MAHANI MOHAN LAHA Vs. STATE

JUDGEMENT

(1.) ACCUSED is the Petitioner 'in this revision application against an order taking cognizance under Sections 341 / 323. Indian Penal Code.

(2.) FACTS material for this revision are that the occurrence took place on 12 -10 -1981. The first -information report was lodged on the very day and a copy was received by the -Court of Sub -divisional Judicial Magistrate on 19 -10 -1981. Charge -sheet submitted after investigation on 31 -12 -1981. Cognizance, however, was taken on 24 -5 -1983.

(3.) THE language of Section 468 (1), Criminal Procedure Code leaves no room for doubt that the Court has no jurisdiction to take cognizance of an offence after the expiry of the period of limitation. It reads as follows: