1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO S. 1153-55 OF 2021

RAMYASH @ LAL BAHADUR …APPELLANT

VERSUS

THE STATE OF UTTAR PRADESH

AND ANOTHER ETC. ETC. …RESPONDENT S

WITH

CRIMINAL APPEAL NO. 1175 OF 2021

J U D G M E N T

B.R. GAVAI, J.

1. These criminal appeals challenge the judgement and

final order dated 8

th February 2019 passed by the Division

Bench of the Allahabad High Court in Criminal Misc.

Correction Application No. 2 of 2019 which had been

preferred by the accused persons namely, Bhupendra Singh,

Moti Lal and Prahlad.

2. The Correction Application purportedly sought a

clarification of a previous judgment and final order passed by

the Division Bench of the High Court on 21

st May 2018

1, by

1

Hereinafter referred to as “First Judgment”.

2

which the High Court had dismissed the criminal appeals

preferred by the accused persons and had affirmed the

judgment passed by the Court of Additional Sessions Judge,

Court No.4, Jaunpur in Sessions Trial No. 277 of 2012

2

wherein the trial court had convicted the accused persons for

the offences punishable under Sections 302 and 323 read

with 34, and Sections 452, 504 and 506 of the Indian Penal

Code, 1860

3 and sentenced them to suffer imprisonment for

life.

3. Subsequently however, the High Court by way of the

impugned judgment and order allowed the Correction

Application preferred by the accused persons and modified

its First Judgment. While so modifying its First Judgment,

the High Court partly allowed the criminal appeals thereby

converting the conviction awarded to the accused persons to

one under Section 304 Part II of the IPC and consequently

sentenced accused Bhupendra Singh to undergo rigorous

imprisonment for 10 years and sentenced accused Moti Lal

and Prahlad to undergo rigorous imprisonment for 5 years.

2

Hereinafter referred to as ‘trial court’.

3

‘IPC’ for short.

3

4. We have two sets of criminal appeals before us. The first

set of criminal appeals being Criminal Appeal Nos. 1153 -

1155 of 2021 has been preferred by one Ramyash @ Lal

Bahadur, the original complainant, taking exception to the

modification undertaken by the High Court in the impugned

judgment and order. The second appeal being Criminal

Appeal No. 1175 of 2021 has been filed by accused

Bhupendra Singh with a plea for acquittal. For the sake of

convenience and to avoid confusion, the parties will be

referred to as per their positions in the first set of appeals.

5. The brief facts leading to the present appeals are as

follows:-

5.1 On 13

th May 2012 at about 7:30 a.m., the appellant

lodged a complaint at P.S. Sikrara, District Jaunpur against

the accused persons, alleging therein that owing to a

previous enmity between the families of the appellant and the

accused persons, on that very morning at around 06:30 a.m.,

the accused persons had verbally and physically assaulted

the appellant and his family members with various weapons

which led to severe injuries being suffered by the appellant

and his family members. On the basis of the com plaint, a

4

First Information Report

4 being Case Crime No. 290 of 2012

was registered against the accused persons for the offences

punishable under Sections 323, 324, 452, 504 and 506 of

the IPC.

5.2 According to the prosecution story, the families of the

appellant and the accused persons were related by blood and

there was a long-standing land dispute between the two

families. The dispute had led to a lot of litigation between the

parties, pursuant to which the land belonging to the

appellant’s grandmother was set to be measured and

demarcated on the date of the incident. Owing to the existing

animosity, in the early morning of 13

th May 2012, the

accused persons arrived at the appellant’s house armed with

various weapons such as gandasi, danda and lathi and

started verbally abusing the appellant and his family. On

objections being raised to the verbal abuse, accused

Bhupendra Singh instigated the co-accused to beat up the

appellant and his family and thereafter all the accused

persons attacked the appellant and his family with the

various weapons that they were carrying. On hearing their

4

‘FIR’ for short.

5

cries, the appellant’s father Jeet Lal, his sister-in-law

Amrawati, his cousin Kalawati and his niece Priyanka ran

out to rescue them, however, they were also beaten up. The

appellant ran into the house in order to save himself,

however, the accused persons rushed into the house and

severely assaulted him with lathi, danda and gandasi. Upon

cries of alarm being raised, several persons reached the spot

and intervened, thereby putting an end to the matter.

5.3 As a result of the assault, the appellant and his family

members and particularly his father Jeet Lal sustained

serious injuries. The injured persons were initially taken to

the primary health centre at Sikrara wherefrom the

appellant’s father Jeet Lal was referred to the Sadar Hospital

considering his severe condition. However, the appellant’s

father Jeet Lal died on the way to the hospital. As per the

post-mortem report, the cause of death was haemorrhage,

shock and coma caused by ante-mortem injuries.

5.4 Upon the death of the appellant’s father, the offence

punishable under Section 304 of the IPC was added to the

FIR.

6

5.5 Upon completion of the investigation, the chargesheet

was filed before the Chief Judicial Magistrate, Jaunpur.

5.6 As the case was exclusively triable by the Sessions

Court, it was committed to the Court of the Learned Sessions

Judge, Jaunpur where it was registered as Sessions Trial No.

277 of 2012 and was subsequently made over to the Court of

the learned Additional Sessions Judge, Court No.4, Jaunpur

for trial.

5.7 The trial court framed charges against the accused

persons for the offences punishable under Sections 302, 323

and 324 read with Section 34 and Sections 452, 504 and 506

of the IPC.

5.8 The accused persons denied the charges and asked to

be tried. To bring the charges home, the prosecution

examined 8 witnesses and produced several documents. In

their defence, the accused persons submitted that the

incident was false and fabricated and they had been falsely

implicated in the matter owing to the ongoing land disputes

between the parties.

7

5.9 On the conclusion of the trial, the trial court vide

judgment and order dated 10

th March 2015 convicted the

accused persons and sentenced them as aforementioned.

5.10 Aggrieved thereby, the accused persons preferred three

criminal appeals before the High Court being Criminal

Appeal Nos. 1078 and 1691 of 2015 and 1094 of 2016.

5.11 A Division Bench of the High Court by the First

Judgment dismissed the criminal appeals and upheld the

judgment of the trial court dated 10

th March 2015.

5.12 Thereafter, the accused persons preferred an

application under Section 362 of the Code of Criminal

Procedure, 1873

5 being Criminal Misc. Correction Application

No. 2 of 2019 seeking that the criminal appeals be partly

allowed. It was pleaded in the Correction Application that

when the aforesaid judgment had been pronounced in open

court, to the extent of the sentence awarded, the criminal

appeals had been partly allowed and the convictions for the

offence punishable under Section 302 of the IPC had been

converted to one under Section 304 Part II of the IPC.

Accordingly, the sentence awarded to each of the accused

5

Hereinafter referred to as “Cr.P.C.”

8

persons had been reduced as aforementioned. However, it

was further pleaded when the First Judgment was delivered

by the High Court, the criminal appeals had been dismissed.

It was subsequently found that despite the dismissal, the

case status showed that the criminal appeals had been partly

allowed. Therefore, the accused persons prayed that the last

five paragraphs of the First Judgment be corrected to reflect

the order which had been pronounced in open court.

5.13 The High Court by the impugned judgment and order

allowed the Correction Application and modified its First

Judgment as aforementioned.

5.14 Being aggrieved thereby, these appeals.

6. We have heard Mr. Narender Singh Yadav, learned

counsel appearing for the appellant, Mr. Shaurya Krishna,

learned counsel appearing for Respondent No.1, Mr. Sushil

Balwada, learned counsel appearing for Respondent No.2,

and Ms. Nanita Sharma, learned counsel appearing for

Respondent No.3.

7. Learned counsel appearing on behalf of the appellant

submitted that the procedure adopted by the learned Judges

of the Division Bench of the High Court is totally contrary to

9

the provisions of Section 362 of the Cr.P.C. It is submitted

that by the impugned judgment, the High Court has totally

changed its earlier judgment. It is submitted that, under

Section 362 of Cr.P.C., it is not permissible for any Court to

alter or review its earlier judgment except to correct a clerical

or arithmetical error.

8. Learned counsel appearing on behalf of the respondent,

on the contrary, tried to support the impugned judgment.

9. For appreciating the issue, it will be relevant to refer to

Section 362 of Cr.P.C., which reads thus:

“362. Court not to alter judgment. - Save as

otherwise provided by this Code or by any other law

for the time being in force, no Court, when it has

signed its judgment or final order disposing of a

case, shall alter or review the same except to correct

a clerical or arithmetical error.”

10. It can thus be seen that, under Section 362 of Cr.P.C.,

once the judgment and final order is signed disposing of a

case, no Court is allowed to alter or review the same except

to correct a clerical or arithmetical error. No doubt that the

High Court while delivering the impugned judgment has said

that it was only correcting a clerical error. However, for

testing the correctness of the said finding, it will be pertinent

10

to refer to certain paragraphs of both the judgments of the

High Court.

11. In its first judgment, the High Court referred to various

injuries sustained by the deceased Jeet Lal and the injured

victims. It is to be noted that insofar as the injuries of

deceased Jeet Lal is concerned, as many as 11 injuries are

recorded. Thereafter, the High Court also referred to the

autopsy report conducted by the Medical Expert, wherein 10

injuries were recorded. Thereafter, the High Court referred to

the evidence of 8 witnesses. It is to be noted that in the

arguments advanced on behalf of the a ppellants therein

before the High Court, it was submitted that the evidence of

eye witnesses was not reliable and truthful. Rejecting the

said argument, the High Court has observed thus:

“We are not impressed with the said argument

of learned counsel for the appellants in view of the

fact that P.W. 1 informant Lal Bahadur @ Ramyash

Maurya is an injured witness of the incident. His

presence on the date, time and place of incident has

been cogently and unerringly established by the

prosecution. Even his injuries have not been

seriously challenged by the prosecution and he in a

natural and truthful manner has narrated the

entire incident and has assigned specific role to

each of the accused persons of wielding blows by

lathi and danda and assaulting the deceased by

gadansi. Merely because in the later part of his

testimony instead of assigning the role of assault by

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gadansi, the weapon 'ballam' has been used, will

not discredit his entire testimony. Moreover from a

meticulous scrutiny of his entire evidence as a

whole, in our opinion, he is a truthful and reliable

witness and except minor contradictions which do

not go to the root of the case, his testimony inspires

confidence and cannot be discredited. Furthermore,

his testimony finds complete corroboration from the

statement of P.W.2 Amrawati, who in her statement

has clearly stated that she has not witnessed any

accused-appellant holding a ballam and stated that

her father in law Jeet Lal and Lal Bahadur received

injuries by gadansi.

Now coming to the testimony of P.W.2

Amrawati, who in her statement has clearly stated

that on account of dispute over the measurement of

land on the date of incident at 6:30 a.m, appellants

Bhupendra, Moti Lal and Prahlad along with non -

appellant Sunil had on instigation of Bhupendra,

assaulted them and at the time of incident,

Bhupendra was holding a gadansi whereas Moti Lal,

Sunil and Prahlad were armed with lathi. She has

further stated that on account of alarm raised by

her father in law and brother in-law, she, her

daughter Priyanka and sister -in law Kalawati

(nanad) rushed to rescue them and intervened in

the matter and they were also assaulted by the

assailants and when ·his brother in-law P.W. l Lal

Bahadur@ Ramyash Maurya with an intention to

rescue them, entered in the house followed by the

assailants who also assaulted his dewar with

gadansi and lathi because of which they received

serious injuries and when the assailants had left

the scene of incident, she along with her father-in-

law, brother-in-law, daughter and sister-in law

(nanad) were brought at the police station and after

registration of the case, they were sent for medical

examination and on account of serious injuries

received by her and her father-in-law, they were

referred to Sadar Hospital where his father-in-law

succumbed to his injuries. The said witness has

also been subjected to rigorous cross-examination.

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However, the defence has not been able to elicit any

material contradictions in her statement and she

has corroborated the prosecution story on material

particulars and nothing could be elicited by the

defence to doubt his credibility. The defence has not

challenged her presence at the time of incident and

the injuries on her person completely establishes

the complicity of the appellants in the present case.

As such we are of the opinion that she is a

reliable witness and has completely corroborated

the prosecution story and the trial court has rightly

relied upon her evidence. The defence has not been

able to point out any inconsistency or material

contradictions in her statement and finds

corroboration from the medical evidence as well as

the testimony of P.W. l informant Lal Bahadur @

Ramyash Maurya. In the backdrop of said

circumstances, the argument of learned counsel for

the appellants that the testimony of P.W.2 Amrawati

does not inspire confidence, is not tenable and is

liable to be discarded.”

12. Thereafter, the High Court referred to the arguments

advanced on behalf of the appellants therein with regard to

discrepancies in the medical examination report prepared by

Dr. Manoj Kumar Chaurasiya (PW -3). Rejecting the said

contention, the High Court observed that the opinion of a

medical expert should be accepted to support the direct

evidence in the case. Thereafter, finally the High Court

concluded thus:

“From the ocular testimony, it is clinchingly

established that the victim was assaulted by lathi,

danda and gadansi and even from careful perusal of

13

the postmortem report, the injuries of the said

weapons find corroboration. Therefore, in view of

inconsistency in the nature of injuries found in the

medical examination and postmortem report, the

otherwise consistent testimony of the injured

witnesses cannot be thrown over board. As such, we

are of the opinion that the said argument of the

learned counsel for the appellants also does not

shake the credibility of the witnesses.

The next argument of learned counsel for the

appellants is that since the weapon of assault could

not be recovered by the police and even the blood-

stained clothes have not been handed over to the

police, therefore, the prosecution story becomes

doubtful. The said argument of learned counsel for

the appellants also does not appeal to us in view of

the fact that ocular testimony of the witnesses

clearly establishes the prosecution story beyond any

reasonable doubt and, therefore, in view of the

lapses on the part of the Investigating Officer in

making the recovery of the weapon and producing

the clothes, whole of the prosecution story

supported by the witnesses cannot be thrown over

board. The two injured witnesses whose injuries

and presence has been clearly established by the

prosecution and when the defence has not been

able to elicit any material contradictions in their

statements pointing towards the guilt of the

accused, the prosecution story cannot be discarded.

In view of the foregoing discussion, we are of

the opinion that the prosecution has successfully

proved its case beyond all reasonable doubt against

the appellants and their conviction is liable to be

affirmed.

This appeal lacks merit and is accordingly

dismissed.

Bhupendra Singh, appellant in Criminal

Appeal No. 1078 of 2015 is in jail. He shall serve out

the remaining part of his sentence.

Moti Lal, appellant in Criminal Appeal No.

1691 of 2015 and Prahlad, appellant in Criminal

Appeal No. 1094 of 2016 are on bail. Their bail

14

bonds are cancelled and their sureties discharged.

Chief Judicial Magistrate, Jaunpur is forthwith

directed to take them into custody and send them to

jail for serving out the remaining part of their

sentences.”

13. Whereas, in the impugned judgment, the High Court

observed thus:

“We have perused the record and the court

register maintained by the Bench Secretary which

briefly records the order passed by the Court in

different cases and upon perusing the relevant page

of the court register dated 21.05.2018, we find that

the Bench Secretary had also recorded in the

register that all the three appeals had been partly

allowed. The notes made by us on the paper books

also support the case of the applicants/ appellants.

To us, it appears that the last five paragraphs of

the judgement and order sought to be corrected

were wrongly typed out inadvertently.

Thus, since the facts that the mistakes which

have crept into the final judgement and order and

the last five paragraphs of the judgement and order

sought to be corrected are not in consonance with

the operative order pronounced in the court, are

admitted to the learned counsel for the informant

and learned A.G.A. for the State who had made

similar notes on their file after hearing had been

concluded, the correction application is allowed.

The last five paragraphs of the judgement and

order sought to be corrected are deleted and

substituted by the following paragraphs :-

Thus, in view of the foregoing discussion, it

follows that although in the F.I.R. it was alleged that

the accused-appellants were present at the place of

occurrence armed with lathis and gandasi and had

attacked the deceased and the injured namely Jeet

Lal, Amrawati, Lal Bahadur, Priyanka and Kalawati.

However, their injury reports (Ext.Ka.2 to Ka. 6) do

not contain any injuries which could be caused by

15

spears. Moreover, the doctor has opined that the

injuries received by the deceased as well as the

injured were caused by blunt objects except injury

no. 4 sustained by the deceased which could have

been caused by a ballam as deposed by the

prosecution witnesses which was not assigned to

any of the accused in the F.I.R.

Upon a wholesome consideration of the facts of

the case, the attending circumstances and the

evidence on record, both oral as well as

documentary, we find that a dispute had taken

place between the parties over the measurement of

the land of the informant's grand mother which the

accused-appellants claimed to be their property and

although it has been alleged by the prosecution that

on the date of the incident, the measurement of the

land in dispute was to be carried out by an Officer

of the Revenue Department but the prosecution

failed to lead any evidence to show that the date on

which the occurrence had taken place was fixed for

measurement of land of informant's grand mother

by an officer of the Revenue Department which

thus, indicates that the prosecution has

suppressed the true genesis of the occurrence. The

incident, in our opinion, appears to be a result of

sudden provocation and at the heat of the moment

and thus, the recorded conviction of the accused-

appellants deserves to be converted to one u/ s 304

Part II I.P. C. and the imprisonment of life awarded

to them palliated to a lesser period of imprisonment.

Accordingly, the appeal is allowed in part.

The conviction of Bhupendra Singh, Moti Lal

and Prahlad, appellants in Criminal Appeal Nos.

1078 of 2015, 1691 of 2015 and 1094 of 2016

respectively is converted to one u/s 304 Part II

I.P.C. The sentence of life imprisonment awarded to

Bhupendra Singh, appellant in Criminal Appeal No.

1078 of 2015 is reduced to ten years rigorous

imprisonment. However, he shall pay a sum of Rs.

1,00,000/- as cost to the heirs and legal

representatives of the deceased Jeet Lal within six

months of his release from jail without prejudice to

16

the right of the relatives of the deceased to seek

compensation under the provisions of The Uttar

Pradesh Victim Compensation Scheme, 2014.

Considering the fact that the appellants, Moti

Lal and Prahlad, appellants in Criminal Appeal Nos.

1691 of 2015 and 1094 of 2016 respectively were

aged around 50 years at the time of the occurrence,

we are of the opinion that the ends of justice shall

be met if the the sentences of life imprisonment

awarded to them is palliated to five years rigorous

imprisonment and a fine of Rs. 5, 000/- each and in

case of default in payment of fine, three months

additional rigorous imprisonment each.

Bhupendra Singh, appellant in Criminal

Appeal No. 1078 of 2015 is in jail. He shall be

released after serving out the remaining part of his

sentence.

Moti Lal and Prahlad, appellants in Criminal

Appeal Nos. 1691 of 2015 and 1094 of 2016

respectively who were taken into custody and sent

to jail on account of the mistakes in the operative

portion of the judgement and order, shall be

released forthwith if they have served the sentence

of five years imprisonment.”

14. It could thus clearly be seen that whereas in the First

Judgment, the High Court clearly rejected the contention as

raised on behalf of the appellants therein and confirmed the

conviction under Section 302 of IPC, the entire reasoning is

changed in the impugned judgment. The High Court, in the

impugned judgment, came to a finding that the incident

appeared to be a result of a sudden provocation and occurred

in the heat of a moment and therefore converted the

17

conviction from Section 302 of IPC to Part-II of Section 304 of

IPC.

15. We have already referred to the provisions of Section

362 of Cr.P.C. Even upon a plain reading of the provisions of

Section 362 of Cr.P.C., the procedure adopted by the High

Court was totally untenable.

16. In the case of Smt. Sooraj Devi v. Pyare Lal and

Another

6, this Court has considered what would fall within

the meaning of a clerical and arithmetical error and observed

thus:

“4. ………A clerical or arithmetical error is an error

occasioned by an accidental slip or omission of the

court. It represents that which the court never

intended to say. It is an error apparent on the face

of the record and does not depend for its discovery

on argument or disputation. An arithmetical error is

a mistake of calculation, and a clerical error is a

mistake in writing or typing. Master Construction Co.

(P) Ltd. v. State of Orissa [AIR 1966 SC 1047 : (1966)

3 SCR 99 : (1966) 17 STC 360].”

17. Thereafter, this Court observed thus:

“5. The appellant points out that he invoked the

inherent power of the High Court saved by Section

482 of the Code and that notwithstanding the

prohibition imposed by Section 362 the High Court

had power to grant relief. Now it is well settled that

the inherent power of the court cannot be exercised

for doing that which is specifically prohibited by the

6

(1981) 1 SCC 500

18

Code (Sankatha Singh v. State of U.P. [AIR 1962 SC

1208 : 1962 Supp 2 SCR 817 : (1962) 2 Cri LJ 288]

). It is true that the prohibition in Section 362

against the court altering or reviewing its judgment

is subject to what is “otherwise provided by this

Court or by any other law for the time being in

force”. Those words, however, refer to those

provisions only where the court has been expressly

authorised by the Code or other law to alter or

review its judgment. The inherent power of the court

is not contemplated by the saving provision

contained in Section 362 and, therefore, the attempt

to invoke that power can be of no avail.”

18. An exercise similar to the one done by the Allahabad

High Court in the instant matter had come up for

consideration before this Court in the case of Naresh and

Others v. State of Uttar Pradesh

7. In the said case also,

the High Court had pronounced the judgment on 25

th

February 1980 confirming the conviction as recorded by the

trial court under Section 302 of IPC. Subsequently however,

the High Court by its judgment dated 14

th April 1980

converted the conviction to one under Section 304 Part I of

IPC and reduced the sentence to rigorous imprisonment for 7

years. It will be relevant to refer to the following observations

of this Court:

7

(1981) 3 SCCC 74

19

“2. …..Thereafter on an application filed by the

appellant Naresh, the High Court made the

following order on April 14, 1980:

“The application is allowed as there is a

clerical mistake in the operative part of

the judgment in Criminal Appeal No. 674

of 1975 regarding the conviction and

sentence of appellant Naresh. The

sentence, “but his conviction under

Section 302 of the IPC and sentence of

imprisonment for life awarded thereunder

are affirmed” be substituted by the

sentence: “He is convicted under Section

304 (Part I) of the IPC instead of Section

302 of the IPC and sentenced to undergo

rigorous imprisonment for seven years”.

We are entirely at a loss to understand the order

dated April 14, 1980. In their judgment dated

February 25, 1980 while discussing the case

against Naresh the learned Judges had given a

specific and express finding that he intended to kill

the deceased Bahadur and, therefore, had

committed an offence punishable under Section 302

of the Penal Code, 1860. The operative part of the

judgment also said the same thing. We do not

understand what the learned Judges mean when

they state in their order dated April 14,1980, “there

is a clerical mistake in the operative part of the

judgment”. The High Court was wholly wrong in

altering the judgment pronounced by them

disposing of the criminal appeals. That was clearly

in contravention of the provisions of Section 362 of

the Code of Criminal Procedure. What was worse,

the High Court acted in purported exercise of the

power to correct clerical mistakes when in fact there

was none. The conviction under Section 302 of the

Penal Code, 1860 was perfectly correct and the

conviction had been rightly affirmed by the High

Court in the first instance. There was no occasion at

all for the purported exercise of power to correct a

clerical mistake and alter the conviction under

Section 302 to one under Section 304 of the Penal

20

Code, 1860. We are greatly concerned that the High

Court should have committed this grievous error.

There is, however, nothing that we can do about it

at this juncture as the State has not chosen to file

any appeal against the order dated April 14, 1980.”

19. It could thus clearly be seen that this Court had

observed that the similar exercise undertaken by the High

Court in that case was in contravention of the provisions of

Section 362 of Cr.P.C. This Court had expressed its great

concern that the High Court should have committed this

grievous error. We fail to understand as to how the High

Court, in the present case also, in spite of the plain and

unambigious words used in the provisions of Section 362 of

Cr.P.C., has committed such an error.

20. We have no other option but to allow the appeals filed

by the complainant.

21. In the result, we pass the following order:

(i) Criminal Appeal Nos.1153-1155 of 2021 are allowed;

(ii) Criminal Appeal No.1175 of 2021 is dismissed;

(iii) The impugned judgment and order dated 8

th

February 2019 is quashed and set aside inasmuch as

it was not competent for the High Court to have

21

reviewed its judgment and order dated 21

st May

2018;

(iv) The accused, if they have not under gone their

sentence as recorded by the High Court in its first

judgment dated 21

st May 2018, are directed to

surrender before the Chief Judicial Magistrate,

Jaunpur within a period of 4 weeks from the date of

this judgment, after which they shall undergo the

remaining period of sentence;

(v) We, however, reserve the right of the accused persons

to challenge the judgment and order dated 21

st May

2018. If such an appeal is filed, the same shall be

considered on its own merits.

22. Pending application(s), if any, shall stand disposed of.

..............................J.

(B.R. GAVAI)

.............................................J.

(AUGUSTINE GEORGE MASIH )

NEW DELHI;

APRIL 23, 2025.