High Court Appeal
Revision
Apart from entertaining appeal from the subordinate courts, the High Court can call the records from the subordinate criminal courts for its examination. The power is termed as the reversionary power of court. The High court can call the records on its own or on an application made in that regard. The powers of revision cannot be exercised in relation to any interim order (temporary order passed pending final disposal of a case) passed in any proceeding.
The power of revision can be exercised by the High Court on two grounds:
- Where the finding, sentence or order of the High Court is illegal or improper
- Where the proceedings are irregular.
