LAWS(KAR)-2012-5-50

SMT. V.K. SASIKALA Vs. STATE

Decided On May 28, 2012
Smt. V.K. Sasikala Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THE petitioner (hereinafter referred to as accused No. 2) had filed LA No. 728/2012 for inspection of unmarked documents filed by the Investigating Officer to enable her to answer the questions framed under section 318 Cr. P.C. IA No. 728/2012 was rejected by the trial court. Therefore, accused No. 2 is before this court. I have heard Sri Udaya Holla, learned senior counsel for petitioner and Sri P.V. Acharya, learned Special Public Prosecutor for the respondent.

(2.) SRI Udaya Holla, learned senior counsel for petitioner has made following submissions: -

(3.) SRI B.V. Acharya, learned Special Public Prosecutor has made following submissions: -