Sushil Kumar Vs Hardatt Singh and Others

Allahabad High Court 10 Mar 1997 Criminal Revision No. 723 of 1989 (1997) 03 AHC CK 0203
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision No. 723 of 1989

Hon'ble Bench

P.K. Jain, J

Acts Referred
  • Criminal Procedure Code, 1973 (CrPC) - Section 197(1)
  • Penal Code, 1860 (IPC) - Section 409

Judgement Text

Translate:

P.K. Jain, J.@mdashHeard Sri Raghuraj Kishore, holding brief of Sri S.K. Agrawal, learned Counsel for the revisionist and learned A.G.A.

2. Short question raised in this revision is whether while prosecuting a Gram Pradhan for commission of an offence u/s 409, I.P.C. sanction as required by Section 197(1), Code of Criminal Procedure was necessary.

3. A complaint was filed before the Magistrate to summon the accused (revisionist) u/s 409, I.P.C. A revision appears to have been preferred against the summoning order before the Sessions Judge, being Criminal Revision No. 350 of 1986 which was dismissed vide order dated 21.8.86. Thereafter, the revisionist moved an application before the trial court claiming that sanction u/s 197(1), Code of Criminal Procedure was necessary as the revisionist was admittedly public servant. That application was allowed by the trial court relying upon the case of State of Himachal Pradesh Vs. Nand Lal, . The complainant filed revision before the Sessions Judge, being Criminal Revision No. 456 of 1988 which was allowed by the I Ind Addl. Sessions Judge, Saharanpur vide judgment and order dated 13.1.89. It is this order which is being challenged in this revision.

4. While allowing the revision, the revisional court relied upon a decision of this Court in Lala Ram v. State of U.P. 1961 ALJ 376 and the Court held that the trial court has wrongly given precedence to the case of State of Himanchal Pradesh v. Nand Lal (supra) over the case of Lala Ram decided by this Court which has not been over-ruled. Learned Counsel contends that the case of State of Himanchal Pradesh was a latter one and should have been relied upon by the revisional court. The argument is misconceived. Law laid down by this Court shall have to be given precedence by the subordinate courts over the law laid down by other High Courts.

5. The revision is devoid of merit, and is consequently rejected.

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