RAM BAHAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THE present application has been filed by the petitioners against the order dated 21.7.1994 passed by IVth Additional Sessions Judge, Chapra in Session Trial No, 298/1987 rejecting the prayer made on behalf of the petitioners to deposit the fines awarded by this Court against them in Cr. Appeal. No. 43 of 1993 on the ground that the time for depositing the fine as ordered by the Hign Court has expired and unless the period is extended by the High Court he has no power to permit them to deposit their fine. In the petition it is also prayed that the period for depositing the fine may be extended by this Hon'ble court in exercise of the power under section 482, Cr. P.C.

(3.) SO far the two cases relied upon by learned Counsel for the petitioners are concerned, the same are not helpful to the petitioners for the reasons that the question involves in both the cases was not for review or recalled the judgment but the question was as to whether the direction can be issued or not in favour of the accused persons to run the subsequent sentence concurrently with previous sentence as provided under Section 397 (1) Cr. P.C. 1898 and dealing with that matter it was held that there was no question of either altering or reviewing me judgment of the High Court in breach of the provisions contained under Section 369 Cr. P.C. the judgment will stand as it is and the order passed under Section 561-A I.P.C. could be separate order and complete by itself. Thus, the aforesaid judgment, in my view, does not support the case of the petitioners.