Karnataka High Court
Smt V K Sasikala vs State Represented By on 28 May, 2012
Author: N.Ananda
Bench: N.Ananda
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atfl-titiuri til this court In the dim-ibm •iflIiJt1 hi
parausr.iph 34 ut the ,rdtr. aw adirig ri hereutid.-r -
34Ja). The State of I{drnatjca in rc.nsuiLttion
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K.arnataka 'AiaII ' otict ii 'pedal Cowl
under tlit Prc c'nPori on A& 1. 1988 t whom (C \.., 7 ' of 2001 jwiidiiig un t dltional '*1011% .1 itT S al It' alt (;
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Ic) The State of Karn.ata...k.a. in consultation witi.i
ice C.hief K_I ustjet.••• of tire l.ii.gh. Court of Karnatak.a St alt aatiolri I a sesor lawyer havina exrreuee in r rio i nat trials as Public urosern cot 1(1001 these cases. itie Puble Prose aior so appointeu shall lre 0) assisl a ree of a not her lawyer of his choice. The Ibes and all other exuenses of the Public Prosecutor nra] the Assist ant shall be pard by the State of Karnataha rvlro &ill I herealte r be entitled to yet. the san ie rei in ho rseri train the St ate ot Tam d Nada. The Pt tulie Proser:ut.or to be appointeo within six weeks from today.
(d) The investigatin.g agency is direct.ed to render all assistance fo the Priblic Prosecutor and his As;sistan.f,
(e) The Special Jndge so appointed i.o proceed.. with ti. e eases tront snch stage as he deems fit and proper in accordance with law.
( TI ie Public Prosecritor will he a.t libert,v to a.pnlv t hat I Ire watne.sses wh.o h.a,ve been recalled and rrsexaniined by the a.ccnsed a rail. who ha.ve rt.wiled hot.n their previ.on..s sfatem..tni. nta.v ret ailed Public Praice (It. )i WIlL .1 1(1 S h at lila it 'I. tIl)l)I Ii) tilt. I 'nirt h liii i. 111.1 %4' •iI flt'%st% d.'c 1:i rn I hi 'stilt .in' 1 1.'' t %Qt'i
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by the police officer tinder sub section (6) of Section 173:
(iv) the confessions and statements, if any. recorded under Section 164:
fr) any other document or relevant extract thereof forwarded to the Magistrate with the police report under sub-section (5) of Section 173:
Provided that the Magistrate may, after perusing any such part of a statement as is referred to in clause (Ill) and considering the reasons given by the police officer for the request, direct that a copy of that part of the statement or of such portion thereof as the Magistrate thinks proper. shall be furnished to the accused:
Provided further that if the Magistrate is satisfied that any document referred to in clause (v) is voluminous, he shall, instead of furnishing the accused with a copy thereof. direct that he will only be allowed to Inspect it either personally or through pleader in Court.
208. Supply of copies of statements and documents to accused in other cascs C I' •'. -- -- r'.
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