High CourtsDivision Bench

Emperor vs Keshavlal Virchand

Bombay High Court · Decided on 29 June 1911 · Citation: (1911) 13 BOMLR 550

HON’BLE JUDGES
N.G. Chandavarkar, J · Hayward, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1898 (CrPC) — Section 413
CASE NUMBER
Criminal Application for Revision No. 113 of 1911
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Judgment

1 paragraphs · 104 words
1.

It is quite clear from the provisions of Sections 413 of the Code of Criminal Procedure, that where a Magistrate has passed a sentence exceeding one month, then an appeal lies, whether that sentence was passed legally or illegally. The Sessions Judge being once seized of the appeal, the whole appeal becomes open to his Court, and therefore, the Sessions Judge ought to have heard this appeal on the merits also. We make the Rule absolute and, discharging the order under revision, remand the appeal to the Sessions Court for disposal according to law, with reference to the observations made in this judgment.