DHIRJOO Vs. KAMNA

JUDGEMENT

(1.) A preliminary point has been taken by the learned counsel for the opposite party relating to the competency of this application.

(2.) Under Section 435, Criminal P. C., this Court has power to call for the records of all inferior criminal Courts situate within the local limits of its jurisdiction and to revise the orders of such Courts. Section 6 Criminal P. C., provides :

(3.) The question is whether a Panchayat is a Court constituted under any law within the meaning of Section 6 ?