Code of Criminal Procedure Act, 1973
397.Calling for records to exercise powers of revision.-
(1) The High Court or any Sessions Judge may
call for and examine the record of any proceeding before any inferior Criminal
Court situate within its or his local jurisdiction for the purpose of
satisfying itself or himself as to the correctness, legality or propriety of
any finding, sentence or order, recorded or passed, and as to the regularity of
any proceedings of such inferior Court, and may, when calling for such record,
direct that the execution of any sentence or order be suspended, and if the
accused is in confinement, that he be released on bail or on his own bond
pending the examination of the record.
Explanation.-All Magistrates, whether Executive or Judicial, and
whether exercising original or appellate jurisdiction, shall be deemed to be
inferior to the Sessions Judge for the purposes of this sub-section and of
section 398.
(2) The powers of revision conferred by sub-section (1) shall not be exercised
in relation to any interlocutory order passed in any appeal, inquiry, trial or
other proceeding.
(3) If an application under this section has been made by any person either to
the High Court or to the Sessions Judge, no further application by the same
person shall be entertained by the other of them.