MOHAMMAD ASIF Vs. STATE CRIME BRANCH CID

JUDGEMENT

(1.) Issue notice.

(2.) Mr. V. G. Pragasam accepts notice.

(3.) This is an application against the impugned order and judgment of the High Court of Madras refusing the petitioner's prayer to give a certified copy of the tape recorded version of the witnesses that was taken during the course of trial. It is alleged that the copy of the deposition that has been given contains several errors and, therefore, in the interest of justice, the counsel prays that even if the certified copy of the tape recorded version is not given, the evidence that has been given may be compared by some Court Official after playing the cassette in the tape-record. Mr. Natarajan, learned senior counsel appearing for the prosecution has no objection to the same though according to him this is not necessary in view of the orders passed by the learned Judge himself.