1. Mr. Advani has filed an application u/s 482 Cr.PC on January 7, 1985 praying that the petition may be accepted, that the appeal may be allowed and the appellant may be acquitted. In the alternative, it has been prayed that the arguments mentioned in the petition may be inserted so as to form part of the judgment.
2. We have considered the judgment dated December 17, 1984 and also examined the petitions u/s 482 Cr.PC.
3. Inherent powers of the Court cannot be invoked for the purpose specified in the petition u/s 482 Cr.PC. The petition is frivolous and it is hereby dismissed.
