As per the case facts criminal appeals challenged a High Court order that ostensibly clarified a previous judgment where the High Court had affirmed the accused's conviction and life sentence ... for various IPC offenses including murder The reason for the appeal to the Supreme Court was to challenge the High Court's order which was presented as a correction application but effectively reviewed a previous judgment raising questions about the High Court's authority to do so The question arose whether the High Court had the authority to review its own judgment under the guise of a correction application particularly in light of the explicit bar on such reviews under Section of the CrPC Finally the Supreme Court ruled that the High Court erred significantly by reviewing its prior judgment through a correction application as it lacked the competence to do so under Section of the CrPC The Supreme Court allowed the complainant's appeals overturning the High Court's correction order and mandating the accused to surrender and complete their remaining sentences from the original High Court judgment The accused retained the right to challenge the original judgment