Report No. 79

Chapter 14

Criminal Appeals, Revisions and References

I. Introductory

14.1. Introductory.-

Criminal appellate and revisional jurisdiction of the High Courts presents a fair measure of variety. Appeals could lie against convictions1 or acquittals.2 Revision can also lie against certain judgments and other orders,3 when the case falls within sections 397 to 401 of the Code of Criminal Procedure, 1973. Then, there is the jurisdiction by way of hearing references for confirmation of the death sentence.4

1. Para. 14.2, infra.

2. Para. 14.2, infra.

3. Para. 14.7, infra, and sections 397 to 401, Code of Criminal Procedure, 1973.

4. Chapter 2, supra; see also section 432(2), Code of Criminal Procedure, 1973.