Report No. 141
3.11. Another Andhra case and a Himachal case.-
Another case from Andhra Pradesh1 holds that there is no jurisdiction in the court to dismiss revision for default, once the records are called for. Same is the view taken by the High Court of Himachal Pradesh2.
1. S.N. Sharma v. State of Andhra Pradesh, 1971 Cri p 1056, para. 3 (AP) (Venkateshwara Rao, J.).
2. Mina Ram v. Jivlu Budhu, (1974) Cri LJ 718 (719) (HP) (D.B. Lal, J.).
Back
