Chakravartti, C.J. - (1.) This is an application by the State Government under Article 134 (1) (c) of the Constitution of India for leave to appeal to the Supreme Court against certain orders of acquittal passed by this Court in an appeal. The acquittals complained of fall into two classes. In certain cases, the accused concerned has been acquitted of certain of the charges of which he had been convicted by the trial court, while his conviction under certain other charges has been maintained. In the case of one accused, however, he has been acquitted altogether. The State Government desires to appeal not only from the order of the complete acquittal, but also from the orders of what I may call, partial acquittals. They have asked for the re-arrest of three persons, of whom one is the accused who has been acquitted altogether. The two others are persons in whose case the convictions of a more serious offence and the higher sentence passed for them have been set aside, while convictions under a less serious offence and the sentence passed therefor have been maintained, but the shorter sentence having already been served, they also have been set at liberty.
(2.) In disposing of the application, it is only necessary to say that it is entirely misconceived. The application has been made in disregard of the decision of the Supreme Court in the case of the State Government Madhya Pradesh v. Ramkrishna Ganpatrao.
(3.) Dealing with the question as to whether Article 134 of the Constitution permitted an appeal by the State Government against an order of acquittal, Mahajan, J. as he then was, observed as follows with the complete concurrence of the remaining members of the Bench: "Article 134 of the Constitution permits an appeal to this Court from any judgment, final order or sentence in a criminal proceeding of a High Court in the territory of India if the High Court has on appeal reversed an order of acquittal of an accused person and sentenced him to death. It does not provide for an appeal from a judgment, final order or sentence in a criminal proceeding of a High Court if the High Court has on appeal reversed an order of conviction of an accused person and has ordered his acquittal. In other words, there is no provision in the Constitution corresponding to Section 417, Criminal P. C. and such an order is final, subject, however, to the overriding powers vested in this Court by Article 136 of the Constitution". Explanation is needless. On the construction put by the Supreme Court on Article 134 of the Constitution of India, this application must be held to be not maintainable.;