D H SATYAM Vs. STATE

JUDGEMENT

(1.) I do not see any justification for admitting the revision simply on the ground that the order of acquittal was pronounced on Sunday. Though Rule (l) of the Criminal Rules of Practice states that no judicial work should be transacted on Sunday it does not mean that the Court has no jurisdiction to acquit an accused on Sunday and release him from custody. The rule provides for cases of absolute urgency. Even if the pronouncing of the order of acquittal may not be one of absolute urgency I do not feel that this by itself will justify my interference in revision. This revision petition is therefore dismissed.