As per the case facts, this case involved a challenge to a High Court judgment, with the Supreme Court's focus being on the strict prohibition under a specific section of ... the Cr.P.C. against altering or reviewing a judgment once it has been signed, except for minor errors. The Supreme Court's deliberation centered on identifying the rare exceptions to this general rule. The question arose concerning the precise scope and the narrow exceptions to the absolute bar established by Section 362 Cr.P.C., which prevents the alteration or review of a signed judgment or final order. Finally, the Supreme Court emphasized that the prohibition under Section 362 Cr.P.C. is almost absolute. It clarified that inherent powers can only be used to alter or review a judgment in extraordinary circumstances: specifically, to ensure justice is served or to correct an abuse of legal process. Outside of these situations, inherent powers cannot be used to override the statutory prohibition. The Court instructed all High Courts to ensure this clarity is widely understood to prevent the improper use of power in modifying judgments.