JUDGEMENT
P.S.Safeer, J. -
(1.)This petition raises the grievance that the petitioner was denied full opportunity to aduce evidence at the stage at which he was examining witnesses for urging that the charge be framed against the accused.
(2.)In the course of the arguments I was referred to the various stages of the proceedings before the trial Court and perused the order passed on the 24th of September, 1973 summoning the accused in exercise of the jurisdiction provided by section 204 of the Criminal Procedure Code, hereafter called "the Code".
(3.)After collecting the evidence in the manner prescribed by section 202 and postulated in section 203 of the Code the trial Court reaches a stage when it has to apply its mind for determining whether action is to be taken under section 203 or section 204 of the Code. (The provisions are then reproduced.)
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.