BEBE BAI Vs. STATE

JUDGEMENT

(1.) This Bench is specially assembled today for this type of cases. The petitioner is an old lady of nearly aged 67 years. This review petition is under defects. There are five defects. Mr. Goyal learned Counsel for the petitioner assures this Court that the defects will be removed within two weeks from today. On that condition Shri Goyal was heard on review petition.

(2.) The attempt of Mr. Goyal was to argue the matter as if it is an appeal against our own judgment. Law on this point is very clear and well settled.

(3.) The order can be highly erroneous, illegal or wrong. But that is not the scope of the review petition. The judgment may be open to review inter-alia if there is a mistake or an error apparent on the face of the record, but when error which is not self-evident and has to be detected by a process of reasoning, an erroneous decision is not permissible to be reheard and corrected. The review petition has a limited purpose and cannot be allowed to be used as an appeal in disguise.