VENKATESH NILAPPA TALWAR Vs. LAXMAVVA

JUDGEMENT

(1.) Heard the learned counsel Shri Shivayogimath for the petitioners.

(2.) This petition is filed against the order passed by the court below issuing process against the petitioners accused for the offences under Sections 494 and 109 read with Sec. 34 I.P.C. His first grievance is that the court below before issuing the process ought to have recorded the statements of the witnesses mentioned in the complaint. According to him, the examination of the witnesses is a must and non-compliance with it would render the proceedings void.

(3.) Section 200 Cr P.C. reads as :-