STATE OF HIMACHAL PRADESH Vs. SURAT SINGH

JUDGEMENT

(1.) The above-noted 14 revision petitions have been taken up by this Court in exercise of suo motu revisional powers under S. 397 read with Section 401,Code of Criminal Procedure.

(2.) In all these cases a common question of law is involved as to what is the effect of a judgment recorded and pronounced by a Magistrate and such Magistrate failed to sign the same before his death? Therefore, all the above-noted cases are being disposed of by this single Judgment.

(3.) The respondent, Surat Singh in Cr. R. No. 105 of 2002, was tried for the offences under Ss. 279, 337 and 201, Indian Penal Code and under S. 184, Motor Vehicles Act. He was acquitted of such offences on 17-10-2001.