- (1.) POWER filed by Sri Suresh Chandra Shukla on behalf of opposite party No. 2 is taken on record.
(2.) HEARD Learned Counsel for the parties. Submission of Learned Counsel for the Petitioner is that after disposal of the revision by means of order dated 14.1.2011, an application under Section 362 Code of Criminal Procedure. was moved with the prayer that the clerical error as occurred in the judgment on account of which a perverse finding has been recorded which is contrary to the record may be corrected. The said application has been rejected with the observation that it will amount to review of the order. Submission is that the Petitioner has only prayed that the contents of the supplementary charge sheet admit the Will and the said fact may correctly be recorded so that the Petitioner's case may not be prejudiced in future on account of the finding recorded which is contrary to the contents of the supplementary charge sheet in regard to the authenticity of the Will.
(3.) LEARNED Counsel for opposite party No. 2 has submitted that the application has rightly been rejected and the supplementary charge sheet does not indicate anything which may support the Petitioner. He also states that there is no dispute in regard to the validity of the Will in these proceedings.;