ALOKE KUMAR SADHUKHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In a trial held before a Metropolitan Magistrate, Calcutta the present petitioners along with their partnership firm were convicted under Sections 138/141 of the Negotiable Instruments Act. While the firm was sentenced to pay a fine of Rs. 5,000/- the present petitioners were directed to be released on probation and on payment of a sum of Rs. 1,00,000/- each as compensation to the complainants company.

(2.) Against the said Judgement and order the present petitioners and their firm preferred an appeal before the Learned Chief Judge, City Sessions Court, Calcutta and same was registered as Criminal Appeal No. 64 of 2008. However, the Chief Judge, City Sessions Court at the stage of admission dismissed the said appeal summarily with the following orders; 6.11.08. Today is fixed for hearing of the point of admission. The instant appeal was filed by the appellant convict being aggrieved and dissatisfied with the order dated 4.8.08 passed by the ld. M.M., 12th Court, Calcutta in connection with Case No. C/1047/2002 u/s 138/141 of the N.I. Act. None appears on behalf of the appellants convicts inspite of repeated calls. In view of the circumstances, I find no reason to admit the appeal. It is accordingly dismissed. Let a copy of this order be communicated to the ld. M.M. at once. Hence, this criminal revision. Heard Mr. Deep Chaim Kabir, learned advocate for the petitioners as well as the learned Junior Government advocate appearing on behalf of the State. Perused the impugned order. In spite of service of notice and repeated calls none appeared on behalf of the opposite party no. 2. Affidavit of service showing the service has been duly effected upon, filed in Court, be kept with the records.

(3.) It appears from the perusal of the impugned order that the aforesaid appeal was dismissed summarily and without recording any reason except that on repeated calls none appeared on behalf of the appellant. It is no doubt true under Section 384 of the Code of Criminal Procedure the Appellate Court has the power to dismiss an appeal summarily. But it is a power which must be exercised sparingly and with great circumspection. While dismissing the appeal summarily, the Appellate Court is obliged to examine the petition of appeal and the copy of the Judgement and upon such examination if it considers that there is no sufficient ground for interference and no arguable point has been made out then in that case the appeal may be dismissed. The Court is not dependent on the appellant or his counsel appearing before it to press the appeal. The law does not enjoin that Court is bound to adjourn the matter because the appellants and their lawyer are absent. At best the Court in its discretion may engage a lawyer to defend the convict at the cost of the State.