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Judgment
M.L. Shirmal, J.—D.B. Criminal Appeal No. 720 of 1973 filed by the accused was decided by me and Hon''ble late Mr. Justice R.L. Gupta. The conviction and sentence awarded to the accused-appellant was maintained and the appeal was dismissed vide this court''s order dated May 29, 1978.
A typographical error crept in, at page 16, of the typed copy of the judgment. In the judgment reliance was placed on Wasim Khan Vs. The State of Uttar Pradesh, instead of AIR 1930 Calcutta 379 against the word "Emperor v. Chintamoni. The aforesaid typographical error can be corrected by this court in exercise of its inherent powers. Such a correction is not prohibited by any provision of law under the Code of Criminal Procedure.
I, therefore, in exercise of inherent powers of this court correct the above noted mistake and order that at page 16 of the typed copy of the judgment following words will be read In Mani Krishna Sen Gupta Vs. Emperor, instead of the word In Wasim Khan Vs. The State of Uttar Pradesh,
A corrigendum to the same effect may be issued to all the parties to whom the copy of the judgment has already been issued.