Q. What are the equivalent citations for Bapu Alias Audimulam Pillai vs Bapu Alias Krishnayen ?

The equivalence citation are(1912) 22 MLJ 419 ; (1916) ILR 39 MAD 750 ; 14 IND. CAS. 305 ; 1912 MWN 499 ; LQ/MadHC/1912/99 ;

Bapu Alias Audimulam Pillai Vs. Bapu Alias Krishnayen On 01 March, 1912

Q: Q. What was the bench assigned for the case Bapu Alias Audimulam Pillai vs Bapu Alias Krishnayen?

HONBLE CHIEF JUSTICE MR. CHARLES ARNOLD WHITE, KT. , HONBLE MR. JUSTICE SANKARAN NAIR , HONBLE MR. JUSTICE ABDUR RAHIM , HONBLE MR. JUSTICE AYLING , HONBLE MR. JUSTICE SADASIVA AIYAR , HONBLE JUSTICE MR. SUNDARA AIYAR , HONBLE MR. JUSTICE SPENCER

Open iDraf

Bapu Alias Audimulam Pillai v. Bapu Alias Krishnayen

Bapu Alias Audimulam Pillai
v.
Bapu Alias Krishnayen

(High Court Of Judicature At Madras)

Criminal Revision No. 498 Of 1911. Cr.R.P. No. 372 Of 1911 | 01-03-1912

[1] We are not prepared to dissent from the conclusion arrived at by a Full Bench of this court in Muthusami Mudali v. Veeni Chetti (1877) 1 C.L.R. 275.

[2] We think, however, the power conferred upon this court by Section 195 C

1. (6), of the Code of Criminal Procedure is not a part of the appellate and revisional jurisdiction of this court conferred by Ch. 31 and 32 of the Code of Criminal Procedure. It is a special power conferred by Section 195, Clause (6). It follows, therefore, that when the Judges are equally divided the case is governed by S. (36) of the Letters Patent and not by Section 429 or Section 439 of the Code of Criminal Procedure.

[3] Our answer to the first question referred to us is in the affirmative. Our answer to the second question is that, in the case stated, the procedure described, in Clause (36) of the Letters Patent is to be followed.

Advocates List

For the Appearing Parties ----

Bench List

HON'BLE CHIEF JUSTICE MR. CHARLES ARNOLD WHITE, KT.

HON'BLE MR. JUSTICE SANKARAN NAIR

HON'BLE MR. JUSTICE ABDUR RAHIM

HON'BLE MR. JUSTICE AYLING

HON'BLE MR. JUSTICE SADASIVA AIYAR

HON'BLE JUSTICE MR. SUNDARA AIYAR

HON'BLE MR. JUSTICE SPENCER

Eq Citation

(1912) 22 MLJ 419

(1916) ILR 39 MAD 750

14 IND. CAS. 305

1912 MWN 499

LQ/MadHC/1912/99

HeadNote

Criminal Procedure Code, 1973 — Ss. 195(6) and 36 — Power conferred by S. 195(6) of CrPC is not a part of appellate and revisional jurisdiction of Supreme Court but a special power — When equally divided, procedure of S. 36 of L.P. to be followed