Nima Lama & Anr vs The State Of West Bengal
2022 Latest Caselaw 3575 Cal

24.06.2022 S/L No.2 KS C.R.A. 511 of 2009

Nima Lama & Anr.

Vs.

The State of West Bengal

Mr. Rajeswar Chakraborty Mr. Subhrajit Dey .....For the Appellants Mr. Pravas Bhattacharya .....For the State

The record is put up on being mentioned.

It appears that judgment has been delivered on 22.06.2022 in

which there is an inadvertent typographical/clerical mistake in page 17

paragraph 29 of the judgment. It appears that in the last line of

paragraph 29 the word "inquisitorial" has been typed out in place of

"accusatorial".

Learned advocate for both sides have no objection in replacing

the word "inquisitorial" by the word "accusatorial".

Considered.

It appears to me that by such correction in the last line of

paragraph 29 page 17 the same will not affect the judgment on its merit.

Section 362 of the Code of Criminal Procedure provides that except

'clerical' or arithmetical error a judgment or final order disposing of a

case shall not be altered or reviewed.

Under such circumstances, the word "inquisitorial" be corrected

and replaced by the word "accusatorial" in paragraph 29 of the

judgment.

The corrected version be reflected in the paragraph 29 page 17 of

the judgment and the same be uploaded in the server.

All parties shall act on the server copy of this order and judgment

downloaded from the official website of this Court.

(Ananda Kumar Mukherjee, J.)