Surendra Nath Ghose And Others v. King-Emperor Opposite Party.

1. Under the provisions of Section 421 of the Cr PC, the appellate Court has the power to dismiss an appeal summarily on receiving the petition and perusing the same.

2. But, in this case, the learned Judge sent for the record and after the arrival of the record it appears that he did not give the appellant an opportunity of being ??? We think that under Section 421 of the Cr PC the appellant ??? to be heard in support of ??? Under these circumstances, ??? missing the appeal is set ??? learned Judge is directed ??? an opportunity of ??? support of his appeal.

3. ???