LexNADIR KHAN versus THE STATE (DELHI ADMINISTRATION)
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, 489 ,..,: NADIR KHAN v. THE STATE (DELHI ADMINISTRATION) June 3, 1975 (P. K. GOSWAMI, VACATION JUDGE] Code of Criminal Procedure, (Al of 1974)-s. 401, scope of A The petitioner. was convicted under s. 61 (a) of the Punjab Excise Act' and sentenced to two months' rigorous imprisonment. Revision application to the Sessions Judge Jiaviog; failed, he moved the High Court under s. 482, Cr. P.C. 1973 (II of 1974) read with Art. 227 of the Constitution. Im·okiog its revi- sional jurisdictiOn suo lnotu the High Court issued a rule for enhancement of the sentence and raised it to six months. In application for special leave •. the C petitioner contended that the High Court, in revision s. 401, Cr. P.C. had no jurisdiction or power to enhance the sentence in the absence of an appeal by the Stale under s. 337 Cr. P.C. Dismissing the petition', HELD ; The High Court, as an effective instl'u1nent for administration ot criminal justice, keeps a constant vigil and wherever it finds that justice hus Q suffered, it takes upon itself as its bounden duty to suo niotu act where there is. flagrant abuse of the law. The character of _the offence and the nature. of_ disposal of a particular case by the subordinate court prompt remedial ac.tion on the part of the lligh Court for the ultin1ate social good of the conununity, even though the State may be slow or silent in preferring an appeal provided for under the· new Code. In a given case of public importance, the High Court reacts to public concern over the problem <ind n1ay act suo nlotu on perusal of newspaper reports disclosing imposition of grossly inadequate sentence upon such Et offenders. This salutary power which existed in the old Code has not been denied by Parliament under the new Code. [490C·FJ CRIMINAL APPELLATE JURISDICTION : Criminal S.L.P; No. 554 of 1975. From the judgment and order dated the 21st April, 1975 of the Delhi High Court in Cr!. Misc. (Main) No. 79 of 1975. K. N. Clzitkara and E. C. Aganvala, for the petitioner. The order of the Court was passed by F GOSWAMI J.-1 am reluctant to leave this matter with the usual monomial order since the submission of the learned counsel has sought to cast an unmerited doubt on the undoubted jurisdiction of the High ~ Court in acting suo motu in criminal revision in appropriate cases. The attempt has to b~ nipped in the bud. · ; Jn this' case, the petitioner was found in illegal possession of ganja weighing 7 kgs. a,nd was convicted by the Metropolitan Magistrate, Delhi, under s. 6!(a) of the Punjab Excise· Act as extended to Delhi arid sentenced to two months' rigorous imprisonment. With H no right of appeal available, there was an unsuccessful revision applica· lion before the Additional Sessions Judge, Delhi. The petitioner then moved the Delhi High Court under s. 482 of the Code of Criminal Procedure, 1973 (Act II of 1974) read with Art. 227 of the Consti- tion against the conviction. This time he was worse off as the Hinh Court thought that the sentence awarded was inadequa,te and by i~- ' 490 SUPREME COURT REPORTS [1975] SUPP· s.c.R. A invoking its revisional jurisdiction issued, sou moru, a rule for enhance- ment of the sentence and ultimately raised the sentence to six months. Hence this special leave petition. The question raised by the learned counsel in this application is, that the High Court, in revision under s. 401 Cr. P.C., has no jurisdic- B tion or power to enhance the sentence in· the absence of an appeal aga,inst the inadequacy of sentence under s. 3 77 . . It is well known and has been ever recognised that the High Court is not required to act in revision merely through a conduit application at the instance of an aggrieved party. The High Court, as an effective ' instrument for ·administration of criminal justice, keeps a constant vigil c and wherever it finds that justice has suffered, it takes upon itself as its bounden duty to suo motu act where there is fiagr'ant abuse of the ; law. The character of the offence and the nu.lure of disposal of a particular case by the subordinate court prompt remedial action on the part of the High Court for the ultimate social good of the community, even though the State may be slow or silent in preferring an appeal provided for under the new Code. The High Court in a given case of D public importance e.g. is now too familiar cases of food adulteration reacts to public concern over
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