Victim’s appeal against acquittal lies before the Sessions Court under Section 372’s proviso.

The appellant, the original complainant, filed a criminal complaint against the respondents-accused under Sections 427, 506(2) and 114 of the Indian Penal Code.

Following investigation, the police filed a charge-sheet. The accused pleaded not guilty, and the Judicial Magistrate First Class, Sami, acquitted them by judgment dated 17 December 2011.

The complainant thereafter instituted the present appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) before the High Court.

During the hearing, the parties addressed the maintainability and proper forum of an appeal by a complainant/victim against an order of acquittal, particularly in light of conflicting authorities concerning Sections 372 and 378 CrPC.

Section 378(1)(a)–(b) CrPC governs appeals against acquittal and, as explained in Subhash Chand v. State (Delhi Administration), an appeal against an acquittal by a Magistrate in a cognizable and non-bailable case may lie before the Sessions Court at the instance of the Public Prosecutor as directed by the District Magistrate, whereas the State Government’s power under Section 378(1)(b) does not extend to such cases.

The proviso to Section 372 CrPC confers on a victim a right to appeal against acquittal, conviction for a lesser offence, or inadequate compensation; Section 2(wa) defines “victim.”

Relying on M/s. Celestium Financial v. A. Gnanasekaran, the Court noted the principle that a victim’s appeal under the proviso to Section 372 is not subject to the special-leave requirement under Section 378(4) and lies before the Sessions Court.

However, M/s. Everest Automobiles v. M/s. Ranjit Enterprises noted that Celestium Financial had not considered Satya Pal Singh v. State of M.P. and Subhash Chand, and indicated that the issue warranted authoritative consideration by a larger Bench.

The corresponding provision under the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) was identified as Section 413.

The High Court did not determine the evidentiary merits of the acquittal. Instead, it considered the jurisdictional question arising from the appellant’s status as the original complainant and potential victim, together with the statutory scheme governing appeals against acquittal.

In view of the authorities recognising a victim’s right to appeal under the proviso to Section 372 CrPC, and the resulting competence of the Sessions Court to hear such an appeal, the Court concluded that the matter should be placed before the concerned Sessions Court.

The Court also acknowledged that the legal position was subject to conflicting Supreme Court decisions and was pending authoritative resolution, but considered transfer appropriate without prejudging that controversy or the merits of the case.

The Sessions Court was directed to treat and number the matter as an appeal under the proviso to Section 372 CrPC, or Section 413 BNSS, and to issue notice to the parties.

The Sessions Court was further requested to endeavour to dispose of the matter expeditiously, considering its long pendency.

The High Court expressly clarified that it had not examined the merits of the acquittal.