GAYA MAHTO Vs. BABU RAM SINGH

JUDGEMENT

(1.) Criminal Procedure Code, 1973, S.482 and S.362, S.145Proceedings under Section 145, Cr. P.C. Invoking of inherent powers of the Court to recall the final orders passed in Criminal Revision Absence of Counsel of one party Counsel could not appear on account of bonafide mistake by not marking the l In the said case jail appeal as well as represented appeal were filed before the court and the jail appeal was heard and disposed of separately by mistake.