AIR 1924 RANGOON 100 ::1923 (2) Burma LJ 236 ::1923 (77) Ind Cas 885 ::1923 ILR (1) Rang 632

Rangoon High Court

Hon'ble Judge(s): May Oung , J

Criminal P.C. (5 of 1898) , S.526— Inherent power - High Court has no power apart from S. 526. The High Court's powers of revision are in express terms limited to those conferred by certain sections mentioned in S. 439. Section 526 is not one of these. The Lettars Patent does not confer any power of transfer over and above that conferred by S. 526 since Cl. 28 is qualified by Cl. 36.