AIR 1988 SUPREME COURT 1883 ::1988 (17) IJR (SC) 306 ::1988 CriAppR(SC) 311 ::(1988) DRJ 114 ::1988 (3) SCC 609 ::1988 (36) DLT 441 ::1988 SCC(Cri) 711 ::1988 (2) AllCriLR 575 ::1988 CalCriLR 146 ::1988 BLJR 630 ::1988 (3) Crimes 209 ::(1989) ChandCriC 8 ::(1988) 15 DRJ 114 ::1988 (3) JT 191

Supreme Court Of India

(From : Delhi)*

Hon'ble Judge(s): G. L. Oza, B. C. Ray, K. Jagannatha Shetty , JJJ

(A) Criminal P.C. (2 of 1974) , S.194— Scope - High Court - Powers of - Cases triable by Sessions Judge/Addl. Sessions Judge - @page-SC1884High Court is competent to allot a particular case to a particular Judge. The first part of S.194 clearly provides that the Sessions Judge of the Division by general or special order is supposed to allot cases arising in a particular area or jurisdiction to be tried by Additional or Assistant Sessions Judges appointed in the division but the last part of this Section also authorises the High Court to allot the case to a particular Judge keeping in view the facts that in certain cases the Sessions Judge may not like to allot and may report to the High Court or either of the parties may move an application for transfer and under these circumstances it may become necessary for the High Court to allot a particular case to a particular Judge.(Para 20 93 140) (B) Criminal P.C. (2 of 1974) , S.9(6)— Place of sitting of Sessions Court - Trial of Smt. Indira Gandhi Murder case - Notification by High Court for holding sitting of Sessions Court in Tihar Jail - No illegality as the Notification amounted to declaring Tihar Jail as one place in addition to Tis Hazari and New Delhi where Sessions Court co....