- (1.) Review of a judgment in a criminal proceeding is provided for by the Supreme Court Rules, 2013 (Part IV - Order XLVII] is only in a situation where there is an error apparent on the face of the record. What is an error apparent on the face of the record need not detain the Court. Suffice it will be to say that an error which is sought to be established by a long process of reasoning would not be such an error.
(2.) This is an aspect that will have to be kept in mind while we proceed to consider the very elaborate arguments advanced by the learned counsels for the State of Kerala and the mother of victim and the assistance offered/rendered by Mr. Justice Markandey Katju at our request.
(3.) The views of Justice Katju are in no way in addition to or different from what has been argued by Shri K.T.S. Tulsi, learned senior counsel and Shri Mukul Rohatgi, learned Attorney General on behalf of the State of Kerala in the Review Petition filed by the State and also Shri Ahmadi and Shri Luthra learned senior counsel appearing for the review petitioner in Review Petition D. No. 32189/2016 i.e. the mother of the unfortunate victim.;