(1.) The appellants have been convicted by the ld. Additional Sessions Judge under Sections 302/34 IPC. The ld. Addl. Sessions Judge reserved the judgment, after conclusion of the arguments, on 06th March, 2020 while being posted at Karkardooma Courts. On 13th March, 2020, ld. Addl. Sessions Judge was transferred from Karkardooma Courts to Rohini Courts and he pronounced the impugned judgments on 09th July, 2020. The appellants have challenged impugned judgments on the two grounds: first, that the ld. Addl. Sessions Judge ceased to have jurisdiction in respect of Karkardooma Courts matters upon being transferred with immediate effect vide transfer order No.10/G-I/Gaz.IA/DHC/2020 dated 13th March, 2020 and he was not empowered to deal with this case which was tried in the jurisdiction of Karkardooma Courts and second, that Note 2 appended to the transfer order dated 13th March, 2020 which empowered the judicial officers to pronounce the judgment/order in the reserved matters, was invalid. Reliance is placed on the Division Bench judgment of this Court in Jitender @ Kalle v. State , 2013 196 DLT 103 (DB).
(2.) An important question of law has arisen for consideration before this Court with respect to the validity of Note 2 appended to the transfer order dated 13th March, 2020 and the correctness of the findings of Jitender's case relating to Note 2 in respect of similar transfer orders of the High Court. Note 2 empowered the transferred judicial officers to pronounce the judgments/orders in respect of the reserved matters within a period of 2-3 weeks after transfer took effect, notwithstanding such posting/transfer. Note 2 appended to the Transfer Order is reproduced herein under:
(3.) On 15th June, 2017 at about 09:00 PM, the appellants namely Karan, Sunny and "MB" a juvenile in conflict with law dragged Gulfam out of his house to a nearby park where Karan and Sunny caught hold of Gulfam and MB stabbed Gulfam in his back with a knife/chura. Gulfam suffered fatal injuries. FIR No. 465/2017 was registered at P.S. Nand Nagari and both the appellants were charged for offences under Sections 302/34 IPC. The chargesheet was committed to the ld. Addl. Sessions Judge Shahdara, vide order dated 23rd October, 2017 of the Chief Metropolitan Magistrate and both the accused persons faced the trial.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN