Karnataka High Court
Suryakant vs The State Of Karnataka on 10 August, 2009
Author: V Jagannathan
Bench: V Jagannathan
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Pleager submitted hat the jecord ing of the statement
under section is of CrP. C. by trial court cannot be
Said to be it z » accords nee : with law because the accused
persons were put the same question im general marmcr
erefore if this court is inclined to take the view
Hel recording of the statermerd of accused has not been
proper in. the instant case, the matter be remanded to
for the purpose of recording the accused
© 'tatem ent if a proper manner keeping in view the
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guidelines referred to by the Apex Court in the decision
referred to bv the appellants' counsel.
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i. Keepiug the above position in law # we examine
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tHe Case recording of Sec. 314 of Cr Pic.
Statement 3f accused
. _be desired. All the accused persons were put one
. me cee by. a . eevegy .
Question f0 De answered by them and under the
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question the accused were shown as A-1, A-3. A.2, A-4
and the answers have been recorded. In other words,
each one of the accused was not in a position to know
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accused who SaSseaijted the
deceased Ba APApPe. in view of the said submission
by Pr smanding the case to
Statement of accused in a
'keeping in view the aforesaid guidelines,
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'.gocused persons also can be given opportunity te lead
any further evidence in their defence im order to
substantiate the aforementioned submission made by
the learned ounsé: for the appellants and
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ORDER
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