CRLR/56/2022
2022 Latest Caselaw 185 UK

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                                  CRLR No.56 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. J. S. Virk, learned DAG for the State. The present Suo Motu Criminal Revision is preferred against the judgment and order dated 20.09.2021 passed by the learned Sessions Judge, District Chamoli in Criminal Appeal No.19 of 2015 "State of Uttarakhand vs. Raghunath Singh Rana and another".

Heard on Stay Application (IA/02/2022). Issue notices to the private respondents. Steps be taken within seven days. Summon the LCR.

List thereafter.

From the perusal of the impugned judgment and order dated 20.09.2021, prima facie, it appears that the appeals were decided on the basis of compromise; while, as per Section 320 of Cr.P.C the Sub-ordinate Court has no power to decide the appeal on the basis of compounding application.

In the meantime, the operation of the impugned judgment and order dated 20.09.2021 will remain in abeyance.

Urgency Application (IA/3/2022) stands disposed of.

(R.C. Khulbe, J.) Vacation Judge 27.01.2022 R.Bisht