V.K. SASIKALA D/O VIVEKANANDAN Vs. STATE REPRESENTED BY THE SUPERINTENDENT OF POLICE DV AND AC, CHENNAI

JUDGEMENT

(1.) THE petitioner arrayed as accused No.2 in Special C.C.No.208/2004, on the file of Court of Special Judge and 36th Addl. Sessions Judge at Bangalore, aggrieved by the dismissal of 1A No.669/2011 is before this court.

(2.) I have heard Sri V.Giri, learned senior counsel appearing for petitioner and Sri B.V. Acharya, learned Special Public Prosecutor appearing for the State.

(3.) THE learned trial Judge rejected I.A.No.669/2011 in terms of the impugned order, however held that services of interpreter can be utilised to interpret questions under section 313 Cr.P.C. to be put to petitioner from English language to Tamil language and answers to be given by petitioner in Tamil language into English language to the court at the time of recording statement of petitioner under section 313 Cr.P.C. For the aforestated purpose, the trial court appointed one Sri Harish, Advocate as an interpreter, whose services as an interpreter had been availed when further evidence of some of witnesses. who were not aware of court language, was recorded.