AIR 2008 SUPREME COURT 1528 ::2008 AIR SCW 1640 ::2008 (2) AIR Jhar R 691 ::2008 (3) AIR Kant HCR 139 ::2008 (3) AIR Kar R 139 ::(2008) 2 BomCR(Cri) 301 ::(2008) 2 MadLW(Cri) 981 ::(2008) 2 DLT(CRL) 161 ::(2008) 2 CurCriR 73 ::2008 (3) SCC 574 ::2008 (2) SCC(Cri) 1 ::2008 (2) RecCriR 92 ::(2008) 2 Scale 717 ::2008 (2) AndhLT(Cri) 439 SC ::(2008) 2 AndhLT(Cri) 439 ::(2008) 2 ChandCriC 36 ::2008 (2) Cri RJ 65 ::2008 (40) OCR 135 ::2008 (4) RajLW 3004 ::(2008) 1 Orissa LR 605 ::(2008) 63 AllIndCas 42 (SC) ::2008 All MR(CRI) 1151 ::2008 (2) SRJ 569

Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): K. G. Balakrishnan, R. V. Raveendran, J. M. Panchal , JJJ

(A) Criminal P.C. (2 of 1974) , S.482— Inherent powers - To be used "sparingly, with circumspection and in rarest of rare cases" - Words "rarest of rare cases" merely emphasize what is intended to be conveyed by the words "sparingly and with circumspection" - Expression "rarest of rare cases" is not used in the sense in which it is used with reference to punishment for offence u/S.302, IPC. AIR 1989 SC 2222, 1995 AIR SCW 4100, 1997 AIR SCW 4084, 2004 AIR SCW 6185, 2006 AIR SCW 3830, AIR 1977 SC 2229, 2008 AIR SCW 11, AIR 1960 SC 866, AIR 1992 SC 604, AIR 1980 SC 898, 1994 AIR SCW 1886, Ref. (Para 9) (B) Constitution of India , Art.133, Art.134— Powers of appellate Court - Court should desist from issuing direction affecting executive or legislative policy, or general directions unconnected with subject-matter of case. The subject-matter of an appeal whether civil or criminal is the corrections of the decision of the lower Court. While rendering judgment, Courts should only deal with the subject-matter of the case and issues involved therein. There is no question of appellate Court travelling beyond and making observations alien to the case. Any opinion, observation, comment or recommendation dehors the subject of the appeal, may lead ....