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Judgment
D.P.S. Chouhan, J.
The order appealed against is the order dated 20-7-1994 (Annexure-A-2) to the Memo of Appeal. This order is passed u/s 344, Criminal Procedure Code. The appeal is styled as appeal u/s 341, Criminal Procedure Code. The appeal could only be filed against the order passed u/s 340, Criminal Procedure Code. The distinction between Sections 340 and 344, Criminal Procedure Code is that the order u/s 340, Criminal Procedure Code is appealable whereas the order u/s 344, Criminal Procedure Code is not appealable.
Learned counsel invited the attention of the Court to sub-section (2) of Section 344, Criminal Procedure Code and on that basis he treated the impugned order as order u/s 340, Criminal Procedure Code. The submission is unsustainable. Sub-section (3) of Section 344, Criminal Procedure Code is extracted below :-
"344 (3). Nothing in this section shall affect the power of the Court to make a complaint u/s 340 for the offence, where it does not choose to proceed under this section."
This section docs not give the option to the litigant but it gives the option to the Court, if the Court does not choose to proceed u/s 344, Criminal Procedure Code, then, the Court may proceed u/s 340, Criminal Procedure Code, of course if the case is covered u/s 340, Criminal Procedure Code. Sub-section (4) of Section 344, Criminal Procedure Code does not provide for appeal. It only provides for stay of the proceedings of the appeal or revision which is directed against the judgment or order in which the opinion referred to in sub-section (1) of Section 344 has been formed.
The appeal is misconceived and is accordingly dismissed.