions on which the judgment rests or are sufficient to justify an annulment of the finality itself. I, however, do think that, if the principle of finality is to generally prevail, as it must, after a judgment has been given on an appeal heard on merits, the extent of any permissible exception to that general rule is that some sufficiently strong essentially collateral facts and circumstances must exist to justify an annulment of the normally inviolable and ordinarily final judgment. Among such collateral facts and circumstances I would include such new facts, extrinsic to the record of the case as it existed when the decision sought to be revoked was given, which take away the very basis of the decision.
84. To speak of a bar, express or implied, against the exercise of a power, may look like assuming the existence of the power which has first to be shown to exist. After the enactment of Section 561-A, Cr.PC in 1923, the doubts which could be and were sometimes entertained about, the very existence of any inherent and residuary powers in High Courts have been removed. But the extent of these powers seems still undetermined. I have ventured to suggest that the test of the extent should be pragmatic necessity, controlled by the stated purposes for which the power may be exercised and by other express or implied limitations, and not dogmatic precision in describing the power to be exercised which, by its very character, is such that attempts to define it too precisely may tend to defeat its purposes. We could, however, quite usefully indicate how and in what circumstances the power should or should not be exercised.
85. It appears to me that, where a revocation or setting aside of an order deciding or disposing of an appeal is sought, there must be circumstances which, quite apart from the merits of the judgment given or order passed, either show that the judgment or order is a nullity or without, jurisdiction or that an annulment is necessary on strong enough grounds shown for it. Examples of such grounds are: disposal of an appeal, due to a mistake or inadvertence, in a manner which has really violated some principle of natural justice; an order obtained by fraud on the Court; a disclosure of such an obvious misapprehension of facts that it removes the very basis of the decision given on an erroneous assumption; an oversight of a mandatory provision of law which, had it been brought to the notice of the Court, would have undoubtedly prevented the actual decision given. Such grounds may also have justified what could be technically and correctly described as reviews had these been expressly provided for in the Cr.PC- The difference, however, is not merely one of form. The grounds upon which a revocation or review or revision of a judgment or order can be sought Under Section 561-A must be not only correlated to one of the purposes given there but also be of such a character as to remove the basic assumptions or the foundations of the judgment or order sought to be revoked. Such revocation could not be permitted for purposes of merely modifying the superstructure by a reappraisement of evidence on separate issues of fact which may be permissible under a legally prescribed mode of review. Nothing short of proof of a ground which, on the face of it, vitiates the judgment as a whole could justify the exercise of inherent powers of review or revocation.
86. A decision given without a party affected by it obtaining a hearing due to no fault of that party could be and should be set aside irrespective of the merits of the decision . on facts because such a disposal of a case would be contrary to a basic assumption underlying all judicial determination that rules of natural justice have been observed and due opportunity to be heard has been given, If the hypothetical case, mentioned in the order by which Lokur, J., initially referred these cases for decision to a Bench and also by D. S.-i Mathur, J. were to arise before us in which an accused person is convicted wrongly for the murder of an individual who' appears before the Court, so that the conviction is proved to be based on an assumption which, however well founded in evidence on record is palpably erroneous and has resulted in a grave miscarriage of justice, I do not think that our hands would be tied by the conviction recorded. We could, in such a case, set aside the judgment or order of conviction and acquit the accused 'although such a course would, in substance, be a review on the ground of a subsequent discovery of evidence which removes the foundation of the conviction for murder. But, as I have pointed out, here the review would not be for the purpose of reappraisement of evidence after admitting some evidence on a particular issue of fact. It would be more correct to look upon it as an annulment or revocation of a gravely unjust conviction the basis of which has obviously been knocked out.
87. I may mention here that the learned Government Advocate conceded, on behalf of the State, that this Court could interfere with and set aside its judgment or order whenever its "conscience is shocked" I do not think that the extent of powers of this Court should be indicated in language suggesting so variable and uncertain a standard. An unsuccessful litigant is apt to mistake the shock of his failure for a genuine shock to his conscience and to wrongly assume that the conscience of everybody will be or should be equally shocked by it. Moreover, what may shock one person has no such effects upon another, it, therefore, seems necessary to clarify that we do not possess or exercise any general powers of review or revision over our own judgments and orders but could annul or set aside a judgment or order of this Court only on proved and essentially collateral grounds of such a nature that a bare statement of facts is enough, without any need for argument, to disclose that the very basis of the judgment or order sought to be revoked has disappeared
88. I think one can get some guidance, even for the purpose of setting aside or revocation of the decision, from the statement by the Supreme Court of "some categories of cases in which the inherent jurisdiction to quash proceedings can and should be exercised", in R. P. Kapur' v. State of Punjab A.I.R. 1960 SC 866. A case falling within one of the categories mentioned here, even after this Court has given its decision on an appeal, may be very rare but is not quite inconceivable. A conviction, for example, by oversight of a mandatory bar to a prosecution, or, by overlooking a change of law so that what was assumed to be an offence, owing to a genuine misapprehension, was really no offence at all, will provide such a case. If, in such cases, an interference could take place at a stage when proceedings are still pending, so that they have to be quashed, I see no reason why, if a similar situation is disclosed even after the decision of a criminal appeal by this Court, the wrong decision, given by inadvertence, cannot be set aside. An obvious misapprehension or a mistake of this kind in deciding a case appears to me to be essentially a collateral matter which is extraneous so far as the merits of a case on facts on record are concerned.
89. Judged in the light of principles discussed above, it appears to me that the failure of an accused to file a previous judgment, which may have enabled him to obtain its benefit on merely one of the issues of fact if it had been filed at the right stage, would not be a just and proper ground for the annulment of a decision of this Court, given after due hearing and full consideration of merits, so as to rehear the appeal, and, thereby, to give a further opportunity for a fresh appraisal of evidence on merits on such a ground. In the very case relied upon on behalf of the appellants convicts. Manipur Administration v. Bira Singh A.I.R. 1965 SC 87, it was pointed out that the effect of a judgment which could raise an "issue estoppel' was that "it does not prevent the trial of any offence as does autrefois acquit but only precludes evidence being led to prove a fact in issue as regards which evidence has been already led and a specific finding recorded at an earlier trial before a Court of competent jurisdiction". A ground of this kind, which may have enabled a plea of res judicata to be raised on a particular issue in the case, may have furnished a sufficient cause, within the meaning of Order 47, Rule 1, C.P.C., for a reappraisal of evidence in a civil case, but it would not justify an annulment or revocation of the whole decision of this Court in a criminal case. It may not be enough to raise even an issue estoppel where evidence has been allowed to be led and a decision recorded on it at a trial. The existence of such a judgment, not filed at the right stage in the trial Court itself, may not even have been permitted at the appellate stage Under Section 428, Cr.PC Such 3 ground could not, therefore, justify an annulment j3i setting aside of a judgment of this Court given on a criminal appeal duly heard and decided on merits.
90. Evidence submitted to justify an annulment of a judgment or order Under Section 561-A, Cr.PC could not, in my opinion, fall Under Section 428, Cr.PC which is available only when this Court exercises its appellate jurisdiction. The inherent powers of this Court Under Section 561-A are quite distinct and separate from its ordinary powers os an appellate Court which come to an end when its judgment is duly signed and sealed. The inherent power to deal with a case collaterally, however, continues in this Court even after the power to exercise appellate powers of this Court with respect to a case are exhausted. It is only by resort to the inherent power of this Court that the appellate power can be restored, in very exceptional circumstances, even after it is exhausted. But, once the previous judgment is out of the way, so that the power of an appellate Court, including those Under Section 428, Cr.PC, are available and can be exercised once more, the further proceedings are really parts of .the decision of an appeal and not of a "review" in the technical sense at all. I was, therefore, disposed to avoid the use of the word "review" completely for proceedings for the annulment of judgments and orders of this Court which is possible on essentially collateral grounds in exercise of inherent powers of this Court. But, there is high authority for the use of the term "review" in a broader sense, having regard to the substance and effect of exercise of inherent power in such cases, than that of a proceeding specifically provided and expressly designated as a "review" by statute. Thus, I find that in Shivdeo Singh v. State of Punjab A.I.R. 1963 SC 1909, the Supreme Court, in holding that a previous decision given, in proceedings under Article 226 of the Constitution, could be set aside and the case reheard, when it was brought to the notice of the High Court that interests of persons not hnpleaded were also affected, observed (p. 1911):
It is sufficient to say that there is nothing in Article 226 of the Constitution to preclude a High Court from exercising the power of review which inheres in every Court of plenary jurisdiction to prevent miscarriage of justice or to correct grave and palpable errors committed by it.
In other words, a special power of review to "prevent miscarriage of justice" and to correct "grave and palpable- errors" could impliedly result from and be described as "inherent" in a Court possessing a "plenary jurisdiction" even if not expressly conferred by statute. A plenary jurisdiction is one which is complete. If the object of Section 561-A was, as it seems to me that it was, to make it clear that this Court has such a jurisdiction to do justice even in a mode not otherwise expressly provided for so as to set right palpable errors and to prevent manifest miscarriages of justice, I do not think that we need deny the existence of such power even if its exercise involves what would substantially be a review.
91. The result is_ that, although the use of the word "review" in the final answer of the Full Bench of this Court in Raj Narain's case (supra), at- first appeared to me to be not strictly accurate, on further consideration, it seems to me that it is unobjectionable provided it is understood in the light of principles discussed and views expressed by the majority of the learned Judges themselves in that case and the further elucidation of these principles attempted by us here. The decision, on merits, in Sadhu Singh's case (supra), dismissing an application Under Section 561-A, Criminal P.C., which was filed with the object of procuring a reappraisal of evidence on merits after admission of further evidence, was also correct, but the statement of reasons there, in so far as it suggests or lays down that a revocation or setting aside of a judgment passed on an appeal, even if compelling enough grounds for its annulment exist, is not permissible at all, requires modification in the light of views expressed here by us.
92. I agree, for the reasons given above, with the conclusion reached by my learned brother D. S. Mathur that the High Court is not possessed of a general "power to review, revise, or reconsider the judgment or order duly pronounced in a Criminal Appeal or Revision, though the judgment or order can be so reviewed, revised, or reconsidered in exceptional circumstances in exercise of the inherent power Under Section 561-A, Criminal P.C., provided that the inherent power is so exercised for one of the three purposes detailed therein." I also agree that the bail applications for Mahesh and Madan be dismissed.
B.N. Lokur, J.
93. Criminal Misc. Application No. 2614 of 1969 and Criminal Misc. Application No. 2615 of 1969 filed by Mahesh and Criminal Misc. Application No. 2856 of 1969 and Criminal Misc. Application No. 2857 of 1969 filed by Madan were heard together and are disposed of by this common judgment as they involve the same questions of law and fact. All these four applications have been filed Under Section 561-A of the Code of Criminal Procedure for a review of judgments delivered in four different appeals as follows:
(1) Criminal Appeal No. 114 of 1967 filed by Mahesh.
(2) Criminal Appeal No. 120 of 1967 filed by Madan.
(These two appeals were heard together on merits and disposed of by a common judgment dated the 18th July, 1969).
(3) Criminal Appeal No. 119 of 1967 filed by Mahesh.
(4) Criminal Appeal No. 122 of 1967 filed by Madan.
(These two j appeals were heard together on merits and disposed of by a common judgment dated 17th July, 1969.)
94. Criminal Appeals Nos. 114 of 1967 and 120 of 1967 were from the conviction and sentence of Mahesh and Madan recorded by the Civil and Sessions Judge, Bulandshahr, Under Section 392 read with Section 397 of the Indian Penal Code on the 17th December, 1966, in Sessions Trial No. 175 of 1966, while Criminal Appeals Nos. 119 of 1967 and 122 of 1967 were against their conviction and sentence Under Section 392 of the Indian Penal Code read with Section 511 recorded by the same Civil and Sessions Judge on the same day in Sessions Trial No. 177 of 1966.
95. Mahesh was involved in another case also for an offence Under Section 392 of the Indian Penal Code which was tried by the First Additional District and Sessions Judge Meerut, in Sessions Trial No. 60 of 1967 and ended in the acquittal of Mahesh on the 9th August, 1967, pending the disposal of the aforesaid four criminal appeals.
96. A question arose at the preliminary hearing of these four applications whether a review of a judgment in a Criminal appeal given on merits is permissible Under Section 561-A of the Code of Criminal Procedure. As there appeared to be a conflict of decisions in this Court on the question on which was also an important one, the question was referred to a larger Bench. A Full Bench, consisting of five Hon'ble Judges of this Court, heard the Reference and the operative part of their opinion reads as follows:
The legal position can be summarised by laying down that the High Court is not possessed of a general power to review, revise or reconsider the judgment or order duly pronounced in a criminal appeal or a criminal revision, though the judgment or order can be so reviewed, revised or reconsidered in exceptional circumstances in exercise of the inherent power Under Section 561-A, Criminal P.C., provided that the inherent power is so exercised for one of the three purposes detailed therein, These four applications have to be considered in the light of the above opinion.
97. It is necessary to set out a few facts to explain the background against which these applications have been filed.
98. In Bulandshahr Sessions Trial No. 177 of 1966, one Mahendra was also involved in addition to Mahesh and Madan. The prosecution case was that Mahendra, Mahesh and Madan were travelling in a bus plying between Bulandshahr and Shikarpur on the evening of 16th April, 1966, and one of them shouted to the driver to stop the bus: when the bus stopped, Mahendra got down and, pointing out a revolver at the driver, asked him not to move the bus; Mahesh and Madan tried to snatch the gun of a passenger in the bus; Mahendra fired four shots but they all misfired and the driver successfully snatched the revolver from Mahendra. Mahendra then shouted to his companions, Mahesh and Madan, that they should ran away and the three of them then made good their escape. All the three of them were said to have been arrested on the 3rd July, 1966; they were committed to jail custody on the 4th July, 1966, and put up for trial in due course. Mahendra was acquitted but Mahesh and Madan were convicted and sentenced.
99. The evidence against Mahesh and Madan was of identification by prosecution witnesses in a parade held on the 14th July, 1966. The defence of Madan was that he was arrested on the 1st July, 1966 (and not on the 3rd July, 1966), was taken to Police Stations Kotwali, Buland-shahr, Gulaothi, Jahangirabad and Police Club, Bulandshahr, and shown to the prosecution witnesses in the various cases and his photograph was also taken at Police Station Gulaothi. Mahesh contended that he was arrested on the afternoon of 2nd July, 1966, (and not on the 3rd July, 1966) and was taken to Jahangirabad Police Station, beaten there, was later moved to Gulaothi Police Station, was shown to the prosecution witnesses on the next day and photographed. Thus, the genuineness of the identification proceedings was questioned by both of them.
100. One of the defence witnesses examined by Mahesh was his father, Kirpal Singh, who deposed to the arrest of Mahesh on the 2nd July, 1966, and to his having been taken by the Police from place to place after being beaten. He claimed to have sent on the 3rd July, 1966, a telegram to the District Magistrate about the arrest of Mahesh on the 2nd July, 1966, and the harassment caused to him, and the telegram handed over by him at the telegraph office at Bulandshahr was requisitioned in original from Calcutta and produced on the records of the. case. This witness as well as the telegram were disbelieved and it was held both by the learned Sessions Judge and by this Court that Mahesh was arrested on the night of 3rd July, 1966, as alleged by the prosecution.
101. No evidence was led by Madan in defence and his version that he was arrested on the 1st July, 1966, was rejected and his arrest on the 3rd July, 1966, was held proved both by the learned Sessions Judge and this Court.
102. The defence of both Mahesh and Madan that they were shown to the prosecution witnesses at the Police Station was also not accepted, the prosecution evidence of identification was held reliable both at the trial and in the appeal. The conviction and sentence of both Madan and Mahesh recorded at the trial were upheld in appeal.
103. Mahendra was a co-accused along with Mahesh and Madan in Bulandshahr Sessions Trial No. 175 of 1966 also but there too he was acquitted. The offences for which they were tried were said to have been committed by them in more or less the same fashion as in Sessions Trial No, 177 of 1966 while travelling in another bus plying between Bulandshahr and Mee-rut on the evening of 18th February, 1966. The defence of Mahesh and Madan in this case also was identical with that in the other case and the father of Mahesh was a defence witness for Mahesh. Th telegram said to have been sent by Kripal Singh to the District Magistrate was produced in this case as well. The defence version of both Madan and Mahesh was rejected in the trial Court as well as in appeal and they were held to have been arrested on the 3rd July, 1966. Accepting the prosecution evidence, both of them were convicted and sentenced by the civil and Sessions Judge and their appeals were dismissed by this Court.
104. In the third case tried by the Additional District and. Sessions Judge, Mee-rut, Mahesh and his two companions were alleged to have committed robbery while travelling in a bus from Hapur to Garh-mukteshwar on the 23rd March, 1966, but Mahesh alone was tried as his two companions were unknown. In this case also the plea of Mahesh was that he was arrested on the 2nd July, 1966, and shown to the prosecution witnesses and hence the identification proceedings which formed the only evidence against him were not reliable. As in the other two cases, Kripal Singh, the father of Mahesh, entered the witness box and supported the version of the arrest of Mahesh on the 2nd July, 1966, Another co-villager' of Mahesh was also examined to corroborate Kripal Singh. The Assistant Post Master of Bulandshahr Post Office was examined to prove that a telegram was sent by Kripal Singh to the District Magistrate on the 3rd July, 1966; the telegram handed over at the Post Office and the receipt of payment of the charges as well as the acknowledgement of the telegram by the addressee were brought on record. The learned Additional District and Sessions Judge, Meerut, accepted the defence version that Mahesh was arrested on the 2nd July 1966, and cast doubt on the reliability of the identification proceedings on the ground that Mahesh was kept in Police custody longer than necessary and was possibly shown to the prosecution witnesses as contended by Mahesh and, accordingly, he acquitted Mahesh.
105. Mahesh has produced in the two review applications filed by him a certified copy of the judgment in the Meerut Sessions Trial with the prayer that it may be admitted as additional evidence; he has also produced certified copies of the statements of Paras Ram and Girwar in another Sessions Trial No. 174 of 1966 in the Court of the Civil and Sessions Judge, Bulandshahr, the decision in which came up in appeal to this Court, being Appeal No. 117 of 1967, which is said to have been allowed; it is said that Paras Ram and Girwar were alleged by the prosecution to have been witnesses to the arrest of Mahesh on 3rd July, 1966, and were examined in the aforesaid trial, and it is prayed that these statements also should be read as additional evidence as the two witnesses were withheld in the two Bulandshahr Sessions Trials. By another application made during the pendency of these applications, the receipt issued by the telegraph office for payment of telegram charges, dated 3rd July, 1966, as well as photostat copies of the telegram sent by the father of Mahesh have been sought to be produced as additional evidence.
106. It has been urged on behalf of Mahesh that if the judgment in the Meerut case is admitted as additional evidence, it precludes this Court from holding in the two appeals, on the principles of issue estoppel, that Mahesh was arrested on the 3rd July, 1966, and if Mahesh was arrested on the 2nd July, 1966, as held in the Meerut case, the identification evidence becomes unreliable since the fact of his arrest on 2nd July, 1966, and his detention in Police custody till 4th July, 1966, would support the contention of Mahesh that he was shown to the prosecution witnesses. It is also contended that the receipt issued by the telegraph office for the telegram charges would corroborate the statement of Kripal Singh, the father of Mahesh, that he had sent a telegram to the District Magistrate on the 3rd July, 1966, that Mahesh was arrested on the 2nd July, 1966. It is further contended that the statements of Paras Ram and Girwar give a lie to the prosecution case of the arrest of Mahesh on the 3rd July, 1966. The identification evidence being thus shaken, it was argued on merits the two appeals ought to be allowed and Mahesh acquitted.
107. In the two review applications presented by Madan, the contention is that if the case of Mahesh that he was arrested on 2nd July, 1966, and was shown to the prosecution witnesses, is accepted, in his review application the identification evidence in respect of Madan also becomes doubtful and his appeals also ought to be allowed and he be acquitted.
108. A subsidiary contention raised in the applications of Mahesh was that Sri P. M. Gupta, Advocate, who actually argued his appeals, was engaged only to file the appeals and not also to argue them and that it was Sri T. Rathore Advocate who was engaged and also fully instructed to argue the appeal. 1 and prejudice was caused to Mahesh by Sri P. M. Gupta and not Sri T. Rathore arguing the appeals. This contention was, however, given up at the time of the preliminary hearing or the two applications.
109. The first question which'arises is whether, on the facts and circumstances, the decisions in the four appeals deserve to be reviewed. As already observed, the opinion of the Full Bench is that where this Court has decided a criminal appeal on merits, the judgment can be reviewed only in exceptional circumstances. The exceptional circumstance which has been put forward on behalf of Mahesh is that the certified copy of the judgment in the Meerut case was handed over to Sri T. Rathore, Advocate, who was to argue the appeals, for production by way of additional evidence at the time of the hearing of the appeals but he failed to appear and produce it and had he appeared and produced it the question of issue-estoppel would have been raised at: the hearing and the decisions in the appeals would have been different. The allegations made against Sri T. Rathore, Advocate, were, however, withdrawn at the preliminary hearing of the applications and the learned Counsel for Mahesh stated that the aplications should be treated as for admitting , additional evidence to secure the ends of justice. On the withdrawal of the allegations against Sri T. Rathore, Advocate, there is no sufficient justification for admitting at this late stage the certified copy of the judgment in the Meerut case as additional evidence. Proper arrangements should have been made to have it produced at the time of the hearing of the appeals and no other reasons are given for failure to produce them. It may be mentioned that the certified copy was obtained as long back as 17th October, 1968, and the appeals were decided nine months later and during this long period no attempt was made to apply to this Court to bring it on record as additional evidence. The only justification pleaded for admitting the receipt of the telegraph office is that it was produced in the Meerut case and hence could not be produced in the Bulandshahr Sessions Trials or at the time of the hearing of the appeals. It was possible for Mahesh to obtain a certified copy of the receipt from the Meerut Court and produce it in the Bulandshahr Court. The judgment in- the Meerut case was pronounced on 9th August, 1967, and at any rate the original receipt or at least a certified copy thereof could have been produced at the hearing of the appeals. The same is the position regarding non-production of the certified copies of the statements of Paras Ram- and Girwar at the hearing of the appeals. 'There is thus no good reason to admit additional evidence at this stage.
110. It follows that there is no 'exceptional circumstances' which commends a review of the decisions in the appeals and the review applications of Mahesh ought to be rejected. Since the fate of the review applications of Madan depends entirely upon that of the review applications of Mahesh, his application also ought to be rejected.
111. Arguments were advanced by the learned Counsel for the applicant as well as for the State on the-question of issue-estoppel and it would, therefore, be fair to deal with that question too. The principle of issue-estoppel has been accepted by the Supreme Court in a number of cases. The principle was recognised for the first time in Pritam Singh v. State of Punjab A.I.R. 1956 SC 415, relying upon the following observations of Lord Mac Dermott in Samba-siyam v. Public Prosecutor, Federal of Malaya, 1950 AC 458:
The effect ' of a verdict of acquittal pronounced by a competent Court on a law- ful charge and after a lawful trial is not completely stated by saying that the person acquitted cannot be tried against for the same offence. To that it" must be added that the verdict is binding and conclusive ia all subsequent proceedings between the parties to the adjudication.
The maxim 'res judicata' pro veritate accipiture' is no less applicable to criminal proceedings than to civif proceedings. Here, the appellant having been acquitted at the first trial on the charge of having ammunition in this possession, the prosecution was bound to accept the correctness of that verdict and was precluded from taking any steps to challenge it at the second trial.
The principle was re-examined in A.I.R. 1965 SC 87, in the light of the decision in Gur-charan Singh v. State of Punjab A.I.R. 1963 SC 340 and was reiterated, and in doing so, the Supreme Court observed:' ...issue estoppel does not prevent the trial of any offence as does putrefies acquit but only precludes evidence being led to prove fact in issue as regards which evidence has already been led and a specific finding recorded at an earlier criminal trial before a Court of competent jurisdiction.
In Lalta v. State of U. P. A.I.R. 1970 SC 1381, the Supreme Court did not see sufficient reason for casting doubt on the soundness of the rule or for taking a different view from that adopted in Pritam Singh's case A.I.R. 1956 SC 415 and Manipur Administration case A.I.R. 1965 SC 87.
112. In considering the application of this principle to the present cases, it is relevant to observe that evidence of the arrest of Mahesh on 3rd July, 1966, was led in the two Bulandshahr cases and judgments in those cases were delivered on the 17th December, 1966, that is, much earlier than the judgment in the Meerut case which was pronounced on the 9th August, 1967. Thus, the later finding in the Meerut case that Mahesh was arrested on 2nd July, 1966, cannot be set up to preclude the evidence in the earlier Bulandshahr cases being led to prove that Mahesh was arrested on 3rd July, 1966. It was, however, argued that the finding in the Meerut case was recorded earlier than the decisions in the two appeals by this Court and hence at the time of the hearing of the appeals the prosecution evidence to prove that Mahesh was arrested on 3rd. July, 1966, ought to be excluded in deciding the appeals. I find it difficult to agree with this argument. The bar to lead evidence envisaged by the principle of issue-estoppel, as stated by the Supreme Court, appears to apply to original proceedings and' the principle does not seem to further envisage that where evidence on a question is already led properly in an original proceeding and a finding is recorded thereon, that evidence should be excluded from consideration at the hearing of an appeal if a different finding has been recorded on the same question in another later proceeding before the hearing of the appeal.
113. For all these reasons, I see no merit in these applications, all the four of which are accordingly rejected.