VIJAYADAS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) All these Crl. Miscellaneous Applications in the above appeals are filed under Section 482 Cr.P.C. seeking enlargement of time for surrendering before the trial court for execution of the sentence awarded by this Court.

(2.) All the above appeals were disposed of by this Court. Even though the applications filed under Section 482 Cr.P.C. cannot be legally entertained, taking into consideration the importance of the question, this Court is inclined to entertain the applications and consider the applications on merits.

(3.) It is seen that some of the applicants/accused in the above appeals were not in a position to surrender before the original court on the date fixed by this Court either due to illness or due to the delay in getting certified copy of the judgment from this Court. The jurisdictional power of the appellate court is dealt with in Sections 372 to 394 of Chapter XXIX of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"). The question to be decided in the above applications is with regard to the power of the appellate court as contemplated under Section 388 of the Code which reads as follows: