[2008) 16 S.C.R. 763
AMBIKA MANDAL
II.
THE STATE OF BIHAR (NOW JHARKHAND)
(Criminal Appeal No. 1891 of 2008)
NOVEMBER 28, 2008
[DR. ARIJIT PASAYAT AND DR. MUKUNDAKAM
SHARMA, JJ.]
Administration of Criminal Justice:
Disposal of appeal of accused without his being
represented - Held: The accused had no· notice of transfer
A
B
c
of his appeal· and when the matter was taken up by High
Court, there was no representation - Judgment of High Court
set aside and matter remitted to it for disposal afresh
0
expeditiously - Practice and Procedure .
..J
The appellant-accused was convicted and sentenced
1-
by the trial Court u/ss.304-C, 306 IPC and s.4 of Dowry
Prohibition Act, 1961. The appeal was dismissed by the
High Court. The accused filed the instant appeal primarily
E
on the ground that the High Court dismissed his appeal
without his being represented.
Disposing of the appeal, the Court
HELD: Originally, the appeal was pending before the
F
Patna High Court and on reorganization of States, it was
transferred to the Jharkhand High Court. The appellant
had no notice and, therefore, when the matter was taken
up, there was no representation. This position is not
disputed by the respondent-State. In the circumstances,
G
the impugned judgment is set aside and the matter is
remitted to the High Court for fresh disposal
expeditiou~ly. [Paras 4 and 5] [764-H; 765-A-B)
763
H
764
SUPREME COURT REPORTS
[2008] 16 S.C.R.
A
CRIMINAL APPELLATE JURISDICTION : Criminal Appeal
-+.,.,..
No. 1891 of 2008.
From the final Judgment and Order dated 12',5.2003 of the
High Court of Jharkhand at Ranchi in Crl. Appeal No. 91 of
B 1991.
Gaurav Agrawal for the Appellant.
Manish Kumar Saran for the Respondents.
'f
c
The Judgment of the Court was delivered by
OR. ARIJIT PASAYAT, J.1. Leave granted.
.
2. Challenge in this appeal is to the judgment of a learned
Single Judge of the Jharkhand High Court dismissing the
D appeal filed by the appellant. The appeal was directed against
the judgment of conviction and order of sentence pas$ed by
the learned second Additional Sessions Judge, Santhal
Pargana, Dumka, convicting the appellant for offences
Ii.
punishable under Sections 304-8 and 306 of the Indian Penal
~
E Code, 1860 (in short 'the IPC') and also under Section 3/4 of
the Dowry Prohibition Act, 1961 (in short 'the DP Act'). The
appellant was sentenced to undergo rigorous imprisonment for
ten years for the first offence and seven years' for the second
offence and six months rigorous imprisonment for the offence
F punishable under Section 4 of the DP Act.
.,
3. The factual background is not necessary to be dealt with.
)<_
in detail as learned counsel for the appellant's primary stand
was that the appeal was disposed of ex-parte and, he liad no
notice of transfer of the case from Patna High Court to
G Jharkhand·High Court.
4. Originally, the appeal was pending before the Patna
'
High Court and on reorganization of States, it was transferred
A.
to the Jharkhand High Court. The appellant had no notice and,
H therefore, when the matter was taken up, there was no
AMBIKA MANDAL v. STATE OF BIHAR (NOW
765
JHARKHAND) [DR. ARIJIT PASAYAT, J.]
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representation. This position is not disputed by learned counsel
A
for the respondent-State.
5. In the circumstances, we set aside the impugned
judgment and remit the matter to the High Court for fresh
disposal. To avoid unnecessary delay, let the parties appear
before the High Court on 10.12.2008 witho.ut further notice. The
B
Hon'ble Chief Justice of the High Court is requested to allot the
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case to an appropriate Bench.
_,,.
6. It is made clear that we have not expressed any opinion , c
on the merits of the case. It is fairly accepted by learned counsel '
for the appellant that prayer for bail will not .be pressed, in case
the appeal is taken up for early hearing. In that regard, we have
already passed the above order. We request the High Court
to explore the possibility of expeditious disposal of the appeal
which is fifteen years old, preferably within four months from the
D
date of receipt of copy of our order.
~
7. The appeal is, accordingly, disposed of.
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R.P.
Appeal disposed of.
Lex