Supreme Court Appeal

Abatement
The Criminal appeals in the Supreme Court would abate or continue at the death of the accused on similar grounds as before the High Court.

B. SLP-Special Leave to appeal

The Supreme Court is mainly an appellate court and can entertain appeals both in the Civil and Criminal matters if certain specified requirements are met with. The appeals may be filed against the judgment/order of the various High Courts and as well as the Subordinate Courts.

B. Special leave to appeal

If the High Court refuses to certify a case as above said or if any of the conditions as above said are not fulfilled any party the case can seek special leave to file appeal from the Supreme Court itself.

The Supreme Court may grant special leave to appeal from any judgment , decree, determination, sentence or order in any cause or matter passed as made by any court as tribunal. However, special leave to appeal cannot be obtained to challenge any judgment , determination, sentence or order passed as made by any court as tribunal constituted by as under any law relating the Armed Forces.