GIRIYAPPAGOUDA Vs. BASAVARAJAPPA

JUDGEMENT

(1.) In these criminal revision petitions orders passed by the various Sessions Judges in the State in revision and also iner-locutory orders passed by the Magistrates have been challenged.

(2.) As these criminal revision petitions give rise to certain common questions of law they have been heard together and disposed of by a common order.

(3.) The question that arises for decision in CrRPs.571, 577 to 579 and 274 of 1974 is whether a revision under S.397 CrPC, 1973 (to be hereinafter referral to as the 'New Cojde') is maintainable before this Court against the qrder passed by the Sessions Judge in revision under the CrlFC, 1898 (to be hereinafter referred to as the 'Old Code') before the, New Code came into force on 1-4-1974.