POORAN S/O POTHIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) D.B. Criminal Appeal No. 720 of 1973 filed by the accused was decided by me and Hon'ble late Mr. Justice R.L. Gupta. The conviction and sentence awarded to the accused-appellant was maintained and the appeal was dismissed vide this court's order dated May 29, 1978.

(2.) A typographical error crept in, at page 16, of the typed copy of the judgment. In the judgment reliance was placed on Emperor v. Chintamoni. The stenographer while typing the judgment by a slip typed, 1956 CrLJ 790 instead of A.I.R. 1930 Calcutta 379 against the word "Emperor v. Chintamoni. The aforesaid typographical error can be corrected by this court in exercise of its inherent powers. Such a correction is not prohibited by any provision of law under the Code of Criminal Procedure.

(3.) I, therefore, in exercise of inherent powers of this court correct the above noted mistake and order that at page 16 of the typed copy of the judgment following words will be read In Emperor v. Chintamoni, 1930 AIR(Cal) 379 instead of the word In Emperor v. Chintamoni, 1956 CrLJ 790.