Section 29(3)(ii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(3)(ii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(ii)Any criminal Court may send for such diaries of a case during the course of an enquiry or trial in such Court, and may use such diaries, not as evidence in the Court but to aid in such enquiry or trial. Neither the accused nor his agents shall be entitled to call for such diaries, nor shall he or they be entitled to see them merely because they are referred to by the Court, but if they are used by the Excise Officer who made them to refresh his memory, or if the Court uses them for the purpose of contradicting such Excise Officer, the provisions of the Evidence Act, contained in section 161, or section 145, as the case may be, shall apply.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 29(3)(ii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)